VIKAS BHASKAR Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) The Petitioners, who are third-year students studying in the 6th semester of the LLB course of Faculty of Law, University of Delhi, have filed the present batch of writ petitions inter alia seeking a direction to the University of Delhi to withdraw its notice dated 09.10.2017 (hereinafter referred to as the "Impugned Notice") insofar as it applies retrospectively to students who had taken admission prior to the academic year 2017-2018. The Petitioners have also sought a direction to the University of Delhi to permit them to take the supplementary examinations in respect of the subject-papers of 1 st to 4th semesters, as the case may be, in the months of June/July 2018.

(2.) Since the present petitions raise common issues, for the sake of brevity, only the facts of W.P.(C) No. 3137/2018 are being referred to hereinbelow.

(3.) Pursuant to the University of Delhi's notification dated 01.04.2015, the Petitioners had taken admission in Faculty of Law, University of Delhi for the LLB Course commencing in the academic year 2015-16 and concluding in 2017-18. At the time when the Petitioners had taken admission in the said course, the syllabus and scheme of examination for the same had been laid down vide notification dated 14.11.2014 bearing no. CNC-II/093/2014, which contained a specific clause pertaining to supplementary examination. For the sake of ready reference, the said clause is reproduced hereinbelow: