ANKIT SINGH Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) C.M. No. 6720/2009 (for exemption) in LPA 208/2009

(2.) EXEMPTION allowed, subject to all just exceptions.

(3.) THE appellant (original petitioner in the writ petition) is aggrieved by the order of the learned Single Judge dated 5th May, 2009. The appellant had not been permitted to appear in the B.A. Programme first year examination on account of shortage of attendance. The learned Single Judge has observed that in the petition, there was no averment as to the percentage of lectures attended by the petitioner. However, during the course of hearing, Learned Counsel for the appellant stated before the learned Single Judge that the appellant had attended 17% lectures and had absented himself from 83% of the lectures.