MANJIT SINGH Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) THE petitioner, Mr. Manjit Singh, who appears in person was admitted to LLM course in Faculty of Law, University of Delhi in the academic year 2007 -08. The said course is a three year course divided into six semesters. The petitioner has cleared two papers out of four papers in the first semester and claims promotion to the second year on the basis of promotion criteria mentioned in Bulletin of Information, 2007 -08 for three year programme in Clause (ii), which reads as under:

(2.) THE respondent University of Delhi and Faculty of Law do not dispute the aforesaid position but submit that the petitioner cannot be promoted as he does not have requisite 66% attendance in the first year. The factum that the petitioner does not have 66% attendance in the first year is not denied. The petitioner, however, submits that in view of the aforesaid clause in the Bulletin of Information, the petitioner has to be promoted even if he does not fulfill the minimum attendance norms as he has cleared two papers out of four papers in the first year. In this connection he relies upon Bulletin of Information published by Faculty of Law, University of Delhi in the academic year 2008 -09, wherein express prohibition on failure to have requisite attendance is provided.

(3.) THE Bulletin of Information has further stipulated as under: