NAINCY SAGAR Vs. VIVEKANANDA INSTITUTE OF PROFESSIONAL STUDIES

JUDGEMENT

(1.) Preface: -

(2.) In 2015-2016, the petitioners sat for the Central Examination Test (in short "CET") conducted by the University qua B.A. LL.B./B.B.A. LL.B. integrated course. The petitioners qualified the CET and thus were admitted to VIPS which is affiliated to the University. The petitioners successfully sailed through the first three years of the B.A. LL.B./B.B.A. LL.B. course. They encountered difficulties in the 8th semester which pertains to the fourth academic year. It is important to note that in the 7th and 8th semesters of the fourth academic year, the petitioners, like other students, had to take exams in six papers in each semester. Each paper had a credit rating of five. The petitioners cleared all six papers in the 7th semester and thus obtained a total credit score of 30.

(3.) Insofar as the 8th semester was concerned, because the petitioners were detained, for reasons that I would advert to, their credit score was zero. Therefore, in sum, for the fourth academic year which consisted of 7 th and 8th semesters, out of a maximum credit score of 60, the petitioners had obtained a credit score of 30.