SHINGYING KRISTY Vs. DELHI UNIVERSITY THROUGH

JUDGEMENT

(1.) This is a writ petition whereby the petitioner seeks a direction for admission to the three-year LL.M. course qua the academic session 2019- 2020, albeit, in the Scheduled Tribe (ST) category.

(2.) The sole ground on which the University of Delhi (in short University) opposes the petitioner's writ petition is that the cut-off date i.e. 31.08.2019 has been crossed.

(3.) The petitioner, upon a notification being issued by the University for holding entrance exam for LL.M. course, sat for the said exam. The petitioner passed the entrance exam. In the common merit list, the petitioner ranked 145.