UMANG BHARADWAJ Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Preface:-

(2.) The petitioners aver that having qualified the Delhi University Law Entrance Test LL.M., 2019 (in short "2019 LL.M. Test") and having acquired the basic qualification i.e. a degree in LL.B., they ought to have been granted the admission by the University in the 2019 LL.M. course.

(3.) The University, on the other hand, opposes the relief on the sole ground that on the cut-off date i.e. 31.08.2019, the petitioners did not possess the basic qualification i.e. had not passed their LL.B. course. This objection of the University stems from the fact that the petitioners had failed in some papers and, to qualify in those papers, they were required to take the supplementary exam.