UNIVERSITY OF DELHI Vs. PRAVEEN SAGAR

JUDGEMENT

(1.) The appellant/University of Delhi has filed two intra-court appeals being aggrieved by the common judgment dated 08.11.2019 whereby, it has been directed to grant admission to Praveen Sagar [respondent in LPA 729/2019 arising from W.P.(C) 10639/2019] and Umang Bhardwaj [respondent in LPA 734/2019 arising from W.P.(C) 10629/2019], in the LL.M. course upon fulfilment of requisite formalities with a further direction that the appellant/University will make suitable adjustments qua their attendance and if necessary, will hold extra classes for them.

(2.) There is no dispute to the fact that the respondents/petitioners had taken supplementary exams in respect of the papers in which they had failed and they had cleared the said exams after the cut-off date i.e. 31.08.2019. The contention of the appellant/University, both before the learned Single Judge as also before us is that the respondents/petitioners did not possess the basic qualification as on the cut-off date i.e. on 31.08.2019, since they had not passed their LL.B. course.

(3.) To put the facts in perspective, we may note that the results of the main LL.B. examination were declared on 31.07.2019. The entrance exam for the LL.M. course was held on 05.07.2019 and the results declared on 20.07.2019. The supplementary exams of LL.B., 6th Semester were no doubt held in the month of August, 2019, but the results were declared only in mid October, 2019, after the cut-off date.