DELHI UNIVERSITY Vs. SHINGYING KRISTY

JUDGEMENT

(1.) C.M. Appl. Nos. 50752/2019 & 50832/2019 (Exemption) Exemption allowed subject to all just exceptions.

(2.) It is not in dispute that the respondent no. 1 had sat for the entrance exam for the LLM course and had cleared the same with a rank of 145 in the merit list and her name had featured in the 6 th admission list declared in the evening of 31.8.2019.

(3.) Unfortunately, the respondent no.1's uncle took ill at Nagaland and she had to rush to her native place on 23.08.2019. The respondent no.1's uncle passed away on 02.09.2019 and his last rites were performed on 03.09.2019. The respondent no.1 came to know that counselling for the subject course would be held on 06.09.2019. Realizing her predicament, the respondent no.1 sent a representation to the appellant/University through a friend that was submitted to the Dean and Head of the Faculty of Law on 06.09.2019. When the respondent no.1 returned to Delhi, she approached the appellant /University on 09.09.2019 to enquire about the status of her seat allocation. The respondent no.1 kept on approaching the appellant/University time and again to verify the status of her admission in the LLM Course but to no avail. Finally, she filed the writ petition on 30.09.2019, which has been allowed by the learned Single Judge by observing that once the appellant/University had decided to defer the admission process from 31.08.2019 to 05/06th September, 2019 and thereafter, to 13.09.2019, then there was no reason to deny admission to the respondent no.1. Further, noting that there is still a vacant seat, the appellant/ University has been directed to grant admission to the respondent no.1 in the subject course in the ST category and hold extra classes for her, if so advised, to enable her to cope up with the curriculum.