ARUVITA MISHRA Vs. DELHI UNIVERSITY AND ANR.

JUDGEMENT

(1.) The petitioner, Aruvita Mishra, graduated from the St. Mary's Convent Sr. Secondary School, Ajmer in 2012, with 96% marks. She, thereafter, enrolled in the B.Com (Hons.) programme in the Shri Ram College of Commerce (Respondent No.2 herein and referred to, hereinafter, as "SRCC") in June, 2012.

(2.) In the same month, i.e. June, 2012, the petitioner appeared in the Common Proficiency Test conducted by the Institute of Chartered Accountants of India (ICAI). She claims to have secured 14 th rank reckoned on all-India basis.

(3.) The writ petition avers that the petitioner, thereafter, simultaneously continued with her B.Com (Hons.) studies in the SRCC, and her Chartered Accountants Course, and that she cleared the first year and the second year of her B.Com (Hons.) programme in 2013 and 2014 respectively, as well as the intermediary exam of Chartered Accountancy in 2014. She, further, cleared her fifth semester of the B.Com (Hons.) programme in the SRCC in December, 2014.