LAWS(DLH)-2019-9-232

SHUBHANGI SINHA Vs. UNIVERSITY OF DELHI

Decided On September 24, 2019
Shubhangi Sinha Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) Via this writ petition, a direction is sought against the respondents to admit the petitioner in the Post-Graduate M.A. (History) course for the academic session 2019-20.

(2.) The facts which are required to be noticed to adjudicate upon this writ petition are briefly set forth hereafter.

(3.) The petitioner acquired a degree in B.A. Hons. (History) from the University of Delhi in 2018. In this course, the petitioner obtained a cumulative CGPA of 6.892 which, if converted into percentage, would round-off to 65.474. The petitioner, thereafter, made an application to the University of Delhi to seek admission in a post-graduate course i.e. M.A. (History), albeit, in the academic session 2019-2020.