ARUVITA MISHRA Vs. DELHI UNIVERSITY & ANR

JUDGEMENT

(1.) The present appeal is directed against an order dated 9 th April 2019 passed by the learned Single Judge dismissing the Appellant's W.P. (C) 3144/2019 whereby she had sought for a direction to the Respondent No.1 Delhi University to permit her to sit for the 6th Semester of B.Com (Hons.) Course.

(2.) The admitted fact is that the 6 th Semester exams were held in May 2015. The Appellant cleared all papers in the 6th Semester except the "Business Communications". According to the Appellant, she was unable to appear in the said exam as she was in Lansdowne at the relevant time and was unable to reach New Delhi owing to incessant rainfall.

(3.) More than four years thereafter in January 2019 she approached the College requesting that she should be permitted to take the exam in the "Business Communications" paper.