KAUSTAV BARUA Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) The petitioner, who claims to be a National level black belt Taekwondo champion, joined the 2016-2017 academic session, in the course in the Respondent No.2-College (hereinafter referred to as "the College").

(2.) The petitioner attended classes regularly during his first two semesters and also appeared in all the ten papers in the said two semesters, which he cleared.

(3.) The petitioner also appeared in the third semester examination in the second year of the course being undertaken by him, which, too, he cleared, though Ms. Beenashaw N. Soni, learned counsel appearing for the College, contends that the petitioner was, in fact, short of attendance during the said semester.