MOHINISH SHARMA Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) The petitioner, who was, at the time, pursuing his Bachelor of Arts (B.A.) course from the Chaudhary Charan Singh University (hereinafter referred to as "the CCS University"), applied for admission to the 2015-2016 academic session of the three-year LL.B. course conducted by the Faculty of Law, University of Delhi (hereinafter referred to as "the Law Faculty").

(2.) An entrance test, for the said purpose, was conducted by the Law Faculty on 7th June, 2015. The results thereof were declared on 29th June, 2015 and the petitioner's name, admittedly, figured in the list of successful candidates.

(3.) On the said date, however, the petitioner had still to complete appearing in the qualifying exam, i.e. the B.A. exam held by the CCS University. The examination of the sixth and the final semester of the said course, being undertaken by the petitioner with the CCS University, was completed on 30th June, 2015, i.e., a day after the declaration of the results of the LL.B. entrance test conducted by the Law Faculty.