C. Hari Shankar - (1.) The petitioners were admitted to the LL.B. course of the University of Delhi (hereinafter referred to as "the University") in the year 2006-07. Six years of the said course were completed by the petitioners, in 2012.
(2.) The petitioners were, however, able to pass only twenty six, out of thirty papers constituting the said course, within the said six years.
(3.) Ordinance X-C of the Ordinances, governing the University - which constitutes the sheet-anchor of the petitioners? case, reads thus: "X-C. Permissive Provisions The Academic Council may, in exceptional cases grant exemption from the operation of any of the Ordinances governing admission of students, migration, the courses to be pursued by them, attendance at lectures or sessional or other work or the examination of candidates and authorise what is proper to be done instead in such cases, provided that no such exemption and authority shall be deemed to have been granted unless not less than two-thirds of the members present of the Academic Council voted in favor of the motion for such exemption and authority made by, or with the written authority of the Vice-Chancellor; and Provided further that this two-thirds majority voting for the exemption should not be less than half the total strength of the Academic Council at the time.";