PRASHATN CHAUHAN Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Present writ petition has been filed challenging the action on the part of the respondents in not giving admission to the petitioner against the vacant seat in LL.B. course for the Academic Session 2014-2015 for which he had been provisionally selected in counselling after having qualified the entrance test.

(2.) Mr. R.K. Saini, learned counsel for petitioner states that seat is still lying vacant and would be wasted only on account of the fact that petitioner's graduation result has not been declared by the School of Open Learning, Delhi University (for short "SOL") before the last date of admission.

(3.) Mr. Saini contends that respondent-University cannot take advantage of its own wrong and negligence. He points out that this kind of situation with students of SOL has been occurring almost every year as the respondent-University does not declare their results till October of the year and as a consequence of this students suffers for no fault on their part.