Varun Prakash vs Delhi University And Ors.
1999 Latest Caselaw 716 Del

JUDGMENT

K. Ramamoorthy, J.

1. The petitioner sought admission into LL.B. course. He took entrance examination and he was successful. He must have gone to deposit fee on or before the 24th of July, 1999. On the 22nd of July, 1999, he fell down from the stairs. On the 30th of July, he became all right and reported to the University for depositing fee for admission. That was declined by the University on the ground that the petitioner has produced the bogus medical certificate.

2. The stand taken by the University is totally untenable. There is no point of University going into the details of the nature of the injury suffered by the petitioner. The University should have considered the matter with due compassion and circumspection. The view taken by the University is not at all reasonable. The petitioner is entitled to admission into the LL.B course.

3. The first respondent is directed to admit the petitioner in the LL.B. course for the academic year 1999-2000 and the petitioner shall appear before the authority concerned for depositing fees on the 25th of August, 1999.

4. The writ petition stands allowed.

5. Dasti to both the parties.