Vinod Kumar vs University Of Delhi
2003 Latest Caselaw 766 Del

Citation : 2003 Latest Caselaw 766 Del
Judgement Date : 28 July, 2003

Delhi High Court

Vinod Kumar vs University Of Delhi on 28 July, 2003

Equivalent citations: 108 (2003) DLT 545

Author: V Sen

Bench: V Sen

ORDER

Vikramajit Sen, J.

1. It is explained by learned Counsel appearing for the respondent that an error has occurred for the reason that the Roll Number allotted by the college to the petitioner (37) was not identical to the Roll Number allotted by the University (45).

The petitioner was allotted the marks which had been received by the candidate holding the Roll No. 37 with the University. The candidate was shown as not successful in the list. On his representation the error was discovered. The result is that the candidate with the Roll No. 37 has eventually been found successful.

In view of the explanation given, no further orders are called for in this petition which is dismissed as withdrawn.

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