Shahul Hameed And Ors. vs National Board Of Examinations
2015 Latest Caselaw 7816 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 9555/2015 and CM No.22541/2015 (interim relief)
       SHAHUL HAMEED AND ORS.                               ..... Petitioners
                          Through: Ms. Latika Chaudhary and Ms. Nazoo
                          Sharma, Advocates

                          versus

       NATIONAL BOARD OF EXAMINATIONS            ..... Respondent
                    Through: Dr. Rakesh Gosain, Advocate
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                    ORDER

% 12.10.2015

1. Ms. Chaudhary says that she will be able to obtain a certificate showing 80% attendance. Dr. Gosain says that if, the certificate is obtained from any of the three authorities i.e., Head of the Department / Dean / Registrar, that would suffice.

2. With the aforesaid statement of the learned counsel for the respondent in place, the writ petition is disposed of, with a direction that if, the petitioners were to produce an attendance certificate showing 80% attendance from any of the three authorities, as indicated above, the petitioners will be admitted as indicated by the respondent to the relevant course.

3. While offering seats to the petitioners, interim order dated 06.10.2015 will be kept in mind by the respondent.

W.P.(C) 9555/2015 page 1 of 2

4. In view of the statement made by the counsel for the respondent, Ms. Chaudhary says that she does not wish to press the captioned petition, any further.

5. The writ petition and the pending application are, accordingly, disposed of.

                                           RAJIV SHAKDHER, J
OCTOBER 12, 2015
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W.P.(C) 9555/2015                                       page 2 of 2