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On hearing a Special Leave Petition and an interlocutory application on Saturday, the Supreme Court directed The Faculty of Law, University of Delhi to declare the 5th Semester Supplementary Examination results of the petitioner and issue the provisional degree along with necessary certificates.
A bench consisting of Chief Justice of India S.A Bobde, Justice A.S Bopanna and Justice Rama Subramanian delivered the order. The petitioner was a student of 3-year LLB Course at Law Centre II, Faculty of Law, University of Delhi. She completed her 3rd semester without any hindrance. Later, in her 4th semester she fell short of her required attendance due to her pregnancy and a strike of the Delhi University Teachers’ Association. As a result, the petitioner was detained by a notice issued by the University and not permitted to write the 4th Semester Examinations scheduled to commence from 12.05.2018.
Again an intra-court appeal was filed by the petitioner in LPA No.294 of 2018, but the same was dismissed by the Division Bench by an order dated 07.09.2018. Against the order passed by the Division Bench, the student has come up with the present SLP.
The Court further passed several orders in favour of petitioner regarding her appearance in the 4th, 5th and 6th semester examination. The University has declared the results of the 4th and 6th Semester examinations, but has not declared the results of the 5th Semester Supplementary Examination. Therefore, the petitioner has come up with I.A.No.102466 of 2020 seeking a direction to the respondent to declare the results of the petitioner for the 5th Semester Supplementary Examination and to grant the provisional degree, consolidated mark sheet and character certificate.
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