Delhi High Court - Orders
Anugya Singh vs National Law University, Delhi & Ors on 8 September, 2025
$~114
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13652/2025 & CM APPL. 55988/2025
ANUGYA SINGH .....Petitioner
Through: Mr. Sushant Singh, Adv.
versus
NATIONAL LAW UNIVERSITY, DELHI
& ORS. .....Respondents
Through: Mr. Sanjay Vashishtha, SC with Mr.
Siddhartha Goswami, Ms. Geetanjali
Reddy and Mr. Aditya Sachdeva,
Advs. for NLUD.
Ms. Simran Aggarwal and Mr.
Pramod Kumar, Advs. for GNCTD.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 08.09.2025
1. The present petition has been filed seeking following relief:
"a) Issue a writ of mandamus directing the Respondents to conduct a Special Repeat Examination for the Petitioner within five (5) days and declare results at the earliest so as to enable participation in Convocation on 06 September 2025;
b) Direct appointment of an independent examiner or external evaluation panel for the Petitioner's paper(s) to ensure fairness and eliminate institutional bias;
c) Direct the Respondents to permit the Petitioner's provisional participation in Convocation and issuance of a provisional degree certificate, pending declaration of results;
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/09/2025 at 22:00:45
d) Direct the respondents to re-evaluate the answer books written by the petitioner in the repeat examination in subjects namely Corporate laws II, Cyber laws and Clinic II DPC.
e) Direct the Respondents to frame transparent guidelines and timelines for future Special Repeat Examinations, ensuring they are not clubbed with regular examinations of junior batches and are communicated with certainty.
f) Pass any other order(s) this Hon'ble Court deems fit in the interests of justice.
G) To provide the petitioner a provisional BA.LL.B. Honors Degree on the scheduled date of the convocation."
2. Issue notice. Mr. Sanjay Vashishtha, learned Standing Counsel appearing on behalf of respondent nos.1, 3 and 4/National Law University, Delhi accepts notice.
3. He submits that insofar as prayer (c) is concerned, the same has been rendered infructuous, inasmuch as, the convocation has already been held on 06.09.2025.
4. He further submits that in terms of the Notification dated 09.09.2024, on which reliance has been placed by the petitioner, the petitioner has already been afforded four chances to appear in three exams of her 8th Semester. The details of the said examinations and the result thereof is reproduced hereunder in the tabulated chart:
Papers 2023-2024 2024-2025
Regular Repeat Regular Special Status
Exam Exam Exam Repeat
May/June July 2024 May/June July 2025
2024 2025
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/09/2025 at 22:00:45 Corporate Absent Absent Present Present Fail Law-II Cyber Absent Absent Present Present Fail Law Clinic-II Absent Absent Present Present Fail
5. He submits that since four chances have already been afforded to the petitioner in terms of the Notification dated 09.09.2024, she can now take her exams in the month of November/December-2025, which will be the Special Repeat Examination for the students like petitioner.
6. In rejoinder, Mr. Sushant Singh, learned counsel appearing on behalf of petitioner submits that Special Repeat Examination for the three exams, in which the petitioner had failed, has not been conducted.
7. Let counter affidavit be filed within a period of two weeks.
8. Rejoinder thereto be filed before the next date.
9. Re-notify on 29.10.2025.
VIKAS MAHAJAN, J SEPTEMBER 8, 2025 N.S. ASWAL This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/09/2025 at 22:00:45