Delhi High Court - Orders
Shubham Yadav & Ors vs University Of Delhi & Ors on 18 February, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2221/2026 & CM APPL. 10751/2026
SHUBHAM YADAV & ORS. .....Petitioner
Through: Mr. Umesh Kumar, Mr. Shantanu
Sagar, Mr. Anuj Yadav, Mr. Abhishek
Kumar Gond, Advs.
versus
UNIVERSITY OF DELHI & ORS. .....Respondent
Through: Ms. Simran Kumari, Adv. for BCI
Mr. Mohinder Rupal, Mr. Hardik
Rupal, Ms. Aishwarya Malhotra, Ms.
Tripta Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 18.02.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following reliefs:
a. "direct the Respondents to forthwith allocate appropriate sections to Petitioners in the current semester without any further delay, so as to enable them to attend classes and continue their academic pursuits, in the interest of justice.
b. Direct the Respondents to take a holistic and compassionate view in respect of all other similarly situated students and allocate sections to them as well, so that they are not compelled to approach this Hon'ble Court individually by way of separate writ petitions; and\ c. Direct the Respondents to refrain from repeating such arbitrary actions in future and to act in a fair, transparent and reasonable manner, giving due priority to the welfare, academic interests, mental wellbeing and legitimate 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 23/02/2026 at 20:35:11 expectations of the students at all times.
d. Direct the Respondents to strictly comply with and implement the guidelines/directions contained in Paragraph 248 & 249 of the judgment passed by this Hon'ble Court in Court on Its Own Motion in Re: Suicide Committed by Sushant Rohilla, Law Student of I.P. University, W.P.(CRL) 793/2017 & connected matters dated 03.11.2025, and to frame, publish and adhere to clear, fair and transparent attendance-related guidelines in conformity with the said judgment, so as to safeguard the academic rights and welfare of students..."
2. The brief facts of the case are that the petitioners are bona fide students enrolled in the LL.B. Course at Law Centre - I, Faculty of Law, University of Delhi. Pursuant to their admission, they were allotted respective sections and regularly attended classes in accordance with the academic calendar issued by the competent authorities. After the dispersal of classes on 26.12.2025, respondent No. 4 published a "Short Attendance List,"
purportedly on the ground of shortage of attendance, wherein the names of the Petitioners were included along with several other students. Consequent thereto, the petitioners were restrained from attending classes, their section allocations were withheld, and their academic status was placed "on hold," thereby preventing them from continuing their legal education. Hence the present petition.
3. It is the case of the petitioners that the aforesaid actions of the respondents are arbitrary, unjust, and contrary to binding judicial pronouncements of this Court, including the order dated 03.11.2025 passed in W.P.(CRL) 793/2017 & connected matters, Court on Its Own Motion In Re: Suicide 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 23/02/2026 at 20:35:11 Committed by Sushant Rohilla, Law Student of I.P. University, as well as judgment dated 15.01.2026 in W.P.(C) 13273/2025 & connected matters, wherein it was categorically held that no student shall be detained on the ground of shortage of attendance and that all consequential academic benefits must be extended.
4. For the said reasons, issue notice.
5. Ms. Malhotra, learned counsel accepts notice for the respondent Nos. 1-4.
Ms. Kumari accepts notice on behalf of respondent No. 5.
6. In view of the judgment of Court on Its Own Motion (supra), which was followed in Ms. Muskaan Aamir v. Union Of India & Anr, W.P.(C) 13273/2025, the petitioners should be permitted to participate in their academic pursuits.
7. I am informed that the judgment has not been stayed, varied or modified till now.
8. In this view of the matter, the petition is allowed and the petitioners shall be allowed to attend their classes.
9. Ms. Malhotra, learned counsel for the respondent Nos. 1-4 seeks to file a reply in peculiar facts and circumstances. However, in view of the judgments of Court on Its Own Motion (supra) and Ms. Muskaan Aamir (supra), no reply is required.
10. With these directions, the petition is disposed of.
JASMEET SINGH, J FEBRUARY 18, 2026/sp 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 23/02/2026 at 20:35:11