Delhi High Court - Orders
Aman Bansal & Anr vs University Of Delhi & Ors on 18 March, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3508/2026 & CM APPL. 16895/2026
AMAN BANSAL & ANR. .....Petitioners
Through: Appearance not given.
versus
UNIVERSITY OF DELHI & ORS. .....Respondents
Through: Mr. Preetpal singh, Ms. Medha
Sharma, Ms. Pooja, Ms. Simran
Kumari, Mr. Gaurav, Advs. for BCI
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 18.03.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :-
"1. Direct the Respondents to forthwith declare the semester II results of the Petitioners without any further delay, so as to enable them to attend classes and continue their academic pursuits, in the interest of justice;
2. Direct the Respondents to forthwith allocate appropriate section to the Petitioners in the IVth semester without any further delay, so as to enable them to attend classes and continue their academic pursuits, in the interest of justice;
3. Allow the Petitioners to get all consequential benefits including release of Results, conduct Supplementary exams 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 24/03/2026 at 20:42:16 of semester III, promotion to next semester and section allotment;
4. Direct the Respondents to accommodate the paid IInd semester readmission fee with semester IVth fee and refund the excess fee to the petitioners;
5. Direct the Respondents to strictly adhere to the Para 249 directions laid down by the Hon'ble Division Bench of this Hon'ble Court in W.P.(CRL) 793/2017 & connected matters titled Court on its Own Motion in Re: Suicide Committed by Sushant Rohilla, Law Student of I.P. University (judgment dated 03.11.2025);
6. Direct the respondents to show a compassionate view for all similarly situated students and consider their representations positively for students' welfare avoiding individual writ petitions by each similarly situated student;..."
2. The brief facts of the case are that the petitioners are the students of the LL.B. Course at Faculty of Law, University of Delhi, and are aggrieved by the decision of the respondent University to detain the petitioners on ground of shortage of attendance. The petitioners in their semester-II were included in the detention list, however they were allowed to undertake examination for the semester-II subject to the decision of the enquiry committee.
3. The petitioners duly appeared for the semester-II examination but the result of the same has not been declared by the respondents till date. The petitioners did not deposit the requisite fee for the semester-III on 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 24/03/2026 at 20:42:16 informal advice as they were awaiting the outcome of the enquiry committee. The petitioners were thereby prevented by the respondent University from appearing in the semester-III examination and were compelled to take readmission in semester-II. The petitioners thereafter made several representations before the relevant authorities seeking release of the withheld results, allocation of section in semester-IV, and conduct of supplementary exam for semester-III, but to no avail. Hence, the present petition is filed.
4. For the said reasons, issue notice.
5. Mr. Singh, learned counsel accepts notice on behalf of the respondent No. 6.
6. There is nobody appearing on behalf of the respondent No. 1 to 5, however the matter is being taken up for hearing.
7. It is the settled position of law that for shortage of attendance, the candidate cannot be debarred from appearing in the examination.
8. For the said reasons and based on the judgment of the Hon'ble Division Bench of this Court in W.P.(CRL) 793/2017 titled as Own Motion in Re: Suicide Committed by Sushant Rohilla, Law Student of I.P. University and Ms. Muskaan Aamir v.Union Of India & Anr., W.P.(C) 13273/2025, it is directed that the respondents shall declare the result of second semester of the petitioners immediately.
9. Admittedly, the petitioners have neither attended any classes in the third semester nor appeared in the examinations for the same. Hence, on declaration of result for the second semester, if the petitioners are found eligible, the petitioners shall be permitted to take admission in the third semester immediately.
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 24/03/2026 at 20:42:16
10. The petitioners in the present case are trying to draw parity between 0% attendance and shortage of attendance. From a perusal of the judgment of W.P.(CRL) 793/2017 titled as Own Motion in Re: Suicide Committed by Sushant Rohilla, Law Student of I.P. University and Ms. Muskaan Aamir v. Union Of India & Anr., W.P.(C) 13273/2025, it is clear 0% attendance means that the student has not attended even a single class, and the same is not at parity with shortage of attendance. Thus, the relief sought by the petitioners cannot be granted.
11. With these directions, the petition is disposed of, along with pending applications.
JASMEET SINGH, J MARCH 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 24/03/2026 at 20:42:16