Ankita Meena vs University Of Delhi

S. No.,Date,Order(s)

1.,19.11.2018,"We have heard learned counsel appearing for the parties and perused the application for

directions.

“Learned counsel appearing for the respondent University, states that if the applicant is

qualified to appear in the examination, she will be allowed according to law.â€​

In view of the above, the instant application for directions is disposed of

2.,15.02.2019,"“Having heard learned counsel appearing for the parties and upon perusal of the instant

application for directions, we direct the respondent University to permit the applicant to attend

the classes of VI Semester as per this Court’s order dated 05.10.2018, on completion of the

required formalities.â€​

The interlocutory application for directions is allowed accordingly.

3.,05.07.2019,"The application is allowed in terms of prayer clause (aa), which reads as under:

“Direct the Respondent to permit the applicant to appear in the V Semester Supplementary

Examination to be held on 06.07.2019, as per the directions of this Hon’ble Court dated

05.10.2018, 19.11.2018 and 15.02.2019.â€​

The result will be subject to the outcome of this special leave petition.

4.,27.08.2019,"List after two weeks.

In the meanwhile, counter affidavit may be filed.

5.,28.07.2020,"“Having heard learned senior counsel appearing for the parties and upon perusal of the

instant application for directions, we direct that the results of the present applicant/petitioner viz.,

Ankita Meena, for the IV and VI Semester results shall be declared by the respondent(s).â€​

The instant applicant applications for directions stand disposed of accordingly.

List the main matter along with connected matter(s) for final hearing in due course

From the sequence of events narrated above, it is quite clear:",,

(i) that the petitioner has completed the course in entirety; (ii) that the results of all the semester examinations except the 5th Semester Supplementary,,

Examination has already been declared; and (iii) that the lis in the SLP, though relates to the 4th Semester, does not actually survive for an active",,

adjudication on account of the subsequent developments. Once the petitioner has completed the course and also written the 5th and 6th Semester,,

Examinations and even got the results of all the semester examinations except the 5th Semester Supplementary Examinations published, the",,

adjudication of the dispute in the SLP will only be a matter of academic interest.,,

Therefore, the I.A. and the SLP are disposed of directing the University to declare the 5th Semester supplementary Examination results of the",,

petitioner and issue the provisional degree along with necessary certificates, if she had passed the examinations, subject to the petitioner clearing the",,

other formalities. This order is passed in the peculiar facts and circumstances of the case.,,