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Delhi High Court: Centenary Chance Exams of Delhi University Not a Matter of Right - (23 May 2024)

EDUCATION

Del. HC has observed that Centenary Chance Exams are not a matter of right. Neither did candidates, who had failed to clear papers within maximum span period of the course have a right to seek a further chance to clear papers, nor did Delhi University have any obligation to provide any such chance.

Tags : DELHI HIGH COURT   CENTENARY CHANCE EXAMS   DELHI UNIVERSITY  

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