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Delhi High Court: Students Having Zero Attendance Cannot be Promoted to the Next Semester - (19 May 2026)

EDUCATION

Delhi High Court upheld denial of direct admission to Semester-IV for a law student who neither attended Semester-III classes nor appeared in exams, observing that students with zero attendance cannot be treated at par with those having short attendance and are not entitled to promotion.

Tags : STUDENTS; ATTENDANCE; PROMOTED  

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