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Kanika Grover & Ors vs University Of Delhi
2016 Latest Caselaw 552 Del

Citation : 2016 Latest Caselaw 552 Del
Judgement Date : 25 January, 2016

Delhi High Court
Kanika Grover & Ors vs University Of Delhi on 25 January, 2016
Author: Manmohan
6
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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 550/2016 & CM APPL. 2219/2016

       KANIKA GROVER & ORS                 ..... Petitioners
                   Through: Mr. Vijay Singla, Advocate with
                            Mr. Birender Sangwan, Advocate.

                          versus

       UNIVERSITY OF DELHI                  ..... Respondent
                     Through: Mr. Amit Bansal, Advocate with
                              Ms. Seema Dolo and Mr. Akhil
                             Kulsheshtra, Advocates.

%                                  Date of Decision : 25th January, 2016

CORAM:
HON'BLE MR. JUSTICE MANMOHAN

                              JUDGMENT

MANMOHAN, J: (Oral)

1. Present writ petition has been filed seeking a direction to the respondent to issue copies of the answer scripts to the petitioners.

2. Learned counsel for petitioners states that as there was delay in revaluation of the answer scripts by the respondent beyond the period of 45 days stipulated in the Notification dated 03rd May, 2012 , the petitioners could not apply for copies of their answer scripts within the time frame prescribed in the said Notification.

3. On the other hand, Mr. Amit Bansal, learned counsel for respondent

states that there is no mandatory time frame prescribed for revaluation/re- checking of the answer scripts. He submits that an application for copy of the answer scripts could have been applied for by the petitioners without waiting for declaration of the revaluation result.

4. Having heard learned counsel for parties, this Court is of the view that the present case involves interpretation of the Notification dated 03 rd May, 2012. The relevant portion of the Notification dated 03 rd May, 2012 is reproduced hereinbelow:-

"3. in approving on 16.03.2012 the following facility of Revaluation/Rechecking, supply of evaluated answer-scripts for the examinations conducted by University of Delhi.

Sr. Type of Facility Time Schedule Fees No.

1 Submission of Within 15 days of Rs.1000/-

application for the date of per paper. .

                   Revaluation        of uploading of result
                   Answer-Script.        on        University
                                         website.
       2           Submission         of Within 15 days of      Rs.750/-
                   application       for the      date     of   per paper
       .
                   Rechecking         of uploading         of
                   Answer-Script         results          on
                                         University
                                         website.*
       3           Submission         of Between 61st to        Rs.750/-
                   application for copy 75th       day     of   per paper
       .
                   of        evaluated uploading           of
                   Answer-Script         results          on
                                         University
                                         website.**

       *       Examination office will endeavour to re-valuate/recheck

the scripts within 45 days of receipt of request.

** Examination office will endeavour to provide copy of Answer-Script within 30 days of submission of application. The student is required to collect the copy of the evaluated answer script within a period of 15 days of the date of intimation of availability of the script on the University website."

5. In the opinion of this Court, there is no mandatory time frame fixed for completion of revaluation/re-checking of the answer scripts. The Notification only states that an endeavour would be made to revaluate/re- check the answer scripts within 45 days of receipt of the request.

6. This Court is in agreement with the submission of learned counsel for respondent that an application for copy of the answer script has no connection or relevance to the revaluation result. The remedies for revaluation and copies of answer scripts are independent remedies and the petitioners need not have waited for revaluation result before applying for copies of the answer scripts.

7. However, keeping in view the peculiar facts of this case, this Court is of the opinion that in the event the respondent still has copies of the answer scripts of the petitioners, the same be released to them within a period of two weeks. With the aforesaid directions, present writ petition and application stand disposed of.

MANMOHAN, J JANUARY 25, 2016 js

 
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