Delhi High Court
Anupam & Ors. vs University Of Delhi Through Its ... on 22 December, 2020
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 22nd December, 2020
+ W.P.(C) 3946/2020
ANUPAM & ORS. ..... Petitioners
Through: Mr. Akash Singh & Mr. Shubham
Saket, Advocates.
Mr. Shivankar Sharma, Advocate for
Intervenors. (M: 9811401141)
versus
UNIVERSITY OF DELHI THROUGH: ITS REGISTRAR
& ORS. ..... Respondents
Through: Mr. Mohinder J. S. Rupal and Mr.
Hardik Rupal, Advocates for DU.
Mr. Apoorv Kurup and Ms. Nidhi
Mittal, Advs. for UGC.
Ms. Sunieta Ojha, Advocate for UOI.
Mr. Kamal Gupta, Advocate for the
GRC. (M: 9810988094)
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J. (Oral)
1. This hearing has been done by video conferencing.
CM APPL. 14163/2020 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of.
CM APPLs. 14164/2020 & 14165/2020 (both for exemption)
3. These applications seek exemption from filing court fee and duly
attested affidavits. Binding the deponent of the affidavit to the contents of the
application, the exemption is granted. Insofar as the court fee is concerned,
the same be deposited within one week. Applications are disposed of.
Registry to submit a report in case the court fee is not filed after a month.
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
CM APPL. 14172/2020 (for impleadment)
4. The applicants have already been impleaded in this petition vide order
dated 7th August, 2020. Accordingly, the present application is disposed of.
CM APPL. 18998/2020 (for directions)
5. This application has been filed on behalf of the Grievance Redressal
Committee (hereinafter, "GRC") for bringing on record important facts and
for urgent directions. Mr. Kamal Gupta, ld. counsel appears on behalf of the
GRC. Various orders have been passed in this application. Currently,
however, the Committee is only dealing with issues of delay in
pronouncement of results, etc. The Committee shall continue to handle the
grievances of students till the next date of hearing. Application is disposed of.
W.P.(C) 3946/2020
6. The affidavit by DU in terms of the last order dated 26th November,
2020 has been e-mailed to the Court Master. The intervenors have also filed
an affidavit. Let both the affidavits be brought on record. It is submitted by ld.
Counsels that a number of circulars have been issued by DU in respect of the
procedure for obtaining transcripts, degree certificates and digital degree
certificates and there is enormous confusion in respect thereof. If any student
is aggrieved by any such circulars or is facing any delay in obtaining
documents such as transcripts and degree certificates, such student may avail
of the remedies available, including approaching the grievance officer of DU.
7. The only issue on which arguments are to be addressed in this writ
petition is in relation to the management of the data collected during the
online Open Book Examinations (hereinafter, "OBE"). Mr. Rupal, ld.
counsel for the University of Delhi (hereinafter, "DU") submits that an IT
Committee has been formed in DU. If there are any resolutions of the IT
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
Committee on how the data is to be managed and further, as to how to ensure
the safeguarding of privacy and security of the said data, the same be placed
on record before the next date of hearing.
8. It is submitted by ld. Counsels that, before the ld. Division Bench, DU
has made a statement which has been recorded in order dated 2nd December,
2020 that all the results have been declared. However, in the affidavit filed by
DU today, it appears that about 4,500 students are still facing some technical
glitches owing to the e-mailing of the answer scripts. A further status report in
respect of these students be filed by DU before the next date of hearing.
9. Registry to update the electronic record in consultation with the
counsels before the next date, by placing all the affidavits, documents and
pleadings filed by the parties, even if there has been any delay in filing of the
same.
10. List for hearing on 5th February, 2021.
PRATHIBA M. SINGH
JUDGE
DECEMBER 22, 2020
Rahul/T
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
