Delhi High Court
Anupam & Ors. vs University Of Delhi Through Its ... on 24 July, 2020
SINDHU KRISHNAKUMAR
24.07.2020 20:42
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 24th July, 2020
+ W.P.(C) 3946/2020 & CM APPLs. 14163-65/2020, 14172/2020
ANUPAM & ORS. ..... Petitioners
Through: Mr. Akash Sinha, Mr. Shubham
Saket, Ms. Kanika Roy, Mr. Indrajeet
Singh and Mr. Gaurav Prakash Shah,
Advocates.
Mr. Shivankar Sharma, Advocate for
Intervenors.
versus
UNIVERSITY OF DELHI THROUGH: ITS REGISTRAR
& ORS. ..... Respondents
Through: Mr. Sachin Datta, Senior Advocate
with Mr. Mohinder Rupal and Mr.
Hardik Rupal, Advocates for
R1/University of Delhi.
Mr. Tushar Mehta, ld. Solicitor
General with Mr. Apoorv Kurup, Ms.
Nidhi Mittal, Mr. Siddharth Nigotia
and Dr. Vikas Gupta, JS for R-2
/UGC.
Ms. Sunieta Ojha, CGSC for UOI.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J. (Oral)
1. This hearing has been done by video conferencing.
2. Copy of the Kuhad Committee Report has been placed before this
Court by Ld. Counsel for the UGC, in a sealed cover. The Court has
perused the same and it has been on retained on record in a sealed cover.
3. Mr. Tushar Mehta, ld. Solicitor General, submits that some petitions,
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:24.07.2020 20:11
which were challenging the UGC guidelines dated 6 th July 2020, were listed
before the Supreme Court yesterday and are likely to be listed again on 27th
July, 2020. Accordingly, it is prayed that the present matter be taken up
after a few days.
4. Ld. counsel appearing for the Petitioner submits that the UGC
guidelines were published after filing of this writ petition and are not
challenged by the Petitioners herein. Be that as it may, this Court is of the
opinion that hearing in this matter ought to be deferred.
5. Mr. Shivankar Sharma, ld. counsel appearing for intervenors submits
that the facilities and features which were to be incorporated in the mock test
examination and the final OBE, as recorded in paragraph 3 onwards of the
order dated 7th July, 2020 have not been implemented by University of Delhi
(hereinafter, 'DU'). The Court has perused the said order, and specifically
para 3(iv) & (v) have been highlighted to Mr. Sachin Datta, ld. Sr. counsel
appearing for DU. Mr. Datta, ld. Sr. counsel submits that he would like to
seek instructions from DU as to whether these features have been
incorporated in mock test examination phase-I and phase-II as well as in the
final OBE examination. Mr. Datta to revert with these instructions, on the
next date of hearing.
6. It has been informed to the Court that the University of Delhi has an
agreement with a society called CSC Academy, which is stated to be under
Ministry of Information and Technology (MEITY). This CSC Academy is
providing the facility of CSC centres across the country at panchayat level
to the students, who do not have availability of infrastructure to give OBE
examination. In order to assess the preparedness of CSC centres, issue
notice to Shri Dinesh Kumar Tyagi, CEO, CSC Academy (M: 9910032467)
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:24.07.2020 20:11
through both Whatsapp and SMS. Mr Tyagi to join the video conferencing
hearing on the next date. CSC Academy shall on the said date place before
this Court the list of all the centres, which have been taken on board for
enabling conduct of DU examinations and also inform this Court about the
preparedness of the said CSC centres during both in the mock test
examination and main OBE examination. Ms. Ojha, ld. CGSC for UOI to
also inform Mr. Tyagi of CSC Academy of the order passed today.
7. Mr. Sachin Datta, ld. Sr. counsel and Mr. Hardik Rupal, ld. counsel
may also seek instructions as to whether there are any other entities, which
are involved in the conduct of the OBE examinations and if so, what is their
role. Mr. Sanjeev Singh, Computer Cell, University of Delhi and Professor
Mr. Vinay Gupta, Dean (Examination) who had joined the hearing on 7th
July 2020 to remain present through video conferencing on the said date.
8. Registry to send a copy of this order to Shri Dinesh Kumar Tyagi,
CEO, CSC Academy (M: 9910032467) through both Whatsapp and SMS.
Ms. Ojha to also inform Mr. Tyagi of CSC Academy of the order passed
today.
9. List for the limited purpose of directions to DU on 27th July, 2020, at
end of board. List for hearing on 30th July 2020, at the end of board.
PRATHIBA M. SINGH
JUDGE
JULY 24, 2020/dk/A
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:24.07.2020 20:11
