Imran Saifi vs University Of Delhi & Ors
2020 Latest Caselaw 2014 Del

$~11

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                 Judgment delivered on: 19.06.2020

+      CONT.CAS(C) 304/2020
IMRAN SAIFI                                         ..... Petitioner

                         versus

UNIVERSITY OF DELHI & ORS.                          ..... Respondents
Advocates who appeared in this case:
For the Petitioner:        Mr.Mohd.Aleem Syed, Advocate.

For the Respondent:       Mr.Mohinder J.S.Rupal and Mr.Hardik Rupal,
                          Advocates for R-1 & 2.

                          Mr.T.Singhdev,Ms.Arunima Pal and Ms.Sumangla
                          Swami, Advocates for R-3.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                            JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondent to declare the result of the petitioner as directed by order dated 03.03.2020 in W.P(C) 13660/2019.

3. Mr. Rupal, learned counsel appearing for respondent No.1 submits that petitioner had not disclosed before the Writ Court that petitioner had forfeited the said examination by once again appearing for the same subject in November, 2019. He, however, submits that

Cont.Cas(C) 304/2020 Page 1 respondent shall, without prejudice, be conveying the result to the petitioner within one week from today.

4. Mr. Rupal further submits that the representation given by the petitioner for grant of grace marks was examined by the competent authority and the same has already been rejected and the order shall be duly communicated to the petitioner within one week.

5. In view of the above, no orders are called for in this Petition. The Petition is disposed of. However, petitioner would be at liberty to avail of such remedies as may be available to him in law against rejection of his representation.

6. Copy of the Order be uploaded on the High Court website and be also forwarded to Learned Counsel for the Parties through email.

SANJEEV SACHDEVA, J.

JUNE 19, 2020
rk




Cont.Cas(C) 304/2020                                            Page 2