The High Court of Delhi on Monday refused to provide relief in a plea filed by a group of students from Utkal University alleging arbitrariness in an inter-college moot court competition organized by National Law University, Delhi.
Dismissing the plea, the bench observed that the Petitioners are not personally prejudiced and they had no reason to approach a writ court for a loss in the moot court competition.
The Plea was filed through Advocate Satya Ranjan Swain, according to which the petitioners were informed that they have been selected for the oral rounds of the Moot Court Competition, However, later the University intimated that there was some error with respect to the scores and that the petitioners were not shortlisted in the final list.
The Petitioners alleged that the action and inaction of the Organizing Committee and other concerned authorities (the Vice-Chancellor and the Registrar) of the University are violative of principles of natural justice.
The Counsel Appearing for NLU Delhi submitted that the competition was already over, and there was no point in dragging the university, the Vice-Chancellor, and other authorities into litigation.
He further submitted that the evaluation of the memorial was undertaken by external evaluators and NLU Delhi had no interest in the results so declared.
The Court After hearing the parties decided not to interfere in the matter. The Court said that the marks of the petitioners and the last qualifying team may be shared.
The Court dismissed the plea said that an RTI application could have been filed in order to get the information relating to the marks obtained by the petitioners.
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