Delhi University has informed the Delhi High Court that the competent authority, according to the DU, has decided to charge Rs.750/- for issuance of digital degrees. However, Professor D.S. Rawat, (Dean) Examinations of DU, instructing Mr. Mohinder Rupal, ld. counsel, submit that for printed degrees, no charges would be collected.
The said information was provided in a bunch of petitions moved by both past and current DU students who have yet not received their degree certificates and are facing problems while applying for courses abroad.
Insofar as charges are concerned, this Court has not examined the issue at this moment. Hence the question as to the legality and validity of any charges which the DU wishes to collect from students is left open.
Therefore, the Delhi University is allowed to submit an affidavit providing a justification for charging such a fee for issuing of degree certificates.
In its latest affidavit, the University informed the court about the following:
• Paper degrees of all students, who graduated prior to 2017, have been printed and given to the respective colleges for distribution to the students;
• That insofar as subsequent years, i.e., 2017 onwards, are concerned, further paper degrees of approximately 10,550 students have been received from the vendor;
• Data relating to mark sheets of 57,496 students, who passed out in 2017, have been sent to Digilocker, and an endeavour has been made to further transmit the data to Digilocker;
• Digital degrees for under-graduate/post-graduate students of 2017 have been issued to 5579 students, and this would be followed by the students of the 2018-19 batch
The Petitioners, in this case, are being represented by Mr. Sarthak Maggon.
The matter will be next heard on December 14.
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