On Monday, the High Court of Punjab and Haryana directed OP Jindal Global University to respond to a petition filed by an LLM student challenging the university's claim that his exam submission was "AI-generated." This case could establish a new precedent regarding the use of Artificial Intelligence (AI) and intellectual property (IP) rights in academia.
The legal challenge has been brought by Kaustubh Shakkarwar, a practising attorney and former law researcher for CJI D Y Chandrachud. He is contesting the decision of the university's "unfair means committee," which concluded that 88% of his exam responses in the course "Law and Justice in the Globalizing World" were AI-generated, leading to a failing grade.
The Committee's decision was later confirmed by the Controller of Examinations. Shakkarwar contended that the work was entirely his own and argued that the university's anti-plagiarism policies, which categorize AI as "unfair means," have neither been formally approved nor made enforceable, leaving the regulations open to challenge.
Upon admitting his petition, Justice Jasgurpreet Singh Puri issued a notice to the university and scheduled the next hearing for Nov 14.
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