AI Structured Summary
Not yet generated for this judgment
Judgment
Prathiba M. Singh, J
This hearing has been done by video conferencing.
CM APPL. 14163/2020 (for exemption)
Allowed, subject to all just exceptions. Application is disposed of.
CM APPLs. 14164/2020 & 14165/2020 (both for exemption)
These applications seek exemption from filing court fee and duly attested affidavits. Binding the deponent of the affidavit to the contents of the
application, the exemption is granted. Insofar as the court fee is concerned, the same be deposited within one week. Applications are disposed of.
Registry to submit a report in case the court fee is not filed after a month.
CM APPL. 14172/2020 (for impleadment)
The applicants have already been impleaded in this petition vide order dated 7th August, 2020. Accordingly, the present application is disposed of.
CM APPL. 18998/2020 (for directions)
This application has been filed on behalf of the Grievance Redressal Committee (hereinafter, “GRCâ€) for bringing on record important facts
and for urgent directions. Mr. Kamal Gupta, ld. counsel appears on behalf of the GRC. Various orders have been passed in this application. Currently,
however, the Committee is only dealing with issues of delay in pronouncement of results, etc. The Committee shall continue to handle the grievances
of students till the next date of hearing. Application is disposed of.
W.P.(C) 3946/2020
The affidavit by DU in terms of the last order dated 26th November, 2020 has been e-mailed to the Court Master. The intervenors have also filed
an affidavit. Let both the affidavits be brought on record. It is submitted by ld. Counsels that a number of circulars have been issued by DU in respect
of the procedure for obtaining transcripts, degree certificates and digital degree certificates and there is enormous confusion in respect thereof. If any
student is aggrieved by any such circulars or is facing any delay in obtaining documents such as transcripts and degree certificates, such student may
avail of the remedies available, including approaching the grievance officer of DU.
The only issue on which arguments are to be addressed in this writ petition is in relation to the management of the data collected during the online
Open Book Examinations (hereinafter, “OBEâ€). Mr. Rupal, ld. counsel for the University of Delhi (hereinafter, “DUâ€) submits that an IT
Committee has been formed in DU. If there are any resolutions of the IT Committee on how the data is to be managed and further, as to how to
ensure the safeguarding of privacy and security of the said data, the same be placed on record before the next date of hearing.
It is submitted by ld. Counsels that, before the ld. Division Bench, DU has made a statement which has been recorded in order dated 2nd
December, 2020 that all the results have been declared. However, in the affidavit filed by DU today, it appears that about 4,500 students are still
facing some technical glitches owing to the e-mailing of the answer scripts. A further status report in respect of these students be filed by DU before
the next date of hearing.
Registry to update the electronic record in consultation with the counsels before the next date, by placing all the affidavits, documents and pleadings
filed by the parties, even if there has been any delay in filing of the same.
List for hearing on 5th February, 2021.