Delhi High Court - Orders
Nikhil Pramod & Ors vs University Of Delhi on 15 May, 2025
$~108
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14239/2024
NIKHIL PRAMOD & ORS. .....Petitioners
Through: Mr. Rahul Sharma, Mr. Manikant
Sharma and Ms. Shikha Singh, Advs.
versus
UNIVERSITY OF DELHI .....Respondent
Through: Mr. Mohinder J.S. Rupal, Mr. Hardik
Rupal and Ms. Aishwarya Malhotra,
Advs.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 15.05.2025 CM APPL. 29483/2025 (by the petitioner under Section 151 CPC seeking directions)
1. The present application has been filed on behalf of the petitioner seeking following reliefs:
"(a) Allow the present application;
(b) Direct the Respondent/ University to produce/ supply/provide, the Re-evaluated Answer Sheets / Scripts either to this Hon'ble Court or to the Petitioners;
(c) Direct the Respondent/ University to specifically point, clarify and explain the exact manner and the mechanism [as directed vide order dated 09.01.2025], in which the exercise of revaluation had been undertaken pursuant to this Hon'ble Court's order dated 03.12.2024;
(d) Set-aside/ quash/ take Annexure R-2 [page 13 of the Affidavit dated 15.01.2025] and Annexure R-3 [page 15 of the Affidavit dated 15.01.2025] off record, in view of the submission made in para 06 of the present Application;
(e) Appoint an independent Evaluator [as has been done by the Hon'ble High Court of Judicature at Madras, vide its order This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 17:24:37 dated 02.04.2025], to evaluate the Answer Sheets/ Scripts of the Petitioners and submit the evaluation accordingly, for which the Petitioners are ready to bear reasonable cost."
2. Mr. Rahul Sharma, learned counsel appearing on behalf of the petitioners submits that the controversy involved in the present case is with regard to the re-evaluation of the answer scripts of the petitioners in some of the examinations pertaining to the 3-year LL.B. course.
3. He submits that the exams for Semesters II, IV and VI are being held from 27.05.2025 onwards and the petitioners will be appearing in those exams, without prejudice to their rights and contentions in the present writ petition, as well as, the present application.
4. In view of the above, issue notice.
5. Mr. Mohinder J.S. Rupal, learned counsel appearing on behalf of the respondent/University of Delhi accepts notice. The instant prayer of the petitioners is not opposed by Mr. Mohinder J.S. Rupal.
6. Let reply to the application be filed before the next date.
7. In the meanwhile, let petitioners appear in the exams, without prejudice to their rights and contentions in the present writ petition, as well as, the present application.
8. Re-notify on 28.05.2025 i.e. the date already fixed in the petition.
VIKAS MAHAJAN, J MAY 15, 2025 aj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 17:24:37