Calcutta High Court (Appellete Side)
Swardendu Sarkhel vs Burdwan University & Ors on 25 November, 2022
Author: Kausik Chanda
Bench: Kausik Chanda
25.11.2022
Item No. 11
Ct. No. 238
AKG
WPA 25285 of 2022
Swardendu Sarkhel
Versus
Burdwan University & Ors.
Mr. Subhasis Sengupta,
Mr. Nirmalya Chatterjee
...for the Petitioner
Mr. N. C. Bihani,
Mrs. P. B. Bihani,
Mr. Soumyajit Ghosh
...for Burdwan University
The petitioner was a student of B.Sc. (Computer)
with the respondent no. 6. It is not in dispute that the
petitioner has successfully completed his Course in the year 2020. The grievance of the petitioner is that despite complete the course successfully, the University has not granted the original degree though the petitioner's marksheets were provided to him.
Mr. Bihani, learned advocate appearing for the University submits that the original degree can be conferred only on the convocation of the University.
It is not in dispute that there is no convocation of the University due to COVID situation.
It has further been submitted that the original degree is however on Digilocker, as uploaded on website namely, Digilocker and the petitioner can very well be collected from the said website and such certificate 2 available from the website should be recognised by all concern.
I, however, find substance in the grievance of the petitioner that he is not being applied before Foreign University for wants of the original degree.
The convocation has not been held for last two years due to COVID situation. The petitioner cannot be deprived of his original degree to facilitate his further higher study to abroad.
Accordingly, WPA 25285 of 2022 is disposed of with a direction upon the University to make over the original degree to the petitioner within a period of one month from the date of communication of this order.
(Kausik Chanda, J.)