Delhi High Court - Orders
Shubham Kumar vs University Of Delhi & Ors on 2 April, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4311/2026 & CM APPL. 21065/2026
SHUBHAM KUMAR
.....Petitioner
Through:
versus
UNIVERSITY OF DELHI & ORS.
.....Respondents
Through: Mr. Mohinder Rupal, Mr. Hardik
Rupal, Ms. Aishwarya Malhotra, Ms.
Tripta Sharma, Advs. for University
of Delhi
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 02.04.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :-
"1. Issue a writ of mandamus or any other appropriate writ, order, or direction directing the Respondents to forthwith re-check the totalling of marks in the Semester IV answer scripts of the Petitioner, rectify errors found therein, and consequently update the correct marks, grade, credit score, and revised marksheet/result in accordance with law;
2. Direct the Respondents to grant all consequential academic benefits arising out of such correction, including 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 10/04/2026 at 21:19:08 revised CGPA/result and issuance of corrected mark sheet within a stipulated time;
3. Issue an appropriate writ, order, or direction directing the Respondents to correct and update the petitioner's academic record, marksheet, result, and all connected university records after such rectification;
4. Issue a writ of mandamus or any other appropriate writ, order, or direction directing the Respondents to disclose and display the paper-wise external examination marks obtained by the Petitioner on the official marksheet and the Petitioner's right to information in academic evaluation;
5. Issue a writ of mandamus or any other appropriate writ, order, or direction directing the Respondents to maintain accuracy and authenticity in information supplied under the Right to Information Act, 2005, as furnishing incorrect or misleading information defeats the statutory object of transparency and accountability envisaged under the Act;
6. Direct the Respondents to ensure effective functioning of the Student Grievance Redressal Committee (SGRC) under the office of the Dean of Students' Welfare (DSW), in strict compliance with the University Grants Commission (Redressal of Grievances of Students) Regulations, 2023, by deciding student grievances within a reasonable and prescribed time frame, and by ensuring that no student is subjected to avoidable harassment, mental distress, or administrative arbitrariness during the grievance redressal 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 10/04/2026 at 21:19:08 process;
7. Direct the Respondents for no fee ought to be charged from the petitioner/student for correction of errors arising out of the respondents' own fault, negligence, or apparent mistakes in evaluation of answer scripts, as the student cannot be burdened financially for seeking rectification of an error committed by the examining authority itself.
8. Award costs of the present petition in favour of the petitioner and against the respondents for the unnecessary litigation, mental harassment, hardship, and financial burden caused. ..."
2. For the reasons stated in the petition, issue notice.
3. Ms. Malhotra, learned counsel accepts notice on behalf of the respondents and shall file a reply before the next date of hearing.
4. List on 10.07.2026.
JASMEET SINGH, J APRIL 2, 2026/sp 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 10/04/2026 at 21:19:08