Delhi High Court
Dhritiman Ray vs University Of Delhi & Ors. on 23 December, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:25.12.2020
00:00:17
$~12 to 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 23rd December, 2020
+ W.P.(C) 3945/2020 & CM APPLs. 21339/2020, 24261/2020
DHRITIMAN RAY ..... Petitioner
Through: Mr. Sarthak Maggon, Advocate.
(M:7045654395)
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through: Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advocates for DU with
Dr. D.S. Rawat (Dean, Examinations)
and Dr. Sanjeev Singh (DUCC).
Mr. Apoorv Kurup, Ms. Nidhi Mittal
and Mr. A. C. Boxipatro, Advocates for
UGC. (M:8800332253, 8800777516)
Ms. Nidhi Raman, CGSC for UOI.
(M:9891088658)
Ms. Shefali Vohra, Advocate for R-4.
(M:9313181836)
Mr. Shlok Chandra, Ms. Mansie Jain &
Mr. Chandratanay Chaube, Advocates
for R-5.
Ms. Sunieta Ojha, Adv. for Digilocker.
13 WITH
+ W.P.(C) 4444/2020 & CM APPLs. 16012-14/2020
DR. AKSHITA KHOSLA ..... Petitioner
Through: Mr. Sarthak Maggon, Advocate.
versus
UNIVERSITY OF DELHI AND ORS. ..... Respondents
Through: Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advocates for DU with
Dr. D.S. Rawat & Dr. Sanjeev Singh.
Mr. Apoorv Kurup, Ms. Nidhi Mittal
&Mr. A.C. Boxipatro, Advs. for UGC.
Ms. Nidhi Raman, CGSC for UOI.
Mr. Rajendra Sahu, Senior Panel
Counsel for UOI.
Mr. Shlok Chandra, Ms. Mansie Jain &
Signature Not Verified
Digitally Signed
By:PRATHIBA M SINGH W.P.(C) 3945/2020 & connected matters Page 1 of 4
Signing Date:24.12.2020 22:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:25.12.2020
00:00:17
Mr. Chandratanay Chaube, Advocates
for R-5.
14 WITH
+ W.P.(C) 4571/2020 & CM APPLs. 16511-13/2020
DR. NAMAN BARECHA & ORS. ..... Petitioners
Through: Mr. Sarthak Maggon, Advocate.
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through: Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advocates for DU with
Dr. D.S. Rawat & Dr. Sanjeev Singh.
Mr. Apoorv Kurup, Ms. Nidhi Mittal
and Mr. A. C. Boxipatro, Advocates for
UGC.
Mr. Shlok Chandra, Ms. Mansie Jain &
Mr. Chandratanay Chaube, Advocates
for R-5.
Ms. Nidhi Raman, CGSC for UOI.
15 AND
+ W.P.(C) 4754/2020 & CM APPLs. 17158/2020, 17159/2020
DR MILI ROHILLA & ORS. ..... Petitioners
Through: Mr. Yatharth Rohila, Advocate.
(M:9999666038).
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through: Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advocates for DU with
Mr. D.S. Rawat & Mr. Sanjeev Singh.
Ms. Sunieta Ojha, Advocate for
Digilocker/UoI.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J. (Oral)
1. This hearing has been done by video conferencing.
2. Vide order dated 14th December, 2020, the following directions were issued to the University of Delhi (hereinafter 'DU'):
"3. In the meantime, ld. counsel appearing for Signature Not Verified Digitally Signed By:PRATHIBA M SINGH W.P.(C) 3945/2020 & connected matters Page 2 of 4 Signing Date:24.12.2020 22:04 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:25.12.2020 00:00:17 the DU may seek instructions on the following:
i.The timelines and procedure for issuance of digital degree certificates after announcement of semester- wise results.
ii.The timelines for transmission of data for uploading on Digilocker in respect of all students in all the courses of DU."
3. An affidavit has been filed by DU in relation to the above directions. The relevant portions of the said affidavit reads:
"4. It is further submitted that as per Executive Council Resolution dated 16-2-1993 degree can be "Advance degree before convocation" if student is leaving country to pursue higher studies.
5. All other students can apply for provisional certificate and the University of Delhi has started issuing digital provisional certificate.
6. So far the University has sent data of degree of 27000 students of 2017 to digiLocker and within a month's time entire data of 2017 will be transferred to digiLocker followed by 2018 and so on."
4. The above affidavit, is not satisfactory inasmuch as no specific timelines have been given for the issuance of digital degree certificates and for transmission of data to digilocker. The affidavit is quite cryptic.
5. Professor D.S. Rawat (Dean, Examinations) and Dr. Sanjeev Singh (Director, DUCC) from DU have joined the proceedings today. This court is of the opinion that in order to ensure that there is a comprehensive, streamlined procedure for declaration of results, issuance of transcripts, marksheets and degree certificates, etc., DU ought to have a prescribed timeline for the implementation of the following:
i. Timeline for declaration of results after conclusion of the last exam in a particular semester for under-graduate and post-Signature Not Verified Digitally Signed By:PRATHIBA M SINGH W.P.(C) 3945/2020 & connected matters Page 3 of 4 Signing Date:24.12.2020 22:04 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:25.12.2020 00:00:17
graduate courses;
ii. Timeline for issuance of marksheets/ transcripts or making the same available online after the declaration of results; iii. Timeline for issuance of digital transcripts for such students who may require the same for further education or for employment; iv. Timeline for transmission of data relating to marksheets/ transcripts to Digilocker after the same has been announced by DU;
v. Timeline for issuance of provisional degree certificates or advance degree certificates after declaration of results; vi. Timeline for holding the convocation on an annual basis; vii. Timeline for issuance of actual degrees both in digital form and paper degrees;
viii. Timeline for transmission of the digital degrees/ paper degrees to Digilocker.
6. Accordingly, DU shall file a comprehensive affidavit providing the timelines and procedure in respect of the above steps, so that students are not inconvenienced every semester and are not forced to approach the Court for obtaining their transcripts, marksheets, degree certificates, etc., as has happened in the present petitions, which are under consideration by this Court. Let the affidavit be filed within six weeks.
7. Mr. Sarthak Maggon, ld. counsel for the Petitioners submits that he is indisposed today. Accordingly, list for further hearing on 17th February, 2021.
PRATHIBA M. SINGH JUDGE DECEMBER 23, 2020/dj/A Signature Not Verified Digitally Signed By:PRATHIBA M SINGH W.P.(C) 3945/2020 & connected matters Page 4 of 4 Signing Date:24.12.2020 22:04