Suman Kumar vs University Of Delhi & Ors on 20 December, 2021

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Delhi High Court - Orders

Suman Kumar vs University Of Delhi & Ors on 20 December, 2021

Bench: Prateek Jalan

                          $~14 (2021 Cause List)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      W.P.(C) 2957/2021

                                 SUMAN KUMAR                                           ..... Petitioner
                                                       Through:     Mr. Amit Yadav, Advocate.

                                                                versus

                                 UNIVERSITY OF DELHI & ORS.              ..... Respondents
                                               Through: Mr. Mohinder JS Rupal, Advocate
                                                        for R-1.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                 ORDER

% 20.12.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].

1. In the counter affidavit filed by the University of Delhi ["the University"], reliance has been placed upon two documents:- an Internal Assessment Scheme ["the Scheme"] dated 02.04.2018 and a communication to the petitioner dated 03.02.2020.

2. As far as the Scheme is concerned, the petitioner has taken a specific contention in the rejoinder affidavit that Professor Raj Kumar, who has signed the documents as the Head of Department of English, was not the Head of Department at that time. The petitioner's contention is that the document is an antedated document. The petitioner's further contention is that communication dated 03.02.2020 was never received by the petitioner.

Signature Not Verified Digitally signed W.P.(C) 2957/2021 Page 1 of 2 By:HARMINDER KAUR Signing Date:21.12.2021 20:01:40

3. The University is directed to file a further affidavit dealing with these two specific contentions.

4. Further, the Scheme dated 02.04.2018 refers to the plagiarism check being conducted though "Turnitin Software" and the consequences have been specified dependent upon the Turnitin score of 1 to 30. The University will also state in its affidavit as to whether the aforesaid check was carried out in respect of the petitioner's assessment and if so, the result thereof. The affidavit be filed within two weeks.

5. List on 11.02.2022.

PRATEEK JALAN, J DECEMBER 20, 2021 'pv'/ Signature Not Verified Digitally signed W.P.(C) 2957/2021 Page 2 of 2 By:HARMINDER KAUR Signing Date:21.12.2021 20:01:40

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Delhi High Court - Orders