Delhi High Court - Orders
Vedansh Pandey & Ors vs Union Of India & Ors on 2 December, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13094/2019 & CM APPL. 53384/2019, 21488/2020,
17372/2022
VEDANSH PANDEY & ORS .....Petitioners
Through: None.
versus
UNION OF INDIA & ORS .....Respondents
Through: Mr. Tanveer Ahmad Ansari, Senior
Panel Counsel for R1.
Mr. Mohinder J.S. Rupal, Mr. Hardik Rupal, Ms.
Aishwarya Malhotra and Ms. Tripta Sharma,
Advocates for University.
Mr. Preet Pal Singh, Ms. Tanupreet Kaur and Ms.
Medha Navami, Advocates for BCI.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 02.12.2025
1. This writ petition is filed on behalf of the Petitioner under Article 226 of the Constitution of India seeking the following reliefs:-
"(1) Direct Respondent No. 3, 4 & 5 to quash the notification 'Date-Sheet for LL.B. I/III/V Term Examinations, December 2019' bearing number - Exam. VII/ DS-43/19 issued by Respondent No. 4 on 11/11/2019. (2) Initiate a judicial enquiry into the instances of nepotism, falling standards of legal education and flagrant disregard for the law prevalent in the Faculty of Law.
(3) Direct Respondent No.2 to conduct immediate inspection of Faculty of Law under the watch of this court and prepare an inspection report in consonance with Rules of Legal Education - 2008 to ensure that the Respondent No.5 is complying with the standards of legal education to be observed by Universities in India as per section 49(1)(d) of The Advocates Act, 1961.
(4) Direct the formation of independent committee consisting of legal luminaries and representatives of Respondent No.1, 2 & 6 to draft and publish detailed rules laying down procedure of paper setting and evaluation of answer scripts of students of Faculty of Law clearly laying down procedure of revaluation, qualification of evaluators, and preparation of model answer keys among other necessary rules to ensure W.P.(C) 13094/2019 Page 1 of 2 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 05/12/2025 at 21:07:34 fairer and more consistent evaluation process. (5) Direct the Respondent No. 3, 4 & 5 to allow revaluation of answer scripts of all aggrieved students for semester end examinations as a matter of right.
(6) Direct Respondent No. 5 for the immediate preparation of model answer keys for aiding the examiners in the evaluation of answer sheets of semester/term-end examination and fair academic evaluation of students. (7) Direct Respondent No.5 to implement the recommendations suggested in the report titled 'Evaluation Reforms in Higher Educational Institutions in India' prepared by Respondent No. 6 as an interim measure until detailed rules for paper setting and evaluation is framed by the Respondent No.5.
(8) Direct the Respondent No. 3 to provide the Petitioner No.l with photocopies of his answer script of semester end examination conducted in the month of May-June 2019.
(9) Direct the Respondent No.4 to comply with the provisions of RTI Act and the directions of Respondent No3 and share data regarding the grievances/complaints filed with the University of Delhi in relation to evaluation of answer script and paper setting including volume of grievances, rate of disposal of grievances, the pendency of grievances etc. (10) Pass such other orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
2. The writ petition in the present form with the relief claimed is not maintainable. Way back on 19.02.2024, Petitioner had sought time to amend the writ petition, however, no steps have been taken till date and even today there is no appearance on behalf of the Petitioner. In any event, as pointed out by Mr. Rupal, LL.B. course has come to an end and span period is also over.
3. Accordingly, petition is dismissed for non-prosecution.
4. Pending applications stand disposed of.
JYOTI SINGH, J DECEMBER 2, 2025/YA W.P.(C) 13094/2019 Page 2 of 2 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 05/12/2025 at 21:07:34