Delhi High Court - Orders
Pranjal Vats vs State Of Gnctd And Other on 11 November, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13693/2022
PRANJAL VATS ..... Petitioner
Through: Mr. Tekchand Sharma, Advocate.
versus
STATE OF GNCTD AND OTHER ..... Respondents
Through: Mrs. Avnish Ahlawat, SC with
Mr. Nitesh Kumar Singh,
Ms. Laavanya Kaushik and Ms. Aliza
Alam, Advocates for R-2 to 5/ NSUT.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.11.2022 CM APPL. 48584/2022 (clarification of order dated 4th November, 2022)
1. The present application seeks following reliefs:
"a. issue direction to stay on operating qua the letter date 30.9.22 received by speed post as well as 06.11.22 b. direction may kindly be passed to continue the dissertation work as per scheduled /permission dt 27.5.22 c. That further direction be issued to the respondent No.4 to complete her dissertation work Phase-II at Advanced System Laboratory at DRDO Hyderabad being the part and parcel of the final examination being sub- judice before the hon'ble court.
d. Direct to assign the fresh DPGC headed by any senior most Professor of the NSUT whose appointment not been signed by the respondent No.2 and cancel the DPGC committee headed by the respondent No.4 (Mr DK Singh) being biased, and serious prejudiced may likely to be caused to the petitioner e. Pass any other further order/ s as this Hon ' ble court may deem fit and proper under the facts and circumstances of the case in the interest of justice."Signature Not Verified Digitally Signed W.P.(C) 13693/2022 Page 1 of 5 By:SAPNA SETHI Signing Date:15.11.2022 20:39:32
2. The present application has been filed pressing extreme urgency and has been taken up at 6:45 PM. Before dealing with submissions in the present application, it must be noted that Petitioner has been repeatedly filing applications on one ground or the other, without any substantial right. The main petition primarily seeks relief to allow Petitioner to appear in the examinations scheduled on 20th September, 24th September and 30th September, 2022. In this regard, interim relief was granted in favour of Petitioner vide order dated 23rd September, 2022.
3. As regards examination scheduled for 30th September, 2022, Petitioner required her dissertation work undertaken at Advanced System Laboratory, DRDO, Hyderabad to be sent for evaluation to Respondent- University viz. Netaji Subhas University of Technology [hereinafter "NSUT"]. In respect thereof, pursuant to filing of CM Appl. 44918/2022, vide order dated 04th November, 2022, NSUT was directed to requisition the dissertation work. In compliance with the said direction, NSUT sent communication dated 06th November, 2022, to the Director, Advanced System Laboratory, DRDO, Hyderabad, to the following effect:
"To, The Director Advanced System Laboratory, DRDO, Hyderabad.
Kind Attention: Dr. K. Tejasvi Sub: Court order regarding presentation of Dissertation Work for mid- semester examination of Ms. Pranjal Vats Dear Sir, Signature Not Verified Digitally Signed W.P.(C) 13693/2022 Page 2 of 5 By:SAPNA SETHI Signing Date:15.11.2022 20:39:32 Ms. Pranjal Vats, student of M.Tech. 3rd semester (ME), NSUT was carrying out her dissertation work at ASL, DRDO, Hyderabad under Dr. K. Tejasvi since 23-06-2022 till 13-09-2022.
As per hon'ble court's order dated 04-11-2022 (attached herewith), we request you to allow Ms. Pranjal Vats to present the work which she has carried out at ASL for midsemester evaluation of her dissertation work.
In this regard, Ms. Pranjal Vats is required to send her presentation and project report to her supervisor i.e. Dr. Swati Gangwar who will forward it to Dr. K. Tejasvi, ASL, DRDO for obtaining relevant permission/NOC as desired.
This is also to be noted that work carried out at DRDO between 23-06-2022 till 13-09-2022 by Pranjal Vats will be eligible for evaluation in mid- semester exam only and bear no consequences with end semester exam. As per notices dated 20/09/2022 (Annexure 1 & 2), Ms. Panjal Vats is supposed to perform her dissertation work in-campus under the supervision of Dr. Swati Gangwar.
Kindly do the needful.
Thanks & Regards, Dr. D.K. Singh Professor and Head Department of Mechanical Engineering (Faculty of Electrical and Mechanical Engineering) Netaji Subhas University of Technology (NSUT) (Formerly NSIT) New Delhi-110078."
[Emphasis Supplied]
4. Further, Counsel for NSUT explains that dissertation work of a candidate is always submitted to the institution/organisation where the same is being undertaken, which is then forwarded along with a No-Objection Certificate ["NOC"] to the institution where the course is being pursued.
5. Mr. Tekchand Sharma, counsel for Petitioner presses for prayer (a), seeking stay of operation of a letter received via speed post on 30th September, 2022, allegedly a reiteration of the cancellation of Petitioner's Signature Not Verified Digitally Signed W.P.(C) 13693/2022 Page 3 of 5 By:SAPNA SETHI Signing Date:15.11.2022 20:39:32 dissertation work at DRDO. Petitioner is unable to draw the Court to the corresponding letter on file and only speed post receipts are shown. Nonetheless, in the opinion of the Court, deciding on the issue of cancellation would be akin to deciding the final petition, which cannot be done by way of interim application. Further, in the present circumstances, Respondent-University has corresponded with DRDO for allowing Petitioner to present the dissertation work for the purpose of mid-semester evaluation as per order dated 04th November, 2022. Thus, the Petitioner's prayer is clearly misconceived.
6. The remaining prayers (b), (c) and (d), seek directions allowing her to continue and complete Phase-II of her dissertation work at Advanced System Laboratory, DRDO, Hyderabad and for assignment of fresh Department Post Graduate Committee (DPGC) headed by any senior professor of NSUT. In the opinion of the Court, above reliefs are beyond the subject matter of present petition. Article 226 of the Constitution of India cannot be resorted to, for issuance of administrative directions qua conduct of dissertation work and assessment of the same, which squarely falls within the domain of the Respondent-University.
7. For the foregoing reasons, there is absolutely no merit in the present application.
8. Dismissed.
Signature Not Verified Digitally Signed W.P.(C) 13693/2022 Page 4 of 5 By:SAPNA SETHI Signing Date:15.11.2022 20:39:32W.P.(C) 13693/2022
9. List on the date already fixed, i.e., 30th November, 2022.
SANJEEV NARULA, J NOVEMBER 11, 2022 nk Signature Not Verified Digitally Signed W.P.(C) 13693/2022 Page 5 of 5 By:SAPNA SETHI Signing Date:15.11.2022 20:39:32