Delhi High Court - Orders
Ujjawal Kumar vs All India Institute Of Medical Sciences ... on 20 February, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2423/2026, C.M. APPL. 11821/2026
UJJAWAL KUMAR .....Petitioner
Through: Mr. Parma Nand, Adv.
versus
ALL INDIA INSTITUTE OF MEDICAL SCIENCES (AIIMS) &
ORS. .....Respondents
Through: Mr. Pritish Sabharwal SPC for UOI
with Mr. Sanjeet Kumar and Shiv
Chopra, Advs. for R-3, 4 & 7
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 20.02.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers:
"a) Issue a Writ of Certiorari or any other appropriate Writ, Order, or Direction, quashing the impugned order (Office Memorandum) dated 3rd October 2024, passed by the Respondent-AIIMS New Delhi, cancelling the academic registration of the Petitioner, Mr. Ujjawal Kumar, Roll No. OPTO-572/2018.
b) Issue a Writ of Mandamus or any other appropriate Writ, Order, or Direction, directing the Respondent-AIIMS New Delhi to forthwith reinstate the Petitioner, Mr. Ujjawal Kumar, to his 'Bachelor of Optometry Course' with all consequential benefits, including allowing him to complete his clinical 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 23/02/2026 at 20:45:28 postings/internship/degree, appear for examinations, and ensuring that his academic record remains unblemished by the impugned cancellation.
c) Issue a writ of Mandamus directing reinstatement of the Petitioner with all consequential benefits
d) Issue a Writ of Mandamus or any other appropriate Writ, Order, or Direction, directing the Respondent-AIIMS New Delhi to constitute an independent, high-level committee comprising academic experts and legal professionals to thoroughly investigate the systemic issues raised by the Petitioner and other students regarding the lack of a clear and approved curriculum, severe faculty shortage, academic integrity violations (including false transcripts and examination misconduct), and other administrative deficiencies in the Optometry Discipline.
e) Issue a Writ of Mandamus or any other appropriate Writ, Order, or Direction, directing the Respondent-AIIMS New Delhi to formulate and implement a time-bound action plan for the comprehensive improvement of the Bachelor of Optometry curriculum, ensuring its alignment with national and international standards for professional optometry education, and to ensure the immediate appointment of adequate and qualified teaching faculty for the Optometry Discipline.
e) Issue a Writ of Mandamus or any other appropriate Writ, Order, or Direction, directing the Respondent-AIIMS New Delhi to ensure that students are not compelled to perform tasks not aligned with their academic training and that their fundamental rights to 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 23/02/2026 at 20:45:28 peaceful protest, freedom of expression, and association are respected and protected within the institutional framework.
f) Pass any other or further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case, to secure the ends of justice and prevent further academic and professional prejudice to the Petitioner."
2. It is stated by learned counsel for the petitioner, that the registration of the petitioner has been cancelled illegally and on false grounds, despite the petitioner showing valid internships.
3. For the said reasons, issue notice.
4. Mr. Sabharwal, learned counsel accepts notice for respondent Nos. 4, 5 and 7. Mr. Verma, learned counsel accepts notice for respondent Nos. 1 to 3.
5. Let notice be issued to other respondents through all modes, including electronic as well as dasti process, on the petitioner taking steps within 1 week from today, returnable on 10.03.2026.
6. The petitioner is at liberty to file additional documents.
JASMEET SINGH, J FEBRUARY 20, 2026/DM 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 23/02/2026 at 20:45:28