Delhi High Court - Orders
Aditya Gaur vs Vag Infotech Pvt. Ltd. & Ors on 7 October, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~37 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11506/2021
ADITYA GAUR ..... Petitioner
Through: Mr. Saurabh Jain, Advocate.
versus
VAG INFOTECH PVT. LTD. & ORS. ..... Respondents
Through: Ms. Manisha Agrawal Narain &
Ms.Rakshita Goyal, Advs. for R-4.
Mr Apoorv Kurup and Ms. Nidhi
Mittal, Advocates for R-5/UGC.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.10.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
CM APPL. 35454/2021(exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
W.P.(C) 11506/2021
1. Issue notice. Mr Apoorv Kurup, learned counsel, accepts notice on behalf of respondent no. 5- University Grants Commission ["the UGC"]. Notice to the respondent nos. 1 to 3 be served by all permissible modes, and also by email.
2. At the outset, Mr. Saurabh Jain, learned counsel for the petitioner, Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:08.10.2021 12:21:04 W.P.(C) 11506/2021 Page 1 of 2 submits that respondent no. 4- Union of India, may be deleted from the array of parties. It is so ordered. Amended memo of parties be filed within one week.
3. The petitioner undertook the Master of Computer Application [Lateral Entry] degree from the respondent no. 3- Karnataka State Open University ["the University"] through the respondent nos. 1 and 2 which were centres of the University in New Delhi. The petitioner's grievance is that he completed the requirements of the degree in 2013, but he has not been issued the degree certificate by the University. Mr. Jain submits that the University, in its communication dated 28.06.2018 [part of annexure P-9 to the writ petition], has clearly stated that the UGC has withdrawn the recognition of the University with effect from the academic year 2013-2014 for distance learning courses, whereas the petitioner has completed his degree prior to the withdrawal. He submits that conferment of the degree cannot be withheld merely because no convocation has been held.
4. Counter affidavits be filed within four weeks. Rejoinder thereto, if any, may be filed within two weeks thereafter.
5. List on 14.01.2022.
PRATEEK JALAN, J OCTOBER 7, 2021 'pv'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:08.10.2021 12:21:04 W.P.(C) 11506/2021 Page 2 of 2