Delhi High Court - Orders
Mohammed Waseem vs Bharathiar University And Anr on 1 December, 2022
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13875/2018 & CM APPL. 54173/2018
MOHAMMED WASEEM ..... Petitioner
Through: Mr Ram Naresh Yadav, Advocate
versus
BHARATHIAR UNIVERSITY AND ANR. ..... Respondent
Through: Ms Ruchira Goel, Mr Goutham
Shivshankar and Mr Adit
Jayeshbhai Shah, Advocates for
R-1, Ms Vibhooti Malhotra and
Mr Udit Sharma, Advocates for
R-2.
+ W.P.(C) 13910/2018 & CM APPL. 54357/2018
JYOTSNA YADAV ..... Petitioner
Through: Mr Ram Naresh Yadav, Advocate
versus
BHARATHIAR UNIVERSITY AND ANR. ..... Respondent
Through: Ms Ruchira Goel, Mr Goutham
Shivshankar and Mr Adit
Jayeshbhai Shah, Advocates for
R-1, Ms Vibhooti Malhotra and
Mr Udit Sharma, Advocates for
R-2.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 01.12.2022
1. Learned counsel appearing on behalf of the petitioner has drawn Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.12.2022 17:32:17 attention of this Court to Clause 9 of the Memorandum of Understanding dated 04.12.2008 which has been annexed as Annexure R-2/1 alongwith the counter affidavit of the respondent no. 1.
2. The said clause reads as under:-
"9. Determination of Division/Grade The marks obtained at Final stage of examination of ICAI (by whatever name called say Intermediate/Professional Education - II/Professional Competence Course) and the marks obtained in non-exempted papers conducted by the Bharathiar University shall form the basis for the determination of division for awarding the Degree. Further, in order to determine the Division, Scaling method shall be used wherever requires."
3. With reference to the above clause, the submission of the learned counsel for the petitioner is that a comprehensive marksheet should be issued to the petitioner reflecting the marks obtained at the final stage of examination of ICAI and the marks obtained in non-exempted paper conducted by the R-1/university.
4. The learned counsel appearing on behalf of the respondent no. 1 seeks time to obtain instructions.
5. Renotify on 10.04.2023.
VIKAS MAHAJAN, J DECEMBER 1, 2022/sv Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.12.2022 17:32:17