UNIVERSITY OF DELHI Vs. DELHI UNIVERSITY TEACHERS ASSOCIATION

JUDGEMENT

(1.) The Delhi University has approached this Court claiming a decree for permanent injunction against the defendants and their members, representatives etc., to restrain them from holding demonstrations, dharnas, agitations, or adopting any obstructive measures, directly or indirectly, which would prevent ingress and egress of the officers of the University. The plaintiff also seeks a mandatory injunction, directing the defendants to submit Internal Assessment Marks of students of all colleges and Departments under the University in accordance with the existing norms and regulations.

(2.) The plaintiff University contends that pursuant to the recommendations of the University Grants Commission (UGC), it decided to introduce Semester System in the Undergraduate Science courses, commencing in 2010. It submits that this is part of its scheme to eventually introduce Semester Schemes in Undergraduate courses.

(3.) The suit mentions about an approval of the Academic Council of 02.05.2008, to the proposal for semester systems, in respect of the Post-Graduate course, for 2009-10 and also about a special meeting on 07.10.2008 of the Academic Council to consider introduction of the Semester System at the Undergraduate levels. The suit further mentions about the agenda having been placed before the Academic Council for the purpose, on 20.03.2009, but that no discussion on that subject could be taken-up. The plaintiff also mentions about the Executive Council Resolution dated 26.06.2009, approving the recommendation for introduction of the Semester System at the Undergraduate level.