RINKU KUMARI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) There are four petitioners before me. The principal grievance articulated by the petitioners in the captioned writ petition is that their Ph.D. thesis has not been evaluated.

(2.) The petitioners who belong to reserved category, joined the Ph.D. Programme in the Department of Hindi (in short Department ) in the University of Delhi (in short University ) in 2011 upon being awarded Junior Research Fellowship by the University Grants Commission (UGC).

(3.) At the time when the petitioners were registered as Ph.D. scholars, the Ordinance VI-B of the Delhi University s Statue was in vogue. As per Clause 11 (xvii)1 of Ordinance VI-B, the concerned students were required to submit their Ph.D. thesis within four years of provisional registration.