ANUPAM & ORS. Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) Pursuant to the order of the ld. Division Bench dated 14th July, 2020, this matter has been listed before this Court. The order of the Ld. Division Bench reads:

(3.) All the writ petitioners are final year students of various courses in DU. Interventions were also filed by five students from Lady Sri Ram College, Delhi. This petition was first listed on 6th July 2020 on which date various grievances against the conduct of the Online Open Book Examinations (hereinafter "OBE examinations") were placed before the Court. The Court was informed that there are several glitches in the online portal of DU and considering the diversity of the students in DU who are from all over the country, it may not be feasible for all students to give the OBE exams due to lack of internet connectivity and computer facilities. DU had however expressed their preparedness to conduct the examination. On the said date UGC was awaiting the report of the Committee headed by Prof. R .C. Kuhad. The Court had then directed as under: