AKSHITA KHOSLA Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) Prof. Vinay Gupta, the Dean (Examinations) of the University of Delhi (hereinafter, 'DU') along with Mr. Sanjeev Singh, Joint Director of DU Computer Centre have appeared in the proceedings today, through video conferencing. They submit that while steps for printing of degree certificates are being taken on expedited basis, since there are procedures to be followed, it is taking time. The tender has already been issued. The bid would be open on 3rd August, 2020 and thereafter, further steps would be taken.

(3.) In the present writ petition, five doctors who graduated from the Lady Hardinge Medical College, Delhi in 2018 seek issuance of their degree certificates. It is their case that despite repeated emails, no date has been given for issuing the same. A similar case had come up before this Court being W.P.(C) 3945/2020 titled Dhritiman Ray v University of Delhi & Ors. wherein a student who graduated in 2017 was seeking his degree certificate. The stand of DU was that there was no paper and the tender for printing had also lapsed, due to which there is a delay.