ABHISHEK AND ORS Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This Writ Petition is filed by the petitioners seeking the following reliefs:-

(2.) The petitioners are all Final Year Students of Delhi University. It is stated that the petitioners belong to economically weak strata of society. They are staying in some of the slum areas. It is pleaded that they are challenging the Notification dated 14.05.2020 issued by the respondent/University of Delhi notifying that the examination would be conducted Remotely and Open Book Test for Final Year students of Undergraduate (UG) and Postgraduate (PG) programs which will also include examination for students with School of Open Learning and Non- Collegiate Women Education Board. Exams are to begin on 01.07.2020.

(3.) It is pleaded that the said Notification violates the Right to Equality of the petitioners. When exams are conducted in the Examination Halls it ensures the same environment and facilities for all the candidates. However, when exams are held from homes, different students would have different atmosphere which would result in prejudice to some of the petitioners. It is pleaded that the atmosphere in every residence is different and issues like background noise, sitting space, dedicated room etc. may not be available for students belonging to the weaker economic sections. Further, in remote exams there is no mechanism to check cheating by well-off students who will get support from tutors, parents, friends and other gadgets like search engines etc.