AARZOO AGGARWAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The hearing was held through video conferencing.

(2.) Copying and cheating in examinations is like the Plague. It is a pandemic which can ruin society and the educational system of any country. If the same is left unchecked or if leniency is shown, the same can have a deleterious effect. For any country's progress, the integrity of the educational system has to be infallible. Whether it is paper setters maintaining utmost confidentiality, students not cheating, invigilators being vigilant, examiners doing their job with utmost alacrity knowing that the future of students is in their hands, Universities and colleges not tampering with results - the conduct of all stakeholders has to reflect commitment and also be unblemished.

(3.) The present writ petition was filed by Ms. Aarzoo Aggarwal, who is a final year student of B.A. (H) Economics at Daulat Ram College, University of Delhi. The petitioner challenges the impugned order of the Respondent - University of Delhi dated 12th March, 2020 by which the examination of the Petitioner for the entire Semester has been cancelled. She prays that the said order be quashed and the University of Delhi be directed to declare her result.