LAWS(DLH)-2020-8-14

DHRITIMAN RAY Vs. UNIVERSITY OF DELHI & ORS.

Decided On August 07, 2020
Dhritiman Ray Appellant
V/S
University Of Delhi And Ors. Respondents

JUDGEMENT

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

(2.) The present petition has been listed before this Court from time to time. The Petitioners are doctors who have graduated from various medical colleges in Delhi in 2017 and 2018. They wished to pursue their post graduate medical education in the USA. For the said purpose they had applied for issuance of degree certificates. However, the same were not issued by the University of Delhi (hereinafter, 'DU') on the ground that the contract with the printer had expired.

(3.) Vide order dated 23rd July, 2020, in order to streamline the process of issuance of degrees and to also eliminate the need for students to physically go the DU campus for obtaining certificates, this Court had directed the DU to come up with a protocol for issuance of digital degree certificates. However, the protocol placed on record by the DU was not satisfactory and accordingly on 4th August, 2020 the Court had appointed a Committee.