DHRITIMAN RAY Vs. UNIVERSITY OF DELHI

JUDGEMENT

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

(2.) Ld. counsel for the parties submit that they have no objection in this Bench hearing this matter.

(3.) Mr. Dhritiman Ray, the Petitioner herein has been forced to file the present writ petition due to the non-issuance of his degree by the Delhi University (hereinafter 'DU'). The case of the Petitioner is that he has completed his M.A. in Psychology with a First Division from the Zakir Hussain Delhi College in 2017. The convocation for students passing out in the said year has already taken place. However, due to completely unjustifiable reasons such as lack of paper, lack of printing facilities, etc., the degree certificate has not been issued to the Petitioner. The Petitioner is stated to have obtained admission into several prestigious colleges including Kings College London, Edinburgh University, Glasgow University, etc. for pursuing his post-graduation. The Petitioner's case is that he was also awarded the Commonwealth Scholarship by Kings College London, however, the same could not materialize due to the non-filing of the degree certificate in time, which was to be issued by the DU.