HIMANSHU Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner was admitted to the School of Open Learning ["SOL" ] under the respondent No. 1-University of Delhi ["the University" ] in the year 2019. He has been pursuing his B.A. degree from the SOL since then. By way of this writ petition, the petitioner seeks a writ of mandamus directing the respondents to migrate the petitioner to some other college under the University.

(2.) The prospectus of the SOL has been placed on record by the petitioner, in which the relevant rules regarding inter-college/ university migration have been extracted in sec. 6.2. The said sec. reads as follows:-

(3.) It is undisputed that in the wake of the COVID-19 pandemic, the petitioner's first and second semester examinations were held in May, 2020 and the results were declared together on 2/11/2020. By this time, the last date for applications for migration had lapsed. In the normal course, the last date for such an application is 31st August, but in the year 2020, by a notification dtd. 4/9/2020, it was extended to 30/9/2020.