RAUNAK CHIKARA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) By way of this writ petition, the petitioner seeks improvement/correction of his results for the 4th semester of the B.A. (Hons.)(English) course [hereinafter, "the course "] in the respondent No.1- University of Delhi [hereinafter, "the University "].

(2.) The petitioner joined the course in the year 2018. The duration of the course is three years, with each year comprising of two semesters. This writ petition concerns a notification dtd. 4/6/2020 [hereinafter, "the notification "], issued by the University in the wake of the COVID-19 pandemic. The petitioner 's result for the 4th semester was computed in terms of the notification.

(3.) The writ petition, as originally filed, sought quashing of the notification. However, at the very first hearing, i.e. on 2/6/2021, it was noted that the petitioner 's contention was, in fact, based upon an interpretation of the notification which, according to him, entitled him to an improvement in his 4th semester results. The petitioner, therefore, sought leave to amend the writ petition, which was allowed by an order dtd. 11/6/2021. The writ petition, as amended, seeks the following reliefs: