SHAKTI GARG Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner before this Court appeared in B.Sc. 06th Semester Examination held by Delhi University. They, however, could not clear all the papers in which they had appeared. They made a representation to the University seeking re-examination/supplementary examination in the subjects in which they had failed. Their grievance was that if such an examination is not held, their whole one year would be wasted merely because they could not obtain the requisite pass marks in one subject. However, since the University vide notification dated 04.05.2013 had decided to discontinue with supplementary examination from 2013 onwards, the request made by the petitioner was not granted. This is also the case of the petitioners that Principals of a number of colleges have recommended to the University for holding an early re-examination for them, but the University is adamant in sticking to the decision taken by it. The petitioner are, therefore, before this Court seeking the following reliefs:-

(2.) SHRI Mohinder J.S. Rupal, who appears on advance notice, opposes the petition on the ground that a policy decision was taken by the University to discontinue the supplementary examination from 2013 onwards and the said decision was taken even prior to declaration of the results of the main examination in which the petitioners could not clear all the papers in which they had appeared. It further submits that there is no statutory obligation on the University to hold supplementary examinations and in the absence of any statutory rule, mandating the University to hold supplementary examination, no direction for holding such an examination can be given.

(3.) FOR the reasons stated hereinabove, I find no merit in the writ petition and the same is hereby dismissed. There shall be no order as to costs.