LAWS(DLH)-2024-7-21

NIKUNJ KAPADIYA Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

Decided On July 01, 2024
Nikunj Kapadiya Appellant
V/S
INDIRA GANDHI NATIONAL OPEN UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioners joined Bachelor's Degree programmes with the Indira Gandhi National Open University[1] on various dates between July 2013 and July 2017, except Petitioner 15, Sumit Kumar Srivastava who joined in July 2008 and Petitioner 17, Jitendra Chaurasia who joined in July 2007.

(2.) Certain features of the Bachelors' Degree programmes provided by the IGNOU, which were in force at the time when the petitioners joined, are not in dispute.

(3.) Every student was required to pass all papers in order to be entitled to be awarded a degree. Additionally, a student was required to complete a specified number of 'credits'. A credit, loosely speaking, is equivalent to 30 hours of student study, incorporating all learning activities. A total of 96 credits were required to be obtained by a student, to entitle her, or him, to a degree.