JITENDER YADAV Vs. INDRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) THE petitioners claim to be students who had obtained admission in the course of Diploma in Elementary Education (D.El.Ed.) with All India Society for Electronics and Computer Technology (AISECT) Bhopal (i.e. respondent no.2 herein). The petitioners allege that it was represented to them that AISECT was conducting the said course in collaboration with Indira Gandhi National Open University (IGNOU).

(2.) IT is asserted that AISECT had adopted more than 5000 multipurpose training centres including over 4000 common service centres under the initiative.

(3.) THE grievance of the petitioners is that the IGNOU did not conduct the examination for the first semester of D.EI.Ed. within time and has also failed to declare the result thereof; the said exam was conducted after a period of 2 years in 2013. Further, IGNOU has also failed to conduct the examination for the second semester. The petitioners pray that a direction be issued to the respondents for declaring the results of the exam already conducted and further directions be issued to conduct the examination for the second semester immediately.