KUMAR SAURABH Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) By this writ petition the only grievance articulated by the petitioner, is that, despite securing the highest marks in M.A. (Hindi) course (General), he has not been conferred the Professor Savitri Sinha Smriti Swarn Padak and Maithili Sharan Gupta Purashkar.

(2.) It is thus, the petitioner's case that, in 2012, he completed his course in M.A. (Hindi) from Hindu College.

(3.) The petitioner, thereafter, took recourse to the RTI route, to discern the reasons as to why the awards referred to above, had not been conferred upon him. In response to the petitioner's RTI application, on 27.05.2013, the Controller of Examination (i.e. respondent No. 4) informed respondent No. 3 (i.e. The Principal of Hindu College) that, since the petitioner, had sat for improvement exams, the enhanced marks so obtained, could not be considered for conferring the said awards upon him.