HARSHITA PANDE Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) The Petitioner, an ex-student of the Respondent No.2/Dayal Singh College, which is affiliated with Respondent No.1/University of Delhi, has preferred the present petition under Article 226 of the Constitution of India, inter alia seeking issuance of a direction to the Respondents to allow the addition of 19 marks, secured by her in the internal assessment in the subject of 'Geography of India' (hereinafter referred to as the 'said subject') of the fourth semester, to her final result in the course of B.A. (Hons.) Economics.

(2.) The brief facts as emerge from the record are that, the Petitioner, who was a student of B.A. (Hons.) Economics in the Respondent No.2 from the academic year 2014 to 2017, had appeared in the internal examination in the subject of 'Geography of India' (Paper Code 229472) of the fourth semester during the period of April-May, 2016, as a part of her curriculum. As per the guidelines issued by the Respondent No.1, out of a total of 100 marks, a student was to be assessed on the basis of 80 marks which were reserved for the theory part of the exam and on the basis of 20 marks, reserved for the internal assessment of the exam.

(3.) It is the Petitioner's case that she was granted 19 marks out of 20 marks in the internal assessment of the aforesaid subject, which marks were duly announced by the concerned subject teacher Mr. Abhay Prasad in the open class. After the result of the internal assessment was displayed on the notice board on 27.05.2016, the Petitioner realized that she had been granted '0' marks in the internal assessment instead of 19 marks, as announced by her subject teacher in the class. Aggrieved by the grant of '0' marks, the Petitioner immediately approached the concerned teacher, who in turn advised her to approach the office staff responsible for forwarding the Internal Assessment marks to the concerned Dean of the Respondent No.1. The Petitioner claims that she was assured by the teacher that there was no reason for her to worry as the necessary correction would be done by the office and forwarded to the Respondent No.1 in due course.