AVINASH KUMAR Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) The petitioner, a student pursuing his LL.M course with the Delhi University, has been awarded only 102 marks, out of 200, for his dissertation in the Term-IV examination. He seeks re-evaluation thereof.

(2.) The petitioner claims to be an extremely meritorious student. He completed his LL.B Course from the Faculty of Law in the Delhi University (hereinafter referred to as "the University"), in 2011-2014. For the year 2013-2014, the petitioner was elected President of the Students Union. In his LL.B, the petitioner scored 1759 marks out of 3000. In July-August, 2014, the petitioner joined the two-year course of LL.M with the University. The petitioner avers that he secured the first position in the General category in the entrance examination conducted by the University for the said purpose.

(3.) The petitioner further alleges that certain frivolous complaints were made, against the petitioner, at the Police Station Maurice Nagar, in January and February, 2014, and that Respondent No. 4 herein has been "nursing grudges against the petitioner till date" and had "not spared a single chance to exploit the petitioner". Owing, purportedly, to the "terrorising" behaviour of the professors, the petitioner avers that he did not opt for the subjects being taught by the said professors. It is further alleged that, in his third-year LL.M paper of "Research Methodology" Respondent No. 4, in order to further harass the petitioner, awarded him only 20 marks out of 50.