MOHD. JASEEM KHAN Vs. IGNOU AND ORS.

JUDGEMENT

(1.) THE petitioner claims to be aggrieved by the action of the respondents in denying a gold medal to him for the Diploma Course in HIV and Family Education for the term 2004 -06.

(2.) THE facts necessary for deciding the case are that the petitioner and the third respondent were admitted to the Diploma course conducted by the first respondent, Indira Gandhi National Open University (IGNOU), a university established by a Parliamentary enactment in 1985. It is claimed that the petitioner obtained a Grade Point Average (GPA) of 4.66 whereas the third respondent had obtained lesser grades, working out to 4.34. It is, alleged that IGNOU declared the result and ultimately held convocation in 2007; its action in awarding the Gold Medal to the third respondent is alleged to be mindless and arbitrary.

(3.) THE petitioner, contended that since he had better grades and ranking than the third respondent, the IGNOU'S denial of Gold Medal and the attendant honors, were arbitrary. He had unavailingly represented to the respondents; the latter by letter dated 28.02.2007 rejected the representation.