SEEMA SHARMA Vs. S S AGRAWAL

JUDGEMENT

(1.) PRESENT contempt petition has been filed under Sections 11 and 12 of Contempt of Courts Act, 1971 alleging wilful disobedience by respondents of judgment dated March 20, 2008 passed in W. P. (C)No. 8923/2007 whereby respondents were directed in accordance with clause 9 (d) of Ordinance X to hold an on the spot examination of petitioner for Masters of Pharmacy (Quality Assurance) first year course.

(2.) LEARNED counsel for petitioner Mr. Punjeet Taneja has contended that despite aforesaid categorical direction of this Court, respondents did not hold an on the spot examination and the petitioner ultimately had to appear in the regular annual examination held in July-August, 2008 along with other regular students. Mr. Puneet Taneja, learned counsel for petitioner stated that in the process, petitioner lost one academic year.

(3.) UNIVERSITY of Delhi, who had to implement and execute the aforesaid direction of this Court, has filed a detailed affidavit in which it has averred as under: