DHARMENDRA RAWAT Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) The relief claimed by the petitioners in this petition is that they be permitted to appear in the examination of D.El.Ed. course conducted by the respondents No.1 & 2.

(2.) Respondent No.1, which is an open University, introduced a D.El.Ed. course having duration of two years. The petitioners pleaded that in accordance with the prospectus issued by the respondents No.3, 4 and 5, the petitioners had taken admission in D.El.Ed. course, which is a two years course, in the year 2011. The petitioners paid the fees for examination in the year 2011. The respondents authorities issued enrollment numbers to the petitioners but the examination was not conducted in the year of 2011. The petitioners were further directed to pay second installment of fee and they paid the same before 15th May 2013. The University was authorised to issue examination Hall Tickets to the petitioners, however, the petitioners were not issued the Hall Tickets. The action of the respondents is illegal.

(3.) The respondents No.4 and 5 in their return pleaded that an MOU was entered between the respondent No.1 - IGNOU and respondent No.4 on 11th September 2009. Under the aforesaid MOU respondent No.4 was authorised to offer programme that could be offered by IGNOU and the aforesaid programme shall be offered through a learning center of AISECT on verification of capacities, infrastructure and faculties by IGNOU, if so required and consequently, the respondents No.4 and 5 established learning center and enrolled students to impart D.El.Ed. course. The following is the one of the term of MOU :-