NEELABJA GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal arises out of a Judgment and Order dated June 14, 2022 passed by Hon"ble single Bench whereby the writ petition being no. WPA 10455 of 2022 was dismissed as unmeritorious.

(2.) In the writ petition, the petitioner challenged memo dated May 12, 2022 vide memo no. 370(31)-Edn(CS)/10M-14/2022; issued by the Special Commissioner to the Vice-Chancellor of all the Universities authorizing them to "take suitable decision regarding mode of conduct of University examinations, on the basis of extant Rules and Regulations of the concerned University." The petitioners" grievance is that the University of Calcutta acted arbitrarily, illegally and in a discriminatory manner by deciding to hold the examination only on "offline mode".

(3.) The Hon"ble Single Bench refused to entertain the claim of the petitioners on the ground that since all the examinations were to be held on offline mode, there was no question of discrimination at all.