SUNIL Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned email communications/responses dtd. 15/5/2024 (Annexure P-6) and 16/5/2024 (Annexure P-9) whereby the representations (sent through the student grievance portal) (Annexures P-5 and P-8) filed by the petitioner have been rejected.

(2.) Learned counsel for the petitioner has submitted that the petitioner has to give the examinations of Course Codes BSKG178 and BSOG171 in Bachelor of Arts, i.e., Programme Code BAG and regarding the same, the exams have been fixed on the same date and on the same time, i.e., 11/6/2024 in the evening time 2.00 PM - 5.00 PM. It is further submitted that a representation was given by the petitioner and in response to the said representation, vide an email dtd. 15/5/2024 (Annexure P-6), respondent No.1-University had given the following reply: -

(3.) It is stated that as per the guidelines/instructions (Annexure P-7), there are only four grounds on which the clash of exam date/session would not be considered and the said grounds, which are contained in the said guidelines/instructions, are reproduced hereinbelow: -