DIGVIJAY Vs. SHREE GURU GOBIND SINGH TRICENTENARY UNIVERSITY, GURGAON, HARYANA THROUGH ITS REGISTRAR AND ANOTHER

JUDGEMENT

(1.) The petitioner is seeking a direction to the respondents to issue his DMC of 3rd trimester after correcting the grade points obtained by him in the 1st and 2nd trimester examination which has been wrongly shown as 113 instead of 120 as the University has changed the criteria of evaluation and has applied it retrospectively to the 1st and 2nd trimester examination.

(2.) In brief, the petitioner, after doing Bachelor of Engineering in Computer Science and Technology from the Punjab University and Bachelor of Laws from Delhi University took admission in L.L.M. one year course. The examination of the 1st trimester was held in November 2015. The University adopted the UGC guidelines for awarding grade points on the choice based grading system, which is reproduced as under:- <FRM>JUDGEMENT_296_LAWS(P&H)1_2018_1.html</FRM>

(3.) It is alleged that in the DMC issued to the petitioner for the 1st trimester, his total grade points were 66 and of the second trimester were 54. According to the petitioner, the total grade points of 1st and 2nd trimesters comes to 120. The petitioner took the exam of 3rd trimester in July 2016. He has been given DMC of 3rd trimester after declaration of the result on 28.09.2016, after assessing his grade point in terms of the new pattern which is as under:- <FRM>JUDGEMENT_296_LAWS(P&H)1_2018_2.html</FRM>