ANNIE GURMEHER KAUR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Vide the present petition preferred under Articles 226 and 227 of the Constitution of India, the petitioner assails the communication dtd. 18/2/2021 issued by the examination department of the respondent no.1, whereby she was informed that as per the resolution passed by the executive council of the respondent no.1/university on 6/3/2014, medals could be awarded only on the basis of the original marks secured by candidates. The petitioner consequently seeks a direction to the respondent to award her the medal for the highest scorer in B.A. (Hons.) (Economics) for the academic session of 2017-2020.

(2.) Before dealing with the rival submissions of the parties, the brief factual matrix may be noted.

(3.) In the year 2017, the petitioner took admission in B.A. (Hons.) (Economics), the respondent no. 2 college affiliated with the respondent no.1 University, which course she completed in 2020. When the result of the sixth semester exams were declared on 2/11/2020, being dissatisfied with the marks obtained by her in the 'Indian Economy 2' paper, she opted to apply for revaluation in accordance with the guidelines of the University. Upon revaluation, the result whereof was declared on 11/2/2021, her marks in the 'Indian Economy 2' paper increased from 52 to 58 and consequently, her aggregate CGPA also increased from 9.595 to 9.635.