KINJAL GOEL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioner who is presently working with Aviva Life Insurance Company Ltd., is exceedingly distressed because the University of Delhi has not issued her degree for the under-graduate course of B.A. (Hons.) Economics, despite her having completed the same in 2018.

(2.) The brief facts of the case are as follows: Petitioner was granted admission in B.A. (Hons.) Economics by Respondent No. 2 - Sri Ram College of Commerce in the Academic Session 2015-18. She contends that though she has gone through the examination process for all the six semesters of the course, she has not passed one subject in the sixth semester (Political Economy-II), basis whereof her degree has not been awarded. It must also be noted that on the basis of her under-graduate studies, the Petitioner had joined and even completed the MBA course of Symbiosis International (Deemed) University, but her post-graduate degree cannot be awarded as her undergraduate degree has not been issued. Though she is currently in employment, she has not submitted her degree certificates as the same are being withheld. This has brought the aggrieved Petitioner to the Court, as denial of the relief prayed for would have a serious repercussion on her professional career.

(3.) The Petition, as filed in 2019, focussed on the directions for rectifying the result of the Petitioner in respect of the paper - Political Economy-II of VI semester, for which she had appeared in the examination on 17/5/2018 and failed. However, in view of the stand taken by the University, it emerges that there is a greater controversy surrounding the denial of degree.