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The Honourable High Court of Delhi has reprimanded Indian Institute of Technology for expelling a disabled student because he didn’t scored up to the minimum SGPA required.
Full case is about the petitioner named Mr. Manif Alam, who was enrolled in the IIT-Delhi in the course of M.Sc Mathematics, then in the results of 1st semester he was not able to score even 4.0 SGPA which is the minimum SGPA required for passing the semester, due to which his name was removed from the students roll.
He challenged this decision of the institute in the High Court contending that, he faced difficulties in understanding the lectures which were given in English and he got his education in Hindi. He added that the institution has failed in providing him education according to the norms of Right of Persons with Disabilities Act-2016.
In response of the contentions of the petitioner, the respondent submitted that the institution followed and acted according to the guidelines only. Those guidelines were framed by experts and even the petitioner had signed the undertaking and therefore the court must not interfere in this matter.
The High Court after hearing both the parties said that it is not good to see that a student with disability, who after many efforts got a chance to study in IIT-D, didn’t get what the law provides him through the PwD Act-2016. It is shameful to see this scenario in prestigious institutes like IIT-D, they must ask the students before expelling, about the reason behind not getting enough marks. The court clearly mentioned that though the institutions have full authority on their academic standards but the court will interfere in these matters whenever the rights of a person belonging to disadvantaged groups are infringed.
At last court set-aside the order passed by IIT-D, and directed the institute to re-admit Mr. Manif Alam and to provide him extra coaching it required.
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