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The Delhi High Court in its plea ordered the University of Delhi to file an affidavit for the plea of Students seeking to conduct Supplementary examinations by the University.
The Single Bench of Justice Prathiba M Singh in its order stated that the court has given final opportunity to file the affidavit by the Delhi University of Law, if fails to furnish the affidavit within one week, the University is subjected to payment of ?5000/- as costs.
The Court heard the matter through Physical hearing, granting the last opportunity to file an affidavit as the University has not been filed the affidavit as per the last orders given by the Court. The court stated that no further opportunity will be granted to the University.
The matter came up to Delhi HC after the petition filed by the final year students of Faculty of Law, University of Delhi, pleading to issue directions to the University to hold supplementary examinations for those students who have not appeared for regular exams between first to fourth semesters.
The issue raised after the new scheme introduced by the DU whereby a final year student, who has not cleared their examinations of first to fourth semesters, may appear for those papers during the regular examinations conducted by the University at the end of each term, and this is barring the students to appear for supplementary examinations.
The Court in its last hearing had raised the following questions and asked the University to file an affidavit :
Did the University has the system of holding supplementary examinations along with final semester exams for the final year students those who are failed to appear in the previous semester, If so when was the same discontinued?
Does DU require any approval from the Bar Council of India for conducting Supplementary Examinations? If so required, then did the new system has received any approval?
The Learned Counsel Mr Amit Kumar Sharma expressed urgency in this matter as supplementary examinations are not being held.
The Learned Counsel for DU has requested the matter to be taken up through video conferencing and the Hon’ble Court listed the matter for next hearing on October 7, 2020, through video conference.
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