Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., while addressing a matter with regard to holding Delhi University’s Open Book Examination remotely being a discriminatory decision against the students with visual impairment and other disabilities transferred it to the Bench presided by Hima Kohli, J.
Delhi University’s notification dated 30th may and 1st June, 2020 with regard to holding of open book examination remotely for final year/term/semester were challenged in the present petition on the ground that of discrimination against rights of visually impaired and other disabilities students.
Senior Advocate S.K. Rungta contended that as per the directive of UGC, the examination has been postponed to September and the problems highlighted in the present petition still continue.
It is apposite that all the petitions concerning the examination are heard and decided by one Bench only, to avoid conflicting orders and any further chaos.
Hence, the present petition subject to the orders of the Chief Justice, be listed before the Bench presided by Justice Hima Kohli.[National Federation of the Blind v. UOI, 2020 SCC OnLine Del 751 , decided on 13-07-2020]
