Delhi High Court: Prathiba M. Singh, J., constituted a committee to finalize the process in regard to the issuance of digital degree certificates for the students of Delhi University while directing the same Bench also observed that,

Obtaining a degree, which should have been a cause of celebration, has been turned into a complete nightmare for all these doctors who ought to have been busy rendering medical services during the pandemic.

Petitions filed were with the intent to reflect upon the sorry state of affairs at the Delhi University. Petitioners are all doctors and graduated their MBBS course in the year 2018 and 2019 and yet have been struggling to get their original degree certificates.

After failed approaches to the University, petitioners have reached out to the Court.

In an earlier petition, Court had observed that DU ought to make alternative arrangements during the COVID-19 pandemic for issuance of digital certificates, digital mark sheets and digital transcripts online along with digital signatures and security features.

Reason cited by DU for delay in issuance of the degree certificate was non-availability of paper and the fact that DU’s contract with the printer had expired.

Further, it was observed that Court was informed that steps were being taken for printing the degree certificates in an expedited manner. Despite this being the position, the tender for printing degree certificates was not finalized and it was only yesterday i.e., 3rd August, 2020 that the tender was opened. 

In an affidavit it has been informed to the Court that a Committee has been formed for looking after the security of sensitive data of academic awards, manpower requirement, University revenue, etc. 

“…looking at the urgency for the degree of the petitioners specially the medical doctors/professionals who have already completed their degree from University of Delhi and also other urgent specific cases, the University will initiate measures so that their degree can be delivered to them on priority basis and for that purpose the related data shall be given to the Digilocker to generate their digital degree.

Further, the University will develop a system to address such type of cases in a time bound manner so that degree certificate can be provided digitally.”

Insofar as Digilocker is concerned, the Court is informed that DU has registered on Digilocker only yesterday i.e., 3-08-2020.

Bench observed that despite the sufficient time being made available to the Delhi University, it is clear that adequate steps have not yet been taken to set up the process for issuance of digital degree certificates.

There is a completely callous attitude being reflected towards the plight of students.

Further, an affidavit filed by DU is lacking in several respects – in the name of the portal, the link to the portal, the form to be filled for obtaining the digital degree-certificate and is not providing a sample of the degree certificate to be issued.

Obtaining a degree, which should have been a cause of celebration, has been turned into a complete nightmare for all these doctors who ought to have been busy rendering medical services during the pandemic.

Hence in view of the above, Court constituted a Committee, which shall finalise the following:

a) The online link on the DU portal where the students can put in applications for issuance of their digital degree certificates. Alternatively, an e-mail address shall be provided where the Petitioners and similarly placed candidates can write an e-mail to obtain their degree certificates;

b) The timeline after receipt of the said email for verification and issuance of the degree certificate with the digital signature;

c) Template for the degree certificate to be issued by email;

d) Official to be responsible for affixing the digital signature and issuance of the same;

e) A sample degree certificate in favour of one of the Petitioners, duly signed with the digital signature, shall also be generated;

f) Timelines for transmission of past data to Digilocker from DU;

g) Timelines for transmission of data periodically to Digilocker so that students can easily access their certificates, transcripts, mark sheets, awards, etc.

Status report to be submitted on 07-08-2020 and matter for hearing is to be listed on the same date. [Dr Akshita Khosla v. University of Delhi, 2020 SCC OnLine Del 926, decided on 04-08-2020]


Also Read:

Del HC | “No reason why DU should not adopt technically advanced methods”; Court suggests DU to issue degree certificates online through email

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