Delhi High Court: EdTech Platforms Can Use Publicly Available Information
Court Lifts Injunction Against Getmyuni
Public Data Can Be Used If Not Disparaging
By Legal Reporter
New Delhi: February 26, 2026:
In a landmark judgment, the Delhi High Court has ruled that edtech platforms have the right to use publicly available information to rank and display details of universities, provided such data is not presented in a disparaging manner. The ruling came in the case of M/s Getmyuni Education Services Pvt. Ltd. vs. Mangalayatan University & Usha Martin University, where the universities had sought to restrain the platform from publishing information about them.
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Justice Manoj Kumar Ohri set aside injunction orders passed by a lower court, granting relief to Getmyuni and clarifying that publicly available data can be used by private platforms if it is not misrepresented or defamatory.
Background of the Case
- Mangalayatan University and Usha Martin University approached a Dwarka court seeking to restrain Getmyuni from publishing information about them.
- They argued that the rankings and details displayed on the platform were incorrect and misleading.
- The lower court granted interim injunctions against Getmyuni.
- Getmyuni challenged the orders before the Delhi High Court, claiming that the information was sourced from publicly available data and was not disparaging.
- The High Court lifted the injunctions, ruling in favour of the edtech platform.
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Court’s Observations
- Right to Use Public Data: The Court held that publicly available information can be used by edtech platforms, provided it is not presented in a disparaging or defamatory manner.
- No Prima Facie Case: The universities failed to establish a prima facie case warranting interim protection.
- Balance of Convenience: The Court noted that restraining platforms from using public data would unfairly restrict their operations and innovation.
- Freedom of Information: The ruling reinforces the principle that information in the public domain can be accessed and used by private entities.
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Key Legal Principles Clarified
|
Issue |
Delhi HC’s Position |
|
Public Data Usage |
Permissible if not disparaging or defamatory. |
|
Injunction Orders |
Cannot be granted without prima facie evidence of harm. |
|
Freedom of Information |
Publicly available data can be used by private platforms. |
|
Balance of Convenience |
Restricting platforms harms innovation and public access. |
Implications of the Judgment
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- For EdTech Platforms: Strengthens their ability to use public data for rankings, reviews, and information dissemination.
- For Universities: Encourages institutions to maintain transparency and accuracy in publicly available information.
- For Students: Provides greater access to comparative data when choosing universities.
- For Legal Framework: Clarifies the scope of information usage rights in the digital age.
Expert Opinions
Legal experts welcomed the ruling, noting that it balances freedom of information with protection against defamation. Education analysts added that the judgment will encourage innovation in the edtech sector, allowing platforms to provide valuable services to students.
Timeline of Events
- 2023: Lower court grants injunctions against Getmyuni.
- Feb 2026: Delhi High Court sets aside injunctions, ruling in favour of edtech platforms.
Conclusion
The Delhi High Court’s ruling is a landmark in the intersection of education and technology. By affirming the right of edtech platforms to use publicly available information, the Court has reinforced transparency, innovation, and access to knowledge. The judgment ensures that students benefit from comparative data while safeguarding institutions against defamatory misuse.
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