AVINASH SINGH BAGRI Vs. REGISTRAR IIT DELHI

JUDGEMENT

(1.) Avinash Singh Bagri and five others have filed Writ Petition (C) No. 535 of 2008 in this Court under Article 32 of the Constitution of India AIR ing their grievance that most of the Scheduled Caste and Scheduled Tribe students who have been given admission in IIT-Delhi are being denied the right to pursue their studies by the respondent-Institution on the ground of poor performance and such students are being expelled and their admissions are being cancelled after one year or two years.

(2.) Ravindra Kumar Ravi and two others who have been similarly placed and expelled by IIT-Delhi by similar orders dated 21.05.2008 and 02.06.2008 filed a separate writ petition, i.e., Writ Petition (C) No. 10 of 2009 highlighting their similar grievance before this Court.

(3.) The above-said petitioners belong to reserved categories ( SC /ST/OBC). They were the students of IIT-Delhi and pursuing the B.Tech. Course. They got admission in IIT Delhi through All India Joint Entrance Test in the year 2004-2005. These petitioners have been expelled from the B.Tech Course as they could not make the required average credits in their second year.