MEENAKSHI MALIK Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) On 31 July, 1987, we allowed this writ petition and directed the respondents to admit the petitioner, Meenakshi Malik, in one of the three Delhi Medical Colleges in the first year course prescribed for the M.B.B.S. Degree. We said that the reasons would be pronounced later. We proceed to do so now.

(2.) The petitioner was born in Delhi on 8 September, 1967. Her father, Shri O.P. Malik, was employed in the National Council of Educational, Research and Training, Sri Aurobindo Marg, New Delhi and her mother, Smt. Kanta Devi Malik was employed in the Government Girls Senior Secondary School, Mehrauli, New Delhi. The petitioner attended the Junior Public School, Shakti Nagar, up to Class II and the Cambridge School, Siriniwaspuri, New Delhi, up to Class IX until 19 January, 1982. The petitioner's father was placed on deputation in January. 1982 with the Government of Nigeria to serve in its Ministry of Education through the Ministry of Home Affairs, Department of Personnel and Administrative Reforms, Government of India. New Delhi. The petitioner, who was a minor at the time, had to accompany her parents along with her minor brother. In Nigeria, the petitioner continued her education as an Overseas candidate and appeared for the examination conducted by the University of London in Kanduna, Nigeria, and she passed the General Certificate of Education Ordinary level (GCE-'O' level) which is recognised by the Central Board of Secondary Education, New Delhi, as equivalent to Class XI in India.

(3.) On completing the period of his deputation on 8 April, 1984 the petitioner's father returned to India with his family. The petitioner was admitted to Class XII in the Delhi Public School, Mathura Road, New Delhi. The Central Board of Secondary Education permitted her admission to that Class. The petitioner appeared in the All India Senior School Certificate Examination conducted by the Central Board of Secondary Education, New Delhi, in March, 1985 and passed the examination. The petitioner then sat for the Entrance Examination for admission to one of the three Medical Colleges in Delhi, and she obtained 750 marks. The candidates who obtained an equal number of marks or even less were granted admission, but the petitioner was denied admission. She fell for consideration in the quota of seventy per cent of the seats reserved for candidates who had passed the qualifying examination from the University of Delhi or the Central Board of Secondary Education or the Council for the Indian School Certificate Examination from recognised schools conducting regular classes in the Union Territory of Delhi. But she was denied admission because she had not satisfied the further condition that the last two years of education should be had in a school in Delhi. Aggrieved by the denial of admission, the petitioner filed the present writ petition.