LAWS(DLH)-2010-9-173

PRIYANKA SINGH Vs. UOI

Decided On September 10, 2010
PRIYANKA SINGH Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) The grievance of the petitioner in the present petition is twofold. Firstly, it is contended that some of the subjects offered by the respondent no.2 CBSE at the stage of XIth-XIIth class in the vocational stream, though having the same contents as subjects listed by the Delhi University in its Bulletin of Information-2010 in the "List of subjects taught at Senior Secondary level and accepted for admission to Delhi University colleges" but are named differently, resulting in making the vocational stream passouts of CBSE being ineligible for admission to Delhi University colleges. Secondly, it is contended that the Delhi University is recognizing only some of the vocational subjects offered by the respondent no.2 CBSE. The petitioner contends that owing thereto, the options of the petitioner for admission to Delhi University become restricted.

(2.) The counsel for the respondent no.3 Delhi University states that the question whether the course contents are same or not is to be decided by the Equivalence Committee of the respondent no.3 Delhi University and the question whether a particular vocational course is to be recognized by the respondent no.3 Delhi University or not for purposes of admission is in the domain of the Academic Council of the Delhi University.

(3.) The counsel for the respondent no.3 Delhi University and the respondent no.4 College have further contended that the respondent no.3 Delhi University and the colleges affiliated thereto admit students from all over the country and the students from the respondent no.2 CBSE form a small percentage thereof and if the respondent no.3 Delhi University were to integrate itself with the respondent no.2 CBSE courses, it would be required to so integrate itself with all the other Boards as well including the State Boards and which would be a herculean task.