PALLAVI DOSHI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner was born of parents of Indian origin in USA and is a citizen of USA. However, upon her father taking up employment in India, the petitioner shifted to India and has since class III studied in schools in India. The petitioner took the class XII examination held by the ICSE Board, an Indian Board and applied for admission in Delhi University.

(2.) The Information Bulletin published by the University of Delhi for admissions in the academic year 2010, in Clause 4.4 thereof provides as under :

(3.) The petitioner, though a foreigner (being not an Indian citizen) having passed the qualifying examination from an Indian Board and thus not eligible for reservation under clause aforesaid, preferred this petition in June, 2010 challenging the Clause 4.4 aforesaid of the Information Bulletin and seeking its quashing and seeking direction for admission in the category of 5% seats reserved for foreign students. It was inter alia the case of the petitioner that the Information Bulletin required the petitioner to pay one time Foreign Student Registration Fee of US $300 and US $100 per year to the College but was wrongfully carving out an exception against foreign students who had passed the qualifying examination from an Indian Board. The petition came up before this Court during summer vacations on 16th June, 2010 when notice was issued. No interim relief was granted to the petitioner.