SHUBHNIT HANS Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The counsel for the respondent no.2 states that he has filed the counter affidavit in the Registry; the same is not on record. Considering the urgency, a photocopy of the said counter affidavit has been taken from the counsel for the respondent no.2 and is taken on record. The counsels have been heard.

(2.) The petitioner has filed this writ petition claiming that he had applied for admission to B.A. L.L.B. (Hons.) course under the management quota in the respondent no.2 Institute affiliated to the respondent no.1 University. The information published by the respondent no.2 on its website regarding admission in management quota shows that the admission therein was to be on the basis of merit list of the applicants on the basis of aggregate marks obtained in the qualifying examination (10+2). The petitioner claims that upon publication of the list of students admitted by the respondent no.2 Institute in the management quota, the petitioner realized that the respondent no.2 Institute had admitted in the management quota students having lower aggregate marks than that of the petitioner in the qualifying examination.

(3.) Notice of the writ petition was issued.