ANJU Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner had appeared for the admission test held by the respondent no.1 University of Delhi in the year 2009 for admission for B.Ed. course conducted by the respondent no.3 Central Institute of Education (CIE). The petitioner on being selected for admission was placed/admitted in the respondent no.2 College for the said course which is of one year duration.

(2.) As per the Information Bulletin published by the respondent no.3 CIE for admission to the said course, the qualifying degree for the said course was Graduation; however even those candidates who had appeared in the final year examination of Graduation in the year 2009 and whose result were then awaited were also entitled to apply for admission; they were however at the time of provisional enrolment required to furnish a declaration of having appeared in the qualifying examination and their result being awaited; such candidates were required to submit the result of their qualifying examination within 10 days of the declaration of result and in no case later than 31st August, 2009.

(3.) The petitioner made a declaration of having appeared in the qualifying examination in the year 2009 and of her result being awaited. She was provisionally admitted into B.Ed. course. The petitioner however failed to submit the result of her qualifying examination till 31st August, 2009. It appears that the said default on the part of the petitioner was not noticed and the petitioner continued in the respondent no.2 College. The petitioner in February,2010 submitted proof of having cleared the qualifying examination to the respondent no.2 College and the respondent no.2 College applied to the respondent no.1 University of Delhi for regularizing the admission of the petitioner. The petitioner then represented that she was pursuing Graduation from Indira Gandhi National Open University (IGNOU); that though she had appeared in the final year examination in the May-June 2009 but IGNOU declared her result only in February, 2010. The petitioner thus represented that she should not be made to suffer for the delay by IGNOU in declaring her result.