REKHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE writ petition was filed seeking direction to the respondent University to admit the petitioner, an OBC candidate, to the MA (English) Course. Direction was also sought against the respondent University to fill up the seats reserved for OBC category in accordance with the Central Educational Institutions (Reservation in Admission) Act, 2006. THE decision of the M.A. Committee of the respondent No.3 Department of Education converting the seats reserved for OBC category into General category was also sought to be quashed; consequently, the admission of any General candidate against the OBC category seat was also sought to be cancelled.

(2.) THE writ petition came up before this Bench first on 20 th October, 2010. THE petitioner had impleaded the Non-Collegiate Womens Education Board (NCWEB) as the respondent No.4. THE counsel for the respondent University appearing on advance notice on 20th October, 2010 sought time to find out whether NCWEB was a part of the respondent University or not. Since it was informed that the classes for MA (English) course had commenced on 19th July, 2010, the matter was adjourned to 27th October, 2010. THE MA (English) Course is offered by the respondent University at its North / South Campus and also at NCWEB aforesaid.

(3.) THE matter thereafter came before this Bench on 22nd November, 2010 when further time was granted to the respondent University to file the counter affidavit. THE counter affidavit has been handed over in the Court today by the counsel for the respondent University and the counsel for the petitioner states that no rejoinder is required. THE counsels have been heard.