LAWS(DLH)-2010-10-206

SUKHANSHU SINGH Vs. DELHI TECHNOLOGICAL UNIVERSITY

Decided On October 08, 2010
Sh. Sukhanshu Singh Appellant
V/S
Delhi Technological University and Ors. Respondents

JUDGEMENT

(1.) The petitioner by this writ petition impugns the action of the respondent No.1 in, while providing for reservation for admissions for widows / wards of Defence personnel, not including therein the widows / wards of ex-servicemen and serving personnel.

(2.) The petitioner claims to be the son of a retired personnel of Indian Air Force who retired in 1994 after serving for 15 years. The petitioner applied for admission to B.Tech programme 2010-11 under the category reserved for

(3.) This petition came up before this Court first on 20th August, 2010. The contention of the counsel for the petitioner inter alia was that other Institutions providing reservation for widows / wards of Defence personnel were including not only: (i) Widows / wards of Defence personnel killed in action. (ii) Wards of serving personnel and ex-servicemen disabled in action. (iii) Widows / Wards of Defence personnel who died in peace time with death attributable to military service. (iv) Wards of Defence personnel disabled in peace time with disability attributable to military service. (v) Wards of ex-servicemen and serving personnel who are in receipt of Gallantry Awards. as the respondent no.1 also is, but also (vi) Wards of ex-servicemen. (vii) Wards of serving personnel. which the respondent No.1 was not including under the said category.