AARUSHI JERATH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner, a student of B.A. (Hons.) Philosophy course in the respondent no.2 Gargi College, affiliated to the respondent no.1 University of Delhi is aggrieved from the denial of the respondent no.2 Gargi College to issue No Object Certificate for migration of the petitioner in the 2nd year of the College to the respondent no.3 Hindu College also affiliated to the University of Delhi. The petitioner by this writ petition seeks mandamus against the respondent no.2 Gargi College to issue No Objection Certificate to enable the petitioner to migrate from respondent no.2 Gargi College to respondent no.3 Hindu College.

(2.) The petitioner, in the petition has set-out the following reasons for seeking migration:- i. that besides being a meritorious student, she is actively involved in dramatics and has been participating/acting in dramas and has also represented the respondent no.2 Gargi College in competitions/programmes involving dramatics; she has also won several prizes/commendations for her achievements and participation in the said field. It is the case of the petitioner that the facilities in the respondent no.2 Gargi College for the petitioner in the field of dramatics are inadequate in comparison to the facilities for the said activity at the respondent no.3 Hindu College; the respondent no.3 Hindu College has a well organized and popular dramatic society. It is stated that the petitioner has better prospects of improving/honing her dramatic skills at the respondent no.3 Hindu College than in the respondent no.2 Gargi College; ii. that the respondent no.3 Hindu College is a prestigious College and students from all over, yearn to get admission in the respondent no.3 Hindu College or St. Stephen College of the Delhi University. The petitioner claims she will have better prospects on graduating from Hindu College; iii. that the petitioner is a resident of Noida, which has a better connectivity from the respondent no.3 Hindu College than from the respondent no.2 Gargi College. The petitioner by studying in the respondent no.3 Hindu College will save considerable time in traveling to and fro the College from her residence. iv. that the petitioner is not comfortable with the atmosphere/environment in the respondent no.2 Gargi College.

(3.) The respondent no.3 Hindu College has already given No Objection for migration of the petitioner. Both the respondent 2&3 Colleges being affiliates of the respondent no.1 University, as per the Rules/Ordinance of the respondent no.1 University qua migration, migration is permitted till the 2nd year, subject to both the colleges i.e. the college from which migration is sought and the college into which migration is sought giving their No Objection.