LAWS(DLH)-2020-9-68

AVIRAL SHANKAR PANDEY Vs. UNIVERSITY OF DELHI

Decided On September 16, 2020
Aviral Shankar Pandey Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) The question raised in this case is - Whether marks in Computer Science in class XII ought to be considered while adjudging merit for admission to the B.Sc. (Hons.) Physics course in University of Delhi (hereinafter 'DU')? The immediate and natural answer would be a 'YES', as there can be no doubt in anyone's mind that Computer Science has enormous relevance to Physics, and as a discipline, Computer Science would be taught and would form an integral part of a Physics (Hons.) graduation program.

(2.) However, in the context of the present petition, the issue has gotten a bit complex, owing to the fact that DU's Prospectus/Brochure and Bulletin of Information have not been amended at least for the last 3 to 4 years and the prevalent eligibility conditions as advertised do not consider Computer Science marks as part of 'Best of four' while adjudging merit for the B.Sc. (Hons.) Physics course. Thus, while the Petitioner insists that his Computer Science marks in class XII should be considered in calculation of the aggregate of best-of-four subjects for admission to B.Sc. (Hons.) Physics, DU argues the contrary.

(3.) The Petitioner is a Class XII pass-out from the science stream of the The Indian Certificate of Secondary Education Board (hereinafter 'ICSE Board'). His marks in Class XII are as under: <FRM>JUDGEMENT_68_LAWS(DLH)9_2020_1.html</FRM>