ALKA GARG Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) On 21st November, 1980 I had, for reasons to be recorded separately, allowed the writ petition filed by the petitioner and directed the University to grant admission to the petitioner in a Medical College in Delhi. The facts and reasons for the aforesaid decision are contained herein.

(2.) The question which arises for consideration is as to whether Ordinance IV of the Delhi University's Ordinances, which provides for migration of students to Delhi University, applies to those students who want to join the Medical Faculty in the Delhi University.

(3.) The petitioner finished her schooling in Delhi and thereafter took her pre-medical examination. Her father is a Doctor in the Central Government Health Scheme. It is stated in the petition that her father had to go to Goa on transfer. In August, 1978 the petitioner got admission in Goa Medical College, Panaji, Goa to the First Professional M.B.B.S. Course/First Academic Year of M.B.B.S. Degree under the University of Bombay.