RICHA SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The challenge in this writ petition is to the denial of an admit card for the Combined Entrance Examination 2001 for B.E. Courses run by the Delhi College of Engineering, respondent No.2, a constitutent of University of Delhi/respondent No.1.

(2.) The petitioner's case is that an application form was posted by her by Speed Post on 13th March, 2001 and because of the postal delay the form was received one day later in the Office of the respondent No.1 on 15th March, 2001 as the last date was 14th March, 2001. It is further stated that the normal period taken for delivery by Speed Post is one day and the delay was due to postal authorities as certified by them. Learned counsel for the petitioner, Shri Ashok Agarwal has submitted that this delay is condonable and the University has power to condone the delay. There is a passing reference in the writ petition in Para 9 that in the past it was common practice in the University of Delhi in such like cases where a postal delay has been condoled.

(3.) Mr. Anurag Mathur, Counsel appearing on behalf of the respondents states that the advertisement was issued on 7th of February, 2001 and it clearly stated "The University will not be responsible for any postal delay" and further the Prospectus/Bulletin of Informational Page 12-29 of the petition) at 2.3 (iv) clearly stated as follows;