NAVEEN KUMAR Vs. FACULTY OF MEDICAL SCIENCE

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India , the petitioner seeks directions to direct the respondent no.1 to consider the case of the petitioner in OBC category and then to grant him admission in the MBBS Course.

(2.) THE background of facts that has led to the filing of the present petition is that the petitioner had applied for admission in the Delhi University Medical Dental Entrance Test(DUMET) 2011 and in the application form he filled his category as general category and that before the result of the examination, on 30.5.2011 he made a representation to the respondent university to change his category from general to OBC . THE grievance raised by the petitioner is that his request to change the general category to OBC category has been disallowed by the respondent no.1.

(3.) I have heard learned counsel for the parties and given my serious consideration to the arguments advanced by them.