ARIDAMAN SINGH Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The present petition is filed by the petitioner praying inter alia for directions to respondents No. 1 and 2/University and respondent No. 3/College to carry out admission of the petitioner to B.A. (Programme) first year course under the sports quota (basketball). The alternative relief sought by the petitioner is for directions to the respondents to conduct fresh trials of sports quota (basketball) and grant admission to him in the aforesaid undergraduate course.

(2.) Pertinently, the present petition came to be filed by the petitioner on 18.10.2011, whereas it is an admitted position that as per the directions issued by the Supreme Court, admissions to the undergraduate courses are required to be completed on or before 31.08.2011 on an annual basis.

(3.) Notice was issued on the present petition on 20.10.2011 and thereafter, a counter affidavit has been filed by the respondent No. 3/College. As per the petitioner, in June 2011, he had applied for admission to the first year B.A. (Programme) course in respondent No. 3/College under the sports quota category (basketball) for the academic session 2011 -12. On 28.06.2011, the petitioner was called for appearing for the trials which were to be held for selection in the sports quota. On 07.07.2011, the petitioner appeared in the interview alongwith the relevant documents. It is the case of the petitioner that he was finally selected by the Committee constituted by respondent No. 3/College alongwith four other candidates under the sports quota (basketball). However, on the eve of the commencement of classes, respondent No. 3/College cancelled all the admissions made under the sports quota on account of an objection raised by other candidates that the trials held for selection in sports quota were unfair and biased. The petitioner claims that thereafter he contacted respondent No. 3/College to enquire about the fate of those who had applied for admission under the sports quota, but as per respondent No. 3/College, the matter was not in their hands anymore and he was informed that the final decision rested with respondents No. 1 and 2/University. After waiting for a long time to receive a communication as regards his admission, the petitioner has filed the present petition stating inter alia that due to the negligent and adamant attitude of the respondents, he and other similarly placed candidates selected for getting admission to seats allotted under the sports quota are at the brink of losing an academic year.