ANUJ SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioners seek directions to direct the respondent to convert the OBC category seats to the general category which have remained unfilled after 31.8.2011.

(2.) MR. Kush Chaturvedi, learned counsel for the petitioners submits that 50 seats of the OBC category are still lying vacant which were never converted to the general category by the respondent University after filling the seats in the OBC category as directed by the Apex Court in P.V. Indiresan Vs. Union of India, Civil Appeal No. 7084/2011 decided on 18.8.2011. Counsel submits that there is a clear defiance on the part of the respondent University of the directions given by the Apex Court in the matter of P.V. Indiresan (Supra), as in terms of the said judgment the respondents were legally bound to convert the vacant OBC category seats into the general category seats. Counsel also submits that the rank of some of the petitioners in the present petition are immediately after the rank of the last candidate who was granted admission in the general category. The contention of the counsel for the petitioners is that if all the unfilled seats of OBC category are converted into the general category, then certainly the petitioners would have a chance to get admission in the LLB first year course in the 2011-12 session.

(3.) THE following directions were given by the Apex Court in the case of P.V. Indiresan(supra):