RITU VATS Vs. VICE CHANCELLOR UNIVERSITY OF DELHI

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner seeks directions to direct the respondent to give admission to the petitioner under the `reservation for defence category' under the clause `wards of ex-servicemen' in the LLB course.

(2.) FACTS of the case shorn of unnecessary details are that the petitioner herein is a daughter of an ex-serviceman of the forces and had applied for admission in LLB three years course in the respondent Delhi University under 5% reservation for wards of defence personnel as per Note 9 for admission to LLB Course in the Information Bulletin of the respondent University. As per the petitioner, in the entrance examination she has secured 301 marks and 1415 position in the general category and 17th position in the reserved category. The grievance of the petitioner is that the petitioner was not called for interview for admission in the said course despite her 17th position in the reserved category as she was told that she was not eligible for the admission because she did not fit into any of the categories of the reserved category for defence personnel. Feeling aggrieved with the action of the respondent university, the petitioner has approached the writ court for relief.

(3.) I have heard learned counsel for the parties.