GAYATRI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE writ petition concerns admission in the respondent University in the course of M. Phil. in African Studies for the academic year 2010. The genesis of this writ petition lies infact in W.P.(C) No.6731/2010 titled Deepak Kumar Vs. University of Delhi preferred earlier by the respondent no.4 herein averring irregularities in the admission process. Notice of that writ petition was issued. The respondent University in pursuance to the said notice made enquiries and formed a prima facie view that there were irregularities in the admission process; accordingly an Enquiry Committee was constituted and which found irregularities in admission and suggested cancellation of the admissions already made and holding of fresh interviews for admissions. The report of the Enquiry Committee was accepted by the respondent University.

(2.) THE six petitioners herein claim to have been admitted to the said course in pursuance to the procedure which was held by the Enquiry Committee to be irregular. Accordingly, their admissions were cancelled. Aggrieved therefrom the present writ petition has been filed for setting aside the enquiry report and the order of cancellation of their admission and for a direction to the respondent University to continue with the petitioners as students of the said course.

(3.) IT is also not in dispute that the method for admission is through a written examination and interview with 50% weightage to be given to the marks of the written entrance examination, 25% weightage to the marks in the interview and remaining 25% weightage to academic record and clearance of JRF/NET.