MEENAKSHI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner having failed to secure admission in the academic year 2009-2010 in the Doctorate of Philosophy (Ph.D.) programme in the subject of Hindi of the respondent University and her representations in this regard having been rejected by the Dean (Research) and Deputy Registrar, Colleges respectively of the respondent University, this writ petition was filed challenging the orders of rejection of representation and claiming direction to the respondent University to admit the petitioner in the academic year 2009-2010. Though the writ petition came up before this Court first on 2 nd December, 2009 and on 9th December, 2009 notice was issued but on the contention of the counsel for the respondent University appearing on advance notice that the petitioner had concealed facts, no interim relief was granted to the petitioner. Since then the pleadings have been completed. THE counsels have been heard.

(2.) THE counsel for the petitioner has raised only two arguments qua the defective admission process in the year 2009-2010. Firstly, it is contended that the respondents while making admission in the year 2009-2010 erred in giving weightage of 10 marks to those candidates who had cleared the National Eligibility Test (NET). It is argued that if the said weightage had not been given, the petitioner would have been amongst the admitted students. Secondly, it is contended that the case of the petitioner has not been considered under Clause-6 of Ordinance VI-B of the respondent University.

(3.) IT is not in dispute that while making the admissions for the academic year 2009-2010, the respondent University did give weightage of 10 marks to NET qualified candidates. The petitioner being not NET qualified, was not given the said weightage. Upon the merit list being drawn up, the petitioner though stated to have got high marks in interview, but without the weightage aforesaid, did not make it to the merit list and was accordingly not admitted.