VANSH SAROA Vs. VICE CHANCELLOR, UNIVERSITY OF DELHI

JUDGEMENT

(1.) The proceedings in the matter have been conducted through hybrid mode (physical and virtual hearing).

(2.) Although the counter-affidavit of the Union of India has not been filed, Mr. Chibber has produced in Court a copy of an affidavit dated 15.02.2021, affirmed by Dr. Vikas Gupta, Registrar of University. The said affidavit is taken on record, and Mr. Chibber is directed to file it in the course of the day. The affidavit has already been served upon learned counsel for the petitioner. In view of the fact that the petition involves a prayer for admission to the University, it has been taken up for hearing with the consent of learned counsel for the parties, without waiting for the affidavit to be filed in the Registry.

(3.) Mr. Vijay Kumar, learned counsel for the petitioner, submits that the petitioner applied to the University for admission in various under-graduate courses for academic session 2020-21 in the Scheduled Castes [SC] reserved category. His grievance is that he is not being admitted to the University, despite the fact that several seats remain vacant in the SC category, which the University has not filled up at all.