ARJUN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) Having heard the learned counsel for the appellants (original petitioners) and looking to the facts and circumstances of the case, what emerges is that the appellants are in effect seeking amendment/addition to the guidelines for admission process in the Delhi University based on sports quota. Learned counsel appearing for the appellants (original petitioners) has drawn the attention of this Court to the "Bulletin of Information for Admission to Under Graduate Courses (2020-2021)" which is appended as Annexure P/1 (page No. 71).

(3.) Relevant part of the aforesaid Bulletin with regard to Games or Sports considered for admission on the basis of the sports quota, reads as under :-