ALKESHWARI NEGI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner assails the decision of the respondent No. 1- Univeristy of Delhi ["the University"] to the effect that she is ineligible for allotment of a seat in the M.A. Geography course.

(2.) The petitioner is a graduate of Himachal Pradesh University. She completed her undergraduate studies in the Choice Based Credit System ["CBCS"] and obtained a B.Sc. (Hons.) degree with a major in Chemistry and minors in Mathematics and Geography. The University released a Bulletin of Information ["the Bulletin"] for admissions to postgraduate courses in July, 2021, pursuant to which the petitioner applied for admission to the M.A. Geography course in the Scheduled Tribe ["ST"] category. She participated in the entrance examination on 30.09.2021, and the result of the examination was declared on 10.11.2021. The first merit list was issued on 16.11.2021, wherein she secured second place in the ST category. However, the University refused to admit her, pursuant to which she made various representations, which have been rejected.

(3.) It appears from the documents placed on record that the rejection was on account of the fact that the eligibility criteria mentioned in the Bulletin require a candidate to have a minimum of 24 credits in Geography with at least four courses of six credits each, whereas the petitioner's qualifying degree did not include any course of six credits. The petitioner does appear to have 24 credits in Geography, but those were earned by taking six courses of only four credits each.