AADITI SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

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

(2.) The petitioners applied for admission during the general admission process in August, 2020, in the General Category. They claim that they were entitled to reservation under various special categories [petitioner nos. 1 & 4 in the Economically Weaker Sections category; petitioner nos. 2 & 5 in Persons with Disabilities category; and petitioner no. 3 in the Schedule Tribes category]. However, they applied in the 'General Category' for want of the necessary certificates to establish their entitlement to the reservations in question. The petitioners were unfortunately unable to secure admission during the general admission process.

(3.) The University thereafter issued a notice on 12.12.2020, for a Special Drive for merit based under-graduate admissions in various reserved categories. Participation in the said Special Drive was open only to candidates in the Schedule Caste/Schedule Tribe/Other Backward Classes/Economically Weaker Sections/Persons with Disability/Kashmiri Migrants/Sikh Minority categories. The persons who could not seek admission earlier or had cancelled their admission in any of the colleges' departments during any of the preceding cutoffs, and were therefore not admitted, were considered under the Special Drive. The contention of the petitioners is that they were in possession of the required certificates by the time the Special Drive was conducted but were not permitted to edit the category under which they had applied, and therefore could not avail of the Special Drive at all.