BHAWNA SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking quashing of condition stipulated Clause IV at page 4 of the brochure, issued by the Delhi University for admission to post-Doctoral/ Post-graduate course to session-2002 of the Faculty of Medical Sciences University of Delhi. The entrance test is to be held on 10.2.2002. The petitioner seeks to be permitted to take the entrance examination and if selected on merit, to be enrolled in the post graduate course commencing 2002.

(2.) The petitioner had earlier appeared in the written screening test on 11.2.2001, and got selected for course in Ophthalmology in Lady Harding Medical College. It is a 2 years diploma course which commenced on 2.7.2001.

(3.) Counsel for the petitioner submits that as enshrined in Article 51A Clause-J of the Constitution of India it is the duty of every citizen to strive towards excellence in all spheres of individual and collective activity. She is desirous of improving her prospects and qualification and therefore wishes to apply for a vacant seat during the current session in the post graduate degree course of 3 years. It is stated that there is a seat vacant in UCMS Shahdara. An obstacle, which is coming in the way of the petitioner, is an undertaking given. The undertaking is on the following lines: