UDIT SEHGAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The question arising for consideration in this petition is whether an applicant is to be confined to the 'category' under which he/she applies for admission or due to subsequent events, a change in category as sought can be permitted, prior to the closure of the admission.

(2.) The facts in brief are :-

(3.) Mr.Rakesh Khanna, learned counsel for the petitioner submits that though as per the terms given in 'Bulletin of Information' a change in category after submission of the application from is not permitted. Admissions Committee is empowered to take into account special factors and make recommendation to the academic Council. For this, he places reliance on Sub-clause 4 of Chapter I of Ordinance II of the Delhi University. The Standing Committee of the Academic Council can review and finalise, the cases of admission, as are specially referred to it by different course Admission Committees. Mr Khanna submits that the provisions of the Ordinance show that the Admission Committee as well as the Academic Council have the powers to grant admission, where special circumstances exist. Similar powers are vested with the Vice-chancellor .