MARIA KHATOON Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner is aspirant for admission to the Bachelor of Unani Medicine and Surgery (BUMS) in Tibbia College. Grievance of the petitioner is that she had secured 64.3% marks agggregate of 193 marks in Physics, Chemistry and Biology. Petitioner claims she has been denied the admission, while an applicant securing lesser marks e.g. Mr.Aftab Alam with 192 marks had been admitted. Besides, there are 17 persons less marks than petitioner who have been admitted.

(3.) Counter affidavit has been filed by the University. University had denied admission to the petitioner on the ground that the petitioner failed to furnish the requisite certificate of Urdu qualification. Petitioner has in fact failed to furnish the marksheet. It may be noted that the last date of application was 20.6.2002. petitioner claims to have furnished the application form together with certificate of Urdu qualification on 18.6.2002. This certificate was not considered complete and requisite. in the absence of marksheet, respondent university denied admission to the petitioner. It would be necessary to consider the requirements as set out in the prospectus with regard to the documents to accompany the application. Clause 7 dealing with submission of application is as under: