BALRAJ SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.W.P. No.4912/2002 is in the nature of 'Public Interest Litigation'. In this writ petition the petitioner has mainly challenged the inaction on the part of Shaheed Bhagat Singh College (Respondent No.5) and Shaheed Bhagat Singh College (Evening) (Respondent No.6) in not admitting students on the basis of sports quota. It is the case of the petitioner that though University of Delhi has, in the Bulletin of Information, provided 5% reservation in admissions to various colleges in sports quota this mandate of the University of Delhi has been flouted by the respondents 5 and 6.

(2.) C.WiP. No.4090/2002 is filed by an individual who has raised the same issue. He states that he is an outstanding sports person who has practiced and participated in JUDO competitions and has won many prizes. In the Xllth Class Examination conducted by CBSE he obtained 71% marks in four subjects required for admission. He applied for admission in B.Com.(Hons. ) in Shaheed Bhagat Singh College. Admittedly, on merit he could not be selected for admission. His case is that since respondent no.5 has not adhered to sports quota, he is denied admission which he would have otherwise got.

(3.) The issue, therefore, in both the petitions is whether there is any obligation on the part of respondents 5 and 6 to reserve the seats for admission in these Colleges against sports quota.