SURBHI KAMPANI Vs. DELHI UNIVERSITY AND ORS

JUDGEMENT

(1.) Present writ petitions have been filed by the petitioners under Articles 226 of the Constitution of India. In W.P.(C) 5241/2012 the petitioner seeks a direction to the respondents to grant extension of time till 30.11.2012 for submission of her final result for the B.A. Programme course for the purpose of getting admission in respondent no.3 college in M.A. Philosophy course. The petitioner also seeks a direction to the respondents to declare the result of revaluation for the economics paper under the B.A. Programme.

(2.) The petitioner has been granted provisional admission in M.A. Philosophy programme. Admission was granted provisionally on account of the fact that the result of the petitioner for B.A. Programme had not been declared. Subsequently, the result of the petitioner was declared on 17.8.2012. The petitioner was unable to qualify the subject of Economics, which disentitles her to admission to the M.A. Philosophy programme where she has been granted provisional admission. The petitioner has applied for revaluation, however, result of the revaluation has not yet been declared.

(3.) In W.P.(C) 5343/2012 the petitioner seeks a direction to the respondents to reserve a seat in the Bachelor of Education course of Central Institute of Education, University of Delhi, and not to cancel the petitioner's admission till the pendency of the application for revaluation of his B.A. Programme course final year examination and complete the process of revaluation expeditiously and in a fair manner.