MADHVI DUA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner is aggrieved by the communication dated 23.09.2011 addressed to her by respondent No. 2/Institute informing her that due to a clerical error, she had been allotted IT Branch in a Four year course but on subsequent detection of the error, she was re-assigned a seat in the ICE Branch. The petitioner has also assailed the letter dated 14-15.12.2011 issued to her by the respondent No. 2, informing her that the Admission Committee had considered her representation dated 29.09.2011 and that she had been advised to continue with the ICE Branch in the B.E. Admission, 2011, as communicated to her earlier. In a nutshell, the facts of the case are that the petitioner had passed her 12th class examinations in June, 2011 wherein she had secured 96% marks. Her ranking in the All India Engineering Entrance Examination (AIEEE) was 14843. Thereafter, the petitioner had applied to various colleges/institutes for admission. On 17.06.2011, she was admitted in the Economics (Hons.) course in Shri Ram College of Commerce, affiliated with the University of Delhi. On the same date, the petitioner proceeded to deposit her fee for the first quarter and she was issued an I-Card by the college.

(2.) The petitioner had also applied to various institutes for admission in B.E. course including respondent No. 2/Institute and had given her preference in three subjects, namely, Computer Engineering, Electronics & Communication Engineering and Information Technology. Between July-August, 2011, respondent No. 2 had conducted five rounds of counselling for the B.E. course. Admittedly, the petitioner did not succeed in any of the five rounds of counselling. However, on 25.08.2011, respondent No. 2 issued a notice for manual counselling that was fixed for 30.08.2011. For candidates to be eligible to participate in the manual counselling the four conditions stipulated were as below:

(3.) As the petitioner fulfilled the aforesaid four conditions, she appeared before the Admission Committee on 30.08.2011 for manual counselling. While participating in the said manual counselling, the petitioner was assigned IT stream as per one of the options that had been given by her. On the same date, the petitioner was issued an admission slip (Annexure P-6 to the writ petition) and an identity card (Annexure P-4 to the rejoinder). By 05.09.2011, the admission process was closed in all other colleges. Having secured admission in respondent No. 2/Institute, on 15.09.2011, the petitioner applied to Shri Ram College of Commerce for withdrawal of her admission and for refund of the fee deposited by her. The said fee amount was refunded by the aforesaid college on 21.09.2011.