BHAWNA SINGH Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) Rule. With the consent of counsel for the parties, the present writ petition is set down for final hearing and disposal. The necessary facts to be noticed for disposal of this writ petition are that petitioner after completing her graduation was interested in pursuing her post graduation.

(2.) In response to the application filed by the petitioner, respondent issued trial slip in the sports quota bearing Form No.SHT-02. This slip was issued to the petitioner for giving her access to face trial exclusively conducted to test the potential of the petitioner in the field of sports. The petitioner appeared before the Board for facing trial on 10.07.2012. The trial was conducted at the Sports Graft, East Patel Nagar, New Delhi. The petitioner underwent the exams and trial. Petitioner secured 385 marks out of 400. The petitioner was informed that she would be granted admission in the sports quota after the admissions to the General category would be closed. The petitioner also participated in the trial conducted on 19 th and 20 th July, 2012 at the Shooting Range of Hansraj College, New Delhi, in which she secured 192 marks out of 200.

(3.) Petitioner was also offered a seat at Delhi University in post graduation in the North Campus, however, the petitioner was keen to study Mass Communication. Accordingly, based on her result in the sports trials and on finding her name in the list of successful sports candidates, she did not pay her fees to the Delhi University. The petitioner's name also finds mention in the list of candidates selected under the Sports Category for the session 2012-13, which was displayed on the notice board of the respondent, college, copy of which list has been filed along with the writ petition. The name of the petitioner was shown under the heading Shooting and the course was shown as Mass Communication. Another candidate by the name of Sohan Singh was also shown in the waiting list under the heading shooting.