NIPUN GAUR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner praying inter alia for directions to the respondent/University to produce the report of the Committee constituted by it to enquire into the matter of incorrect answer key of Delhi University Medical Entrance Test-2011 (in short ,,the DUMET- 2011) and to grant him admission in the MBBS Course for the year 2011 or in the alternative, grant him admission in the MBBS Course for the year 2012.

(2.) THE grievance of the petitioner is that after he had passed 10+2 class and had appeared in DUMET-2011 on 22.5.2011 for getting admission in the MBBS course, upon declaration of the result on 02.06.2011, he found that he had not cleared the entrance test and when he applied for re- checking of the answer sheet on 3.6.2011, he was informed by the respondent/University on 20.06.2011, on its website that no change was found on rechecking of his answer sheet.

(3.) A counter affidavit has since been filed on behalf of the respondent/University, wherein it is stated that the petitioner had applied for inspection of the report of the Committee, vide an application dated 09.01.2012 moved under the RTI Act, 2005, and the respondent/University had given him inspection of the report on 13.02.2012. It has been denied that the petitioner was given irrelevant extracts of the report during the inspection as alleged by him. Instead, it is stated that only the names and signatures of the members of the Committee were eclipsed on the report made available to the petitioner for his perusal. An objection has also been taken with regard to the maintainability of the present petition on account of delay and latches on the ground that the dispute raised by the petitioner relates to the examinations that were held in the year 2011 and the results thereof have attained finality whereas the petitioner has chosen to approach the Court highly belatedly by filing the present petition only in the month of February, 2012.