LAWS(DLH)-2012-8-569

AMIT RAHI Vs. JAWAHAR LAL NEHRU UNIVERSITY

Decided On August 13, 2012
Amit Rahi Appellant
V/S
JAWAHAR LAL NEHRU UNIVERSITY Respondents

JUDGEMENT

(1.) Present writ petition has been filed by petitioner seeking a direction to respondent to grant direct admission to the petitioner in its Ph.D (Biotechnology) course for which he has been selected vide letter no.Admissions/13(ii)/2011-12 dated 29 th July, 2011. It is further prayed that a direction may also be issued to the respondent University to provide the marks (subject wise) secured by the petitioner in M.Sc.

(2.) As per the petition, the petitioner completed his M.Sc in Biotechnology from Jawahar Lal Nehru University, respondent no.1, in the year 2008.

(3.) In February, 2011, respondent no.1 invited applications for direct admission to its Ph.D programme in Biotechnology. On 16.3.2011, the petitioner applied for direct admission to the Ph.D. programme in Biotechnology in respondent no.1 University. The petitioner received a call letter from respondent no.1 on 21.6.2011, inviting him to appear for Viva voce on 8.7.2011, on which date the petitioner appeared along with his mark sheets and certificates. On 8.7.2011 petitioner appeared in the viva voce conducted in the office of the SBT with his mark sheets and certificates. On 29.7.2011 the petitioner received a letter from respondent no.1 whereby he was informed that he has been selected for the direct admission programme to Ph.D (Biotechnology) programme, which was to commence from 10.8.2011 till 16.8.2011. The respondent no.1 selected only two candidates. Although the petitioner appeared before the University along with all the original documents, he was denied direct admission on the ground that he did not hold the essential qualification of 6 points on a 10-point scale in M.Sc and, thus, he was not eligible for direct admission to Ph.D Programme.