PARUL MAHESHWARI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PETITIONER had completed her graduation with B.Sc. (Honrs.) in June, 2012 from the University of Delhi, she applied for the admission in the M.Sc. post graduation course with respondent no.1. After completion of the entire formalities, petitioner was issued a provisional registration slip for admission to M.A./M.Sc course in Statistics for the academic session 2012 -13. On account of illness of her maternal grand -father, petitioner had to rush to her native village on 25.07.2012 along with her parents. Petitioner was under the impression that the first admission list would be declared on 26.08.2012. On 29.07.2012 grand -father of the petitioner expired and she could return to Delhi only on 04.08.2012, after his last rites were performed. On her return the petitioner learnt that she had missed the date for deposit of fees. 4th and 5th August being Saturday and Sunday, petitioner approached the University on 06.08.2012 and also met the Head of the Department and explained the reasons for her default. On 07.08.2012, second list was notified and 15 vacant seats were filled up, but the petitioner was not considered for admission. Thereafter the petitioner again visited the Head of the Department on 08.08.2012 and met respondent no.4, who assured the petitioner that her request would be considered, thereafter, petitioner made a written request to respondent no.4. Having received no favourable response, the petitioner then approached respondents no.2 and 3 on 13.08.2012. The respondent no.3 in order to help the petitioner endorsed the letter of the petitioner dated 13.08.2012 and referred her to meet respondent no.2. Although respondent no.2 informed the petitioner that he had not received the letter dated 08.08.2012, he assured her that her case would be considered as a special case. Since no response was received, petitioner has filed the present writ petition.

(2.) COUNSEL for the petitioner submits that petitioner is a meritorious student and she should not be deprived of admission to the course and also submits that she could not pay the fees within the time allowed, on account of cogent reasons that her maternal grand -father was critical and died on 29.07.2012. Counsel for the petitioner also submits that petitioner had approached the respondent, college before the last date of closure of admission and even by a notice of 04.09.2012, 19 students in the wait listed category were called upon to deposit fee up to 06.09.2012.

(3.) COUNSEL for the respondent submits that since the petitioner did not deposit the fee, she is disqualified for being considered for admission subsequently and her right is forfeited.