ROCKY DALAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner has filed the present petition praying inter alia for quashing and setting aside the admission list dated 07.05.2012 prepared by the respondent No.2/college for the course of Post Graduate Diploma in Global Business Operation for the academic session 2012-13.

(2.) THE facts of the case are that on 20.1.2012, the petitioner had applied to the respondent No.2/college for admission to the aforesaid course on 20.01.2012. The written test for selection of the candidates for admission was conducted on 21.01.2012. The results of the written examination were declared on 01.03.2012. The petitioner secured 321 marks in the written examination and was ranked 16th in the merit list of the applicants in the general category.

(3.) THE main plank of the argument urged by learned counsel for the petitioner is that the entire selection process undertaken by the respondent No.2/college stands vitiated on account of the fact that for the purpose of group discussion and interview, the college had called candidates more than six times of the number of seats that were available for the course in question, and had arbitrarily assigned marks to the candidates who had appeared in the interview. It is further contended that very low marks were given to the petitioner in the interview, due to which, despite having scored very high marks in the written examination, he was not selected. In support of his submission that minimal importance ought to be attached to viva voce test, as in the case of students, the personalities of the candidates have yet to develop and not much importance ought to be given to that aspect, while greater weightage ought to be given to performance of the written examination, learned counsel for the petitioner has relied upon the following judgments:-