APURVA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner has filed the present petition praying inter alia for directions to respondent No.2/College to issue a migration certificate in her favour to enable her to migrate from respondent No.2/College to Vivekanand College, Vivek Vihar, Delhi by getting admission in the B.Com (Pass) Course in the second year(Academic Session 2011-12). Directions have also been sought to be issued to respondent No.1/University to verify from all colleges affiliated to it as to whether migration certificates are being issued to students in a timely manner.

(2.) BRIEFLY stated, the facts of the present case are that the petitioner, who is a resident of Ghaziabad, U.P., completed her schooling in the year 2009-10 and thereafter in July 2010, applied to respondent No.2/College situated near Najafgarh, Delhi seeking admission in the B.Com (Pass) Course, which was duly granted to her. The petitioner continued her studies in the respondent No.2/College and was declared as having passed the first year in July 2011. The second session (i.e. the second academic year) of the aforesaid course began on 01.08.2011. On 17.08.2011, the petitioner approached Vivekanand College, Delhi University with a request for grant of permission to migrate from respondent No.2/College to the said college. Counsel for the petitioner refers to a copy of the aforesaid representation dated 17.08.2011 and points out that an endorsement was made thereon by Vivekanand College that the case of the petitioner had been recommended for migration in the second year.

(3.) IT is the contention of learned counsel for the petitioner that respondent No.2/College has been arbitrarily withholding her migration certificate and it has adopted a pick and chose policy for issuing migration certificates.