RAKESH KUMAR GUPTA Vs. REGISTRAR UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner, father of Ms.Sneh Gupta praying inter alia for issuance of directions to the respondent No.1/University and the respondent No.2/School of Open Learning (SOL) to admit her in the second year B.Com (Hons.) course in the respondent No.2/SOL.

(2.) BRIEFLY stated, the facts of the case are that Ms.Sneh Gupta, d/o Mr.Rakesh Kumar Gupta, petitioner herein (hereinafter referred to as the student) was admitted in I.P. College for Women, that is affiliated with the respondent No.1/University, in the first year of B.Com (Hons.) Course for the academic session 2010-11. Due to some personal reasons, she decided to leave the aforesaid college and decided to attend classes through correspondence in the respondent No.2/SOL. As a result, in October, 2011, the student approached I.P. College for seeking migration to the respondent No.2/SOL after declaration of the first year results of B.Com (Hons.) wherein she had scored 77.27% marks and had secured a third position in her college. Pursuant thereto, I.P. College had issued a Transfer Certificate dated 12.09.2011 wherein it was stated that the student had paid fees upto the end of April, 2011. Thereafter, the student approached respondent No.2/SOL and submitted an application dated 12.09.2011 stating inter alia that she wanted to seek migration from I.P. College to the respondent No.2/SOL in the second year. Enclosed with the aforesaid application was the marks statement/net result of the student as secured by her in the first year.

(3.) NOTICE was issued on the present petition on 07.03.2012 and the counsels for the respondent No.1/University and the respondent No.2/SOL who had entered appearance, were directed to file their counter affidavits.