ARUNIMA GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) EXEMPTION allowed, subject to all just exceptions.

(2.) APPLICATION stands disposed of.

(3.) LEARNED counsel for the petitioners submits that respondent no.1 has called the successful candidates, out of the AIPMT 2012, to fill up the form for the Delhi State quota but have illegally and arbitrarily taken passing of 11th and 12th examination from Delhi as the only eligibility criteria for filling up 85% seats of Delhi quota although in other States the criteria is of three years domicile or education for three years i.e. 10 th, 11th, and 12th. Counsel further submits that only those candidates who have filled Delhi as their State in the AIPMT Examination, 2012, form should be considered for admission in the Delhi State quota and no other students belonging to other State should be considered. Counsel also contends that petitioners are the residents of Delhi and fulfill all the necessary criteria for being considered for admission in the MBBS/BDS Examination, which was conducted in the year 2012. Counsel next contends that some of the students who do not belong to Delhi State will derive benefit of the 85% quota which is fixed for students of Delhi. Counsel also submits that even those students, who are entitled for admission in Haryana State or any other State, would be given benefit of an option of applying both in Delhi and in any other State where they belong.