DEEPANSHU KHANNA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The present petitions have been preferred by three students who had appeared in the Common Entrance Test for admission to the LLB course in Delhi University, but have been unsuccessful in securing admission therein.

(2.) It is the petitioner's case that there are a number of vacant seats across all categories and therefore, they pray that the respondent be directed to fill up all the 3320 seats as notified in the Admission Bulletin by conducting further counselling sessions. The petitions are primarily opposed on the ground that, despite availability of vacant seats, no admissions can be granted after the cut-off date of 31/12/2021.

(3.) The respondent, Faculty of Law, Delhi University ('University') provides a three-year law programme ('LLB course') through its three centres being Campus Law Centre, Law Centre-I, and Law Centre-II. Admission to these institutes is based on the national entrance test held by the respondent University conducted by the National Testing Agency ('NTA').