RAHUL TIWARI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner, a graduate from the Delhi University, has approached this Court with a grievance that, despite his having applied for admission in the LLB course offered by the respondent-University under the 'Ward' category (non-teaching) quota on 21/8/2021, his candidature has not been considered by the respondent for admission in the said category.

(2.) It is the petitioner's case that despite applying for admission under the 'Ward' category (non-teaching) quota and having secured the highest marks in the said quota, he is being denied admission on the sole ground that he had not uploaded the requisite certificate received from his father's employer, to avail the benefits of the 'Ward' category (non-teaching) quota.

(3.) The petitioner claims that the relevant certificate could not be uploaded on the respondent's web portal only on account of a technical glitch in the website of the respondent. Soon after filling the application form on 21/8/2021, the petitioner's father made a representation dtd. 27/8/2021 to the Dean (Admission) of the respondent-University pointing out the problem in the web portal due to which the certificate could not be uploaded. However, no corrective action was taken in this regard by the respondent university and therefore the petitioner appeared in the entrance exam held on 29/9/2021 without his certificate being uploaded.