MONICA GARG Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The decision in this writ petition depends on the question whether the eligibility requirement BA (Hons) Economics of Delhi University with 50% or more marks in the aggregate for entrance test prescribed for admision to M.A. (Economics) Course by Departments of Economics of the University of Delhi is a valid and reasonable criteria and satisfy the test of Article 14 of the Constitution of India.

(2.) The facts leading to this writ are that the petitioner who passed Bachelor's Degree (Hons) Examination in Economics from Kamla Nehru College, Delhi of Delhi University and secured 48.5% marks out of 800 marks i.e. less than 50% marks in aggregate, appeared in the entrance test held for admission to M.A. Course in Economics by respondent No. 2 i.e. Delhi University. According to the prospectus issued by the respondents, the petitioner registered herself with respondent No. 2 and she was given registration No.795. Paragraph 3.1 of the prospectus (Annexure-1) provided that entrance test for the student seeking admission to the M.A. Economics Course will be held on 11th July. 1991 from 10.00 A.M. to 1.00 P.M. A merit list based on the candidate's academic record and performance in the test will be prepared. Admission will be strictly according to merit provided that no candidate will be admitted unless he/she secures at least 30% marks in the Test. Further, for appearance in the entrance test, one of the eligibility requirement which is relevant has been provided, which may be quoted as under:-

(3.) It appears, when the entrance test was to be held on 11th July, 1992, the result of the petitioner in the Bachelor's Degree (Hons.) Examination was not declared and she was allowed to take the entrance test provisionally. The petitioner qualified and was placed in the merit list of 150 students to be admitted to the course. Inspite of this, the petitioner was refused admission to the said course as she failed to satisfy the eligibility requirement for the said course.