ANIL KUMAR GAUTAM Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The facts in the present case are that the Petitioner had applied for admission to M.A. [Political Science] under the category of B.A. (Hons.) [Political Science]. The admission was conditionally granted by the University for the reason that the Petitioner had failed to clear a subsidiary paper.

(2.) By letter dated 24.1.1999 the Petitioner had requested the University that his admission be regularised not on the basis of his being a B.A. (Hons.) student but as a B.A. (Pass) student. Uncontrovertably, the University has granted him a B.A. (Pass) Degree. By letter dated 28.1.2000 the P.G.D.A.V. College had recommended the Petitioner's case and had also stated that the College has no objection to the request if Rules permit any admission.

(3.) Learned counsel for the Respondent has relied on a letter dated 28.4.2000/1.5.2000 which reads as follows: