(1.) Rule.
(2.) By consent of counsel for the parties the petition has been taken up for final disposal keeping the urgency and exigencies of the matter in perspective. The factual matrix is not in controversy save for the Petitioner's accusatory assertion that the decision of the Interview Board finding her unsuitable was actuated by mala fides so that less meritorious candidates could be given admission.
(3.) The Petitioner has applied to the Respondent for admission to its Diploma course in Elementary Teacher Education (ETE) in the Urdu discipline as a Scheduled Caste candidate. She has passed the CBSE Examination held in March/July, 1988. The Petitioner has cleared the Delhi Senior School Certificate Examination of the Board held in March 1990. It appears that she has also passed the Urdu Course - A offered by the CBSE, Delhi Secondary School Examination, 2003, having obtained forty three per cent (43%) marks. The Result of the Entrance Test 2003 conducted by the Respondent indicates that she has secured the 3rd position in the category -"SC" Provisional Select List of Urdu". However, she has not been given admission purportedly because she was found unfit by the Interview Board. The Final List reads thus: URDU E.T.E. FINAL RESULT