ANKIT DUTT Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE petitioner before this Court applied for admission to B.Tech Programme of the respondent no.1-Guru Gobind Singh Indraprastha University for the academic year 2013-2014. The petitioner had exercised various options as regards the colleges where he wanted admission. The second option exercised by the petitioner was Guru Premsukh Memorial College of Engineering whereas the sixth option exercised by him was Delhi Institute of Tool Engineering. In the second round of counselling, the petitioner was allotted a seat for the said course in Delhi Institute of Tool Engineering. Based upon the said allotment, the petitioner took admission in Delhi Institute of Tool Engineering. However, the respondent- university of its own and without any request from the petitioner, changed the allotment made to him and allotted a seat to him at Guru Premsukh Memorial College of Engineering, cancelling the earlier allotment made in Delhi Institute of Tool Engineering. Being aggrieved, the petitioner is before this Court by way of this writ petition.

(2.) THE learned counsel for the respondent no.1-IP University has drawn my attention to clause 3(a) of the Instructions/ Procedure for the candidates to participate in the first and second round of counselling and the procedure for third round of counselling. The said instruction reads as under: <FRM>JUDGEMENT_2222_ILRDLH23_2013.htm</FRM>

(3.) THE learned counsel for the respondent-University states that this being an online counseling, the system on account of the petitioner not deleting the remaining options exercised by him, itself made allotment to him in an institute, which was higher in the Order of Preference exercised by him. In my view, it would not be appropriate for the University to penalize the petitioner, for not deleting the remaining options, because, the said stipulation came to be incorporated only in the schedule of the 03rd counselling, and a candidate, who does not want to participate in the 03rd counselling, is not expected to take note of this stipulation.