SHIVAM JASRA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) RECORDING that for the reasons contained in the decision dated September 02, 2013, dismissing W.P.(C) No.5458/2013 Pavani Bhardwaj Vs. UOI & Ors., vide impugned order dated September 06, 2013 (wrongly typed as July 03, 2012) W.P.(C) No.5620/2013 filed by the appellant has been dismissed by the learned Single Judge.

(2.) SINCE the reasons are contained in the decision dated September 02, 2013 in Pavani Bhardwaj's case, we note that writ petition filed by Pavani Bhardwaj was dismissed on account of clause 10 of the Information Admission Brochure issued by the first respondent declaring the schedule for the second counselling for effecting admission to B.A.LLB course for the academic year 2013-14 and Note (ii) below sub-clause (viii) of clause 6 of the said brochure. Having been allotted a seat in IIMT College affiliated to respondent No.1 university at the first round of counselling, Pavani Bhardwaj was seeking a seat to be allotted to her in Vivekananda Institute of Professional Studies (hereinafter referred to as 'VIPS') under the management quota. Clause No.10 and the Note below sub-clause (viii) of clause No.6 of the brochure which were noted by the learned Single Judge read as under:-

(3.) SHIVAM Jasra, the appellant before us who was the writ petitioner before the learned Single Judge was desirous of seeking admission for the B.A.LLB course of the first respondent and had successfully cleared the Common Entrance Test (CET). He was ranked at No.2338. On July 09, 2013 the schedule of the first and the second phase of the first counselling was notified, vide clause (viii) whereof notifying to the candidates as under:-