SANJEET RUHAL Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) THE only issue involved in this writ petition is as to whether the petitioner before this Court is entitled to allotment of a hostel room in Gwyer Hall of Delhi University. The petitioner before this Court got himself enrolled with Faculty of Law for Ph.D course with University of Delhi. In October, 2011, the petitioner applied for allotment of a room in Gwyer Hall, which is a hostel of Delhi University meant for lodging its students. However, the name of the petitioner did not appear in the list of the students who were allotted rooms in the said hotel.

(2.) A perusal of the Bulletin of Information issued by the University of Delhi for allotment of rooms in its Gwyer Hall Hostel would show that a student seeking admission to the said hostel must:

(3.) THE respondent -university has placed on record a communication dated 20.1.2012 sent by Gwyer Hall to the Principal, St. Stephan College seeking, inter alia, the information as to whether the petitioner had cleared his M.A. Part -I (Philosophy), was a bonafide M.A. (Philosophy) Part -II student, had cancelled his admission or still his name was on the admission list. St. Stephen College in its response to the said letter intimated that though the petitioner took admission in M.A. (Philosophy), 2010, he did not appear in the examination and did not withdraw his name. However, thereafter a certificate dated 7.8.2012 was issued by the St. Stephan College certifying that the petitioner did not appear in M.A. (Previous) and Philosophy Course/Semester Examination held in November -December, 2010, his admission was cancelled for 2nd Semester April -May, 2011 as he did not appear for the course/semester examination.