MOHIT SHARMA Vs. GURU GOVIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) EXEMPTION allowed, subject to just exceptions. The application stands disposed of. W.P.(C) 5499/2013 and CM No.12254/2013 (interim direction) The petitioner before this Court appeared in the Common Entrance Examination held by the respondent I.P. University to its B.Ed. programme, 2013- 2014. In the first round of counseling result for which was declared on 24.07.2013, the petitioner was allotted a seat in B.Tech. (IT) in Chaudhary Brahm Prakash Government Engineering College and he deposited the requisite fee in the said college. Since the candidates taking admission in the first round of counseling, were also entitled to participate in the second round of counseling for the purpose of upgradation, the petitioner also appeared in the second counseling held between 27.07.2013 to 30.07.2013 and was granted admission in Tool Engineering in Delhi Institute of Tool Engineering. The petitioner accepted the said admission and started attending the classes with effect from 06.08.2013. However, after 15.08.2013, the petitioner was not permitted to attend classes in Delhi Institute of Tool Engineering on the ground that the University had granted him admission in the Electronic and Communication Engineering in G.P. Pant Government Engineering College in the 3rd counseling for admission to the B.Tech course. The case of the petitioner is that since he never participated in the 03rd round of counseling, it was not open to the University to cancel the admission granted to him in Delhi Institute of Tool Engineering in the second round of counseling. The petitioner is, therefore, before this Court seeking the following reliefs:-

(2.) THE learned counsel for the University, who appears on advance notice, however, relies upon the following clause contained in directions/procedures for candidates who participated in the first and second round of counseling and procedure for the third round of counseling notified on 02.08.2013:-

(3.) MOREOVER , since the instruction relied upon by the learned counsel for the University came to be notified only on 07.08.2013, the petitioner, who was granted admission in the counseling held between 27.07.2013 to 30.7.2013 and having been granted admission in Delhi Institute of Tool Engineering on 02.08.2013 and started attending classes there with effect from 06.08.2013 was not expected to keep himself posted with the instructions issued vide circular dated 07.08.2013 in case he was satisfied with the seat made available to him in the second round of counseling.