SANJEET RUHAL Vs. UNIVERSITY OF DELHI

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.

(2.) 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. Being aggrieved from denial of a room in the hostel, the petitioner is before this Court seeking the following reliefs:

(3.) THE case of the respondent, as disclosed in the counter affidavit, is that the last course attended by the petitioner was M.A. in Philosophy and since he failed to clear the said examination, he is not eligible for admission to the hostel. It is further alleged that during the interview process, the petitioner created a ruckus and used derogatory language against the hostel authorities. It is also alleged that he forcibly barged into the hostel along with 10-15 students and resorted to filthy language. It is also stated in the counter affidavit that the Managing Committee of the hostel is vested with the power to prescribe the rules for admissions to the hostel concerned and the criteria for admission varies from hostel to hostel as the management to each hostel is competent to frame its own guidelines and rules for admission.