SIDDHARTH BANSAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner before this Court, after completing his B.E. applied to the MBA, Faculty of Management Studies, University of Delhi for the academic year 2013-2015. The Prospectus, containing various terms and conditions applicable to such admissions, to the extent it is relevant reads as under:

(2.) THE petitioner applied under the category "Children of Eligible Armed Forces Personnel" (CW Category). On the basis of his overall rank, his name appeared at serial number 9 in the merit list of the candidates who had applied under the aforesaid category. It would be pertinent to note here that the seats reserved for children of widows of eligible armed forces personnel are supernumerary seats to the extent of 5% in the sanctioned strength. Considering the number of seats available in the said category, the petitioner could not get admission as a CW candidate. The grievance of the petitioner is that he has not been considered for admission against the seat in the general category though, considering his overall rank, he would have got admission as a general category candidate.

(3.) IN its short counter affidavit, the respondent-university has stated that in terms of the information bulletin issued by the university, no change of category is allowed after submission of the application. It is further stated that the case of the petitioner and several other such candidates was considered by the Admission Committee of the FMS and in its meeting held on 14.3.2013 and the following decision was taken: