VEENA GUPAT Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is yet another sequel to the Full Bench decision of this Court in the case of Sandhya Kabra Vs. University of Delhi & Ors. AIR 1993 (Del) 40.

(2.) In the present case, the petitioner had taken part in the second counselling and had been allotted a seat in the Diploma in Anaesthesia in Safdarjang Medical Hospital. The case of the petitioner is that she did not join the said course and she wrote to the University giving the said intimation and wanting to remain on the waiting list. It is further alleged that the Principal, Lady Hardinge Medical College, Dr. V.N. Sehgal (respondent No.3) did not intimate to the University of Delhi that there existed a seat of M.D. (Dermatology) in the Lady Hardinge Medical College. This vacancy had arisen in the Lady Hardinge Medical College with effect from 26th May, 1993. The second counselling had taken place on 17th June, 1993 and if this seat had been notified, someone would have opted the same and there was every likelihood that the petitioner would have got the same which was the course of her choice.

(3.) The aforesaid seat of M.D.(Dermatology) in Lady Hardinge Medical College was also not notified to the University when the third counselling commenced on 2nd July, 1993. It was only when the turn of Dr. Richa Sehgal (respondent No.4), who is the daughter of Dr. V.N. Sehgal, Principal, Lady Hardinge Medical College, came for counselling, that her husband appeared and produced a letter from Lady Hardinge Medical College to the effect that one seat ofM.D.(Dermatology) was available in Lady Hardinge Medical College and the same should be allotted to respondent No.4.