JAYSHREE RAVI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioners are seeking admission to theLL.B. Course conducted by University of Delhi. The petitioner No. 1,Jayshree Ravi graduated from the University of Delhi in the year 1983 securing 47.75% marks. The petitioner No. 2 also graduated from University ofDelhi in the year 1980 securing 46% marks. The petitioners were desirousof taking admission in LL.B. course in the Faculty of Law, University ofDelhi. The University of Delhi decided to hold an entrance test. Accordingly an advertisement dated 22.6.1992 was published in the Newspaperwherein eligibility criteria was laid down as under :

(2.) According to the petitioners they submitted their applicationforms for taking entrance examination to be conducted by the University ofDelhi for entrance to the L.L.B. course They were apprehensive of the factthat due to eligibility condition of 50% marks in aggregate, the Universitywould reject their application form and would not allow them to appear inthe entrance test. In these circumstances they approached this Court underArticle 226 of the Constitution of India challenging the eligibility conditionof minimum 55% marks in the aggregate in Graduation for appearing in theentrance test.

(3.) The writ petition came up for admission on 28.7.1992 before aBench of this Court. Show cause notice was issued to the respondent as towhy Rule Nisi be not issued, returnable on 10.8.1992. In the miscellaneousapplication filed on behalf of the petitioners for a allowing them to appearin the entrance test, the Bench directed that the application submitted by thepetitioner would be accepted provisionally by the respondent but the resultof the selection would not be announced till further orders. Under thesecircumstances the petitioners were allowed to take the entrance test.