NAVNEET BANSAL Vs. VICE CHANCELLOR UNIVERSITY OF DELHI

JUDGEMENT

(1.) This order shall dispose of Civil Writ Nos.2577 to 2581, 3707 and 3792 of 1992.

(2.) This is a petition under Article 226 of the Constitution of Indiachallenging Clause Vlll(a) of the Bulletin of Information and the relativeOrdinance(s), if any, issued by the University of Delhi providing that theMedical Course Admission Committee may assign a particular candidate toone institution, on the basis of. the seats initially available in that particularinstitution and no shifting from one institution to another institution will beallowed once the allotment of institution/college has been finalised by theAdmission Committee even though the candidate may become eligible foradmission to the institution of his first choice on the basis of admitted meritcum-choice criteria and the seats that remain or fall vacant as a result ofsome candidate not taking up admission or dropping out after takingadmission.

(3.) Since common questions arise in all these matters, we may welltake facts of one petition only (C.W. 2577/92).