MAHEN RAJORA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) CM Appl. 9458/2014 (exemption) in W.P.(C) 4745/2014 Allowed, subject to just exceptions. Accordingly, present application stands disposed of. Present writ petition has been filed seeking a direction to respondents to consider petitioners candidature and to grant him admission in the course of his choice on the basis of seats available in Information Technology course.

(2.) Mr. Rajesh Ranjan Dubey, learned counsel for petitioner contends that there is an anomaly in the counselling/admission schedule notified by respondent-University. He further states that though the petitioner during his visit to the institute was informed by one Mr. Rawat that the counselling for Delhi Scheduled Castes would be held on 23rd July, 2014, yet it was held on 22nd July, 2014. He also states that certain seats in the aforesaid course are still vacant.

(3.) Mr. Dubey submits that assuming that the petitioner was unable to appear for counselling on a particular date, he should not be penalised. In support of his submission, he relies upon a judgment and order of this Court dated 30th Aug., 2011 passed in Yatharth Gupta Vs. Netaji Subhas Institute of Technology & Anr., W.P.(c) 5947/2011 wherein it has been held as under:-