SAHIL SACHDEVA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) PRESENT writ petition has been filed challenging the respondent No.1 - University's action of not allotting a seat to the petitioner in his preferred course option viz. BBA LL.B. in the supplementary counselling conducted by the respondent No.1 -University on 20th October, 2014 pursuant to the respondent No.1 -University's Notification dated 16th October, 2014. Petitioner has also sought a direction to respondent No.1 -University to allot a seat to the petitioner in BBA LL.B. Course in respondent No.2 -Institute for the academic session 2014 -2015.

(2.) MR . R.K. Saini, learned counsel for the petitioner stated that the petitioner had not been allotted any seat in the first, second and third rounds of counselling, but had secured admission in BA LL.B. course under management quota. Consequently, he contended that in accordance with the Notification dated 16th October, 2014, the petitioner was fully entitled for consideration in the supplementary counselling.

(3.) IN support of his submission, he relied upon Clause 3A(a) of Notification dated 16th October, 2014, which is reproduced hereinbelow: -