YUSRA HASHMI Vs. UNIVERSITY OFDELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed challenging the action of respondent -University in not giving admission to the petitioner against a vacant seat of MA (History) in South Campus for 2014 -15 for which she was selected. Petitioner also prays for setting aside the order dated 11th September, 2014 by which Vice -Chancellor, University of Delhi, refused to grant her admission.

(2.) MR . Ashok Bhasin, learned senior counsel for petitioner stated that candidates in earlier lists, that means, first, second, third, third supplementary, fourth and fourth supplementary lists had all been given three working days to complete their admission formalities, while students in fifth list which included the petitioner were given only two days. According to him, this action of respondent -University was arbitrary and discriminatory.

(3.) MR . Bhasin submitted that since 31st August, 2014 was a Sunday, petitioner was entitled to benefit of Section 10 of General Clauses Act, 1897 and was consequently, well within her right to complete the admission formalities on the next working day, namely, 1st September, 2014.