SIDDARTH SINGH Vs. VICE CHANCELLOR, DELHI UNIVERSITY

JUDGEMENT

(1.) PRESENT writ petition has been filed with the following prayers: -

(2.) BRIEFLY stated the facts of the present case are that petitioner has passed 12th Class from ISC Board from Sherwood College, Nainital with 86, 86 and 83 marks in Commerce, Economics and Accountancy respectively.

(3.) MR . Avtaar Singh Rawat, the father of the ward, relies on the Admission Brochure for Four Year Undergraduate Programme 2014 -15 (hereinafter referred to as 'FYUP') to contend that on 10th June, 2014, when the petitioner applied for admission to respondent No.4 -college, the basis of selection was to be merit determined on the basis of one language and three best elective subjects. The relevant portion of the Admission Brochure of FYUP and the admission schedule relied upon by Mr. Rawat is reproduced hereinbelow: -