SHIV MEHRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking admission of petitioner in B.Com. (H) under sports quota in Hindu College for Academic Session 2014 -2015.

(2.) IT is the case of the petitioner that after conducting his sports trial, he was declared successful but he was denied admission on the ground of late submission of GCE result of 12th Class from a UAE School and subsequent inaction of respondent -University in not granting approval sought by respondent No. 2 -College.

(3.) MR . Mohinder Jit Singh Rupal, learned counsel for respondent No. 1 -University of Delhi states that respondent No. 2 -college should not have accepted the petitioner's application form for admission as till the date of filling up the forms, petitioner's result had not been declared. He, however, states that since respondent No. 2 -college had led the petitioner to believe/presume that he was entitled for admission, respondent No. 1 -University would leave the decision to the Court, but would request that it should not be treated as precedent.