GABY LALMUANPUII Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Present writ petitions have been filed challenging the condition imposed by respondent no. 1-Delhi University that students in the Nominee of Government of India (for short "NGOI") quota must also qualify in the All India Pre-Medical Entrance Test, 2014 (for short "AIPMT, 2014") to be eligible for admission to the MBBS Course in the Lady Hardinge Medical College (LHMC) and Maulana Azad Medical College (MAMC). Petitioners also seek a direction to respondent-Ministry to admit the petitioners to MBBS course under NGOI quota in LHMC/MAMC for Academic Year 2014-2015.

(2.) This Court on 17th September, 2014 had issued notices to respondents and had permitted them to file their counter-affidavits within a week. However, no counter-affidavit has been filed till date. As the last date for admission is 30th September, 2014, this Court has no other option but to proceed ahead with the hearing.

(3.) The relevant facts of the present cases are that petitioners are girl students belonging to the North-Eastern States of Mizoram, Nagaland, Meghalaya and Sikkim, who have been allotted seats in the aforesaid two Colleges under NGOI quota. It is stated that petitioners are toppers in the entrance examination conducted by the respective State Governments.