LAWS(DLH)-2024-10-50

DHRUV JAIN Vs. GOVT. NCT OF DELHI

Decided On October 01, 2024
Dhruv Jain Appellant
V/S
GOVT. NCT OF DELHI Respondents

JUDGEMENT

(1.) The instant writ petition, under Article 226 of the Constitution of India, has been filed on behalf of petitioners, inter alia, praying that the notification no. IPU- 7/Offline Counselling/2024/959, dtd. 29/8/2024 ['the impugned notification'] issued by the respondent no. 2 i.e. Guru Gobind Singh Indraprastha University, Delhi ['the University'] be quashed, inasmuch as the impugned notification, by way of merit rank capping of last round of online counseling, arbitrarily deprives the leftover meritorious and deserving aspirants from taking admission in top ranking colleges affiliated with the GGSIP University in the special round offline counseling.

(2.) The petitioners further pray that the University be directed to re-notify the dates of special round offline counseling, after making amendments in the impugned notification. A prayer has also been made that the University be directed to first consider the meritorious and eligible aspirants of its own Common Entrance Test ['CET'] for filling-up the vacant seats and thereafter consider the eligible aspirants from Central University Entrance Test ['CUET'].

(3.) As discerned from the petition, the petitioners herein are the aspirants of different programmes to be conducted by the University, who have secured a place of merit in various entrance examinations. It is stated that subsequent to the publication of their results, the petitioners had registered their names for counseling with the University by payment of statutory fee towards the registration. However, the petitioners have been unsuccessful in securing admission in any institute till date. It is the case of the petitioners that the University, by virtue of the impugned notification, has barred all the meritorious aspirants, such as the petitioners, from taking admission in top ranking institutes affiliated to the University, under the garb of arbitrary merit capping, by directed the institutes to consider the merit of last admitted aspirants through online counseling, while granting admission even in the special round of offline counselling.