ANUKRITI ARYA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioners seeking following prayers:

(2.) The facts of the case, as discernible from the petition, are that the father of petitioner had served in the Indian Air Force, after which he had attained the status of an 'Ex-Serviceman'. His daughter, i.e. the petitioner Ms. Anukriti Arya, had completed her Class 12th (Science stream) from Delhi in 2021. She was eligible to appear in the National Eligibility-cum-Entrance Test (Undergraduate) [hereafter 'NEET (UG)-2024'] for admission into Bachelor of Medicine and Bachelor of Surgery (MBBS) course. As the daughter of an Ex-Serviceman, Ms. Arya is entitled to reservation benefits under the Armed Forces/Defence Quota in educational institutions.

(3.) Respondents nos. 1 and 2, namely the Vice-Chancellor and the Dean, Faculty of Medical Sciences, respectively, of the University of Delhi [hereafter collectively referred to as 'the University'] issued the Information Bulletin - Under Graduate (MBBS/BDS) Admission 2024-2025 [hereafter 'the Information Bulletin']. The Bulletin outlines admissions to various courses, including MBBS, in affiliated medical colleges.