SUNINT KAUR Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE petitioners in these petitions are aggrieved by the action of the Guru Gobind Singh Indraprastha University -respondent No. 1 in refusing to approve their admission to courses being conducted by the Guru Teg Bahadur Institute of Technology -respondent No. 2 in its management/minority quota. Inasmuch as the facts giving rise to the petitions and the issues raised in the two writ petitions are similar, both the writ petitions are being disposed of by this common judgment.

(2.) THERE is no dispute so far as the factual matrix is concerned. The Guru Gobind Singh Indraprastha University respondent No. 1 had issued a Bulletin of Information for admission to the various courses being conducted under its aegis by different recognised institutes in Delhi. This Bulletin of Information sets out the courses for which admissions were available as well as the eligibility conditions for admission and the manner in which admissions would be granted.

(3.) THE respondent No. 2 is stated to be a self -financing 'minority status institution'. Clause 7.2 of the Bulletin for Information sets out that so far as institutes granted minority education institutes status is concerned, reservation for the minority community is provided. In such minority institutes, 50% of the total seats are reserved for the particular community to be filled by the management from the common entrance test in these institutions which have been granted minority status in such management quota.