AARJU AALAM Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The petition (i) seeks quashing of the admissions of the General Category against the earmarked OBC quota seats in the M.A. (East Asian Studies) Programme of the respondents no.1 to 3 University of Delhi (respondent University); (ii) impugns the requirement of minimum eligibility of marks in the written test and interview in the case of earmarked OBC quota seats; and, (iii) axiomatically, seeks a direction for admission of the petitioner against the OBC quota seats of the said Programme of the respondent University.

(2.) The petition was entertained. Counter affidavit has been filed by the respondent University. Though the counsels for the respondent no.4 Union of India (UOI) and the respondent no.5 University Grants Commissioner (UGC) appeared but have not filed any counter affidavit. A rejoinder to the counter affidavit of the respondent University has been filed by the petitioner. The counsels for the parties were heard from time to time, last on 3rd September, 2015 when judgment was reserved.

(3.) It is the case of the petitioner that:-