SHILPI VERMA Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) This petition came up before this Court first on 8th July, 2015 when inter alia the following order was passed:

(2.) Thereafter, from time to time, to enable the counsels for the respondents to obtain instructions, the matter was adjourned. On 14th July, 2015, the counsel for the respondent No.1 University of Delhi informed that the university from which the petitioner has done her graduation, has probably not applied to the respondent No.1 University for recognition of their courses or sought equivalence and in absence whereof, the candidature of the petitioner could not be considered. Notwithstanding the same, the counsels were asked to obtain definite instructions.

(3.) The counsel for the respondent No.1 University has today handed over in Court, a decision of the "PG Admission Committee (Home Science)" on the prayer of the petitioner contained in the present petition and as per which decision, the course of Bachelor of Designs in which the petitioner has done her graduation, is not equivalent to B.Sc. Home Science (Pass or Hons.) of the respondent University. The counsels for the respondents thus state that the petitioner cannot be considered for admission.