SHILPI VERMA Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) THE present appeal is filed seeking to impugn the judgment dated 21.07.2015 of the learned Single Judge in W.P.(C) 6474/2015.

(2.) THE brief facts leading to filing of the petition are that the appellant sought admission in M.Sc. (Fabric and Apparel Science) in Lady Irwin College, University of Delhi i.e. respondent No. 2. She has passed her High School and Intermediate from Central Board of Secondary Education. She took admission in the Bachelor of Design course in Satyam Fashion Institute, Noida which is affiliated to Smt. Nathibai Damodar Tharkersey Women's University, Mumbai. The course of M.Sc. (Fabric and Apparel Science) was advertised by the respondents for admission. Selection was through an open competitive examination. The qualification stipulated was that the candidate should have 55% or above marks in aggregate in B.Sc. (Hons.) /B.Sc. (Pass) in Home Science from Delhi University or any other university whose examination is recognised by the University of Delhi as equivalent. There was an additional stipulation that the candidate should have passed any three subjects in the stipulated area. The relevant stipulated qualification for the said course reads as follows: -

(3.) THE appellant qualified in the examination and was called for counselling. However, in counselling she was denied admission.