SACHIN KATYAL Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The petition impugns the procedure prescribed by the respondents University of Delhi for admission to Super-Specialty (DM/M.Ch.) courses and seeks mandamus directing the respondents University to admit the petitioner to the M.Ch. course 2015-2018.

(2.) Notice of the petition was issued on 23rd July, 2015 and since the second round of counselling was scheduled to be held on the very next date i.e. 24th July, 2015 it was directed that the petitioner, without prejudice to the respective rights and contentions be permitted to participate therein so that by the next date it could be known whether the petitioner at all has a chance for admission or not. On the next date of hearing it was informed that instead of allowing the petitioner to participate in the second round of counselling the respondents University of Delhi had deferred the second round of counselling to second week of August, 2015. Counter affidavit has been filed by the respondents University of Delhi. The counsels were heard on 6th August, 2015 and judgment reserved.

(3.) The petitioner is an aspirant for admission to M.Ch. course in Paediatric Surgery in Maulana Azad Medical College affiliated to the respondents University. He has in the Entrance Test held for the said admission achieved Rank "8" but was, in the counselling held on 10th July, 2015, not considered for admission owing to having not fulfilled the criteria laid down in Clause 2.3.3 of the Bulletin of Information published by the respondents University for admission to Super-Speciality (DM/M.Ch.) courses for the session 2015. Clause 2.3.3 requires a candidate for admission to the said course to have passed the Post-Graduate (MD/MS) examination on or before 30th June, 2015.