KSHITIZ DIWAKAR Vs. DELHI UNIVERSITY AND ORS.

JUDGEMENT

(1.) The grievance of the petitioner in the present petition is that the result of Common Admission Test (CAT), 2014 - on the basis of which admissions to the MBA programme are to be granted by Faculty of Management Studies - were declared after the last date of the online registration process. The petitioner points out that this would result in a large number of candidates applying for admission even though they have no chance of being granted admission as the CAT 2014 results were declared subsequently. The petitioner submits that the process of admission ought to be altered to the extent that admission forms be accepted only after the CAT 2014 results have been declared. The learned counsel for the petitioner submits that the cost of an admission brochure is Rs. 1000/- for the general candidates and the candidates are compelled to pay the aforesaid charges in the hope that their CAT results would enable them to be admitted in the MBA Programme.

(2.) The brief facts relating to the controversy in the present petition are as under:-

(3.) The petitioner contends that the admission scheme of respondent no.2 is arbitrary and unfair as the last date for applying for admission was fixed prior to the declaration of CAT-2014 results. Thus, aspirants would have to apply in the hope that their CAT scores will be high. The petitioner submits that if the last date for applying for admission is fixed post declaration of CAT results, only those aspiratnts who have achieved high scores would apply. Since there are a number of institutions which fix the order of merit of candidates based on CAT results, an aspirant is compelled to apply to several institutions at a significant cost.