SUMIT KUMAR SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Present appeal has been preferred under Clause X of the Letters Patent Act, 1866 assailing the judgement dtd. 15/10/2023 in W.P.(C) 13825/2024 captioned 'Sumit Kumar Singh and Anr vs. University of Delhi', whereby the learned Single Judge has dismissed the writ petition filed by the appellants seeking admission on vacant seat of LLB program of the respondent no.1/University of Delhi.

(2.) The facts, shorn of unnecessary details and germane to the issue at hand and collated from the underlying writ petition and the present appeal, are as follows:-

(3.) Mr. Gaurav Arora, learned counsel for the appellants at the outset, submits that that appellants having secured 176 marks in the CUET(PG) 2024 for the subject 'General (LLB etc.)', were entitled to admission in L.L.B course. He emphasizes that as on the cut-off date (31/8/2024) as extended till 3/9/2024, there existed vacant seats unfilled by the respondent no.1/DU and thus admission to the appellants could not have been denied. He contended that it is trite that the entire exercise of counselling is undertaken to ensure that all the vacancies are filled and none are wasted.