INDRANI SARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Counter Affidavit filed by Respondent No.1 is taken on record.

(2.) The facts of the case are that the Petitioner had applied for admission to the M.A.(Prev.) Course in Hindustani Music in the Delhi University. At the time when she had filed her application, she had stated that the Results of B.A.(Hons.) in Hindustani Music were awaited. This was for the reason that she had re-appeared in her Final Year Papers after surrendering her previous marks. In these Examinations, she came to obtain 46.1% marks. It is the Petitioner's case that the Respondents were duly informed of her percentage in July, 2005, although this stand is vehemently opposed by the Respondents.

(3.) On 7/8th July, 2005, the Petitioner had appeared and passed the Entrance Examination. As per the Counter Affidavit, a List was put up on 17.11.2005 requiring the Petitioner and thirty other persons (from a total class of about forty students) to meet the Office for verification of their Certificates. The same Notice was thereafter put up on 9.1.2006. It is indeed tell-tale that the Notice of January, 2006 contains the entire list of Students in the said Course, out of which the names of students from Serial No. 32 to 43 has been cancelled out by hand. To me, it seems to be a mechanical exercise. The Petitioner's admission has sought to be cancelled by Order dated 17.2.2006 on the grounds that she does not fulfill the eligibility criteria.