INDRANI SARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The parties to the petition dispense with further pleadings and affidavits. With the consent of the parties the writ petition is disposed of finally.

(2.) The Petitioner has claimed quashing of Rule I of the General Rules of Examination under Ordinance X of the Delhi University calendar and also sought quashing of cancellation letter No.MD/2006/9124 dated 17th February, 2006 by which the admission of the petitioner to MA (Prev.) Music course has been cancelled on the ground that she was ineligible for admission.

(3.) Brief facts to comprehend the controversy is that the petitioner completed her degree in BA (Hons.) (Hindustani) Music Examinations in the year 2004 securing approximately 48.7% marks. After completing BA (Hons.) in Hindustani Music, the petitioner applied for improvement of her performance for which she appeared in the examination in 2005. In the meanwhile, during the year 2004-05, the petitioner also successfully completed her diploma in Sangeet Shiromani in Hindustani Music and secured 60% marks. In June, 2005 the petitioner submitted her application form for admission to MA (Prev.) Hindustani Music. The eligibility condition for admission to the MA (Prev.) Hindustani Music were as under :-