VINOD KUMAR Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of action of the respondent-University in declining to grant him admission in LL.B. (Ist year) for the academic session 2016-17. The petitioner had appeared in B.A. (Pass) course from Garhwal University, Srinagar, Uttrakhand in the year 2007. The petitioner received only a provisional certificate dated 25.10.2010 from the said university and not the degree.

(2.) The petitioner applied for admission to the LL.B. Course from the Delhi University and appeared in the entrance examination. The petitioner secured 49th rank in Scheduled Tribe (ST) Category on 26.08.2016. The petitioner was invited for counselling on 28.08.2016 and the petitioner submitted all the requisite documents. It is contended by the petitioner that the documents were scrutinized and accepted by the respondent university and the petitioner was informed that he would be sent a website link through which he can deposit the admission fee. When link was not received till 16.09.2016, the petitioner approached the respondent-university and made a representation. On 16.09.2016 itself the petitioner was informed that since he has not furnished the degree of the qualifying examination and only a provisional certificate has been furnished that too of the year 2010, same was not accepted and his admission was cancelled.

(3.) The petitioner thereafter approached the Garhwal University and applied for issuance of degree / fresh Provisional Certificate. The petitioner received fresh provisional certificate on 20.09.2016 and on 21.09.2016, he submitted the fresh provisional certificate with the respondent-university, which was accepted by the respondent-university on 21.09.2016 itself.