MASTER HARSHIL ANAND Vs. UOI & ORS.

JUDGEMENT

(1.) These two appeals are filed assailing the order of the learned Single Judge dated 23.09.2016 in W.P.(C) Nos.7813/2016, 8358/2016 and 8582/2016.

(2.) W.P.(C) No.7813/2016 was filed by the respondent Nos.3 to 5 in LPA No.536/2016 challenging the action of the University of Delhi, Faculty of Medical Sciences (for short 'University') in omitting the words boarded out from service from Priorities II and IV for 5% reservation meant for Children/Widows of the eligible Armed Forces personnel (hereinafter referred to as 'CW Category') for admission to Under-Graduate Degree Courses (MBBS/BDS) for the session 2016-17.

(3.) W.P.(C) Nos.8358/2016 and 8582/2016 were filed seeking a mandamus to the University to follow the reservation as provided in the Bulletin of Information for the Academic Session 2016-17 to grant admission to the candidates belonging to CW Category and they were in fact in the nature of cross petitions to W.P.(C) No.7813/2016.