PREENA GADRA Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) W.P.(C) 7078/2016

(2.) It is the case of the petitioner in the writ petition that she is a Graduate in B.A. (Hons.) Economics, and has secured 74.23%. She applied for M.A. (Economics) course offered by the respondent no.2, Delhi School of Economics. According to her, the admission to the M.A. (Economics) at Delhi School of Economics is done through two modes; on the basis of merit secured in Graduation in the Delhi University and through the Entrance Examination. It is her case that her application was duly acknowledged on 7th Aug., 2016 by the University. The first cut-off list was announced online by the respondents wherein only the names of the selected candidates were mentioned, but the percentage of marks at Graduation based on which merit list was prepared was not indicated. In the second cut-off list, both the names of eligible applicants and the percentage of marks at Graduation were mentioned. Since the percentage of 12 successful applicants in SC category was in the range of 68% to 70.5%, the petitioner realized, she was denied admission in the first cut-off list. On enquiries, it was revealed that e-mails have been sent by respondent no. 1 on 14th July, 2016 to all the applicants. It is her case that respondent no.1 did not send e-mail to her inviting her to update her application by uploading the graduation marks. It is also her case that petitioner visited the office of the respondents, but still has been denied admission even though the respondents acknowledged verbally that her marks were available with them through the Central Data-base and she deserves to be admitted. According to her, respondents advised her to wait for the fourth cut-off list although she should have been admitted to the post already, as she has the requisite marks.

(3.) It is noted that an additional affidavit was filed by the petitioner on 12th Aug., 2016 wherein it has been stated that Paragraph 11 of the writ petition wherein she has stated that no e-mail was sent to her, stands withdrawn. In other words, in the additional affidavit she has resiled from her earlier stand that no e-mail was sent to her.