KOMAL MITTAL MINOR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) . The present petition is directed against respondent No.2 for an appropriate writ, order and direction for declaration that the inclusion of English or Hindi marks for the purpose of calculation of the percentage of marks obtained by a candidate in computing the merit for grant of admission to B.Com.(Hons)is arbitrary, illegal and unjustified..

(2.) . The brief facts of the case are that the petitioner passed All India Senior Secondary School Certificate Examination, 1996 and obtained the following marks out of the maximum prescribed 100 marks: .IsI <FRM>JUDGEMENT_810_DRJ39_1996Html1.htm</FRM>

(3.) . The petitioner applied to respondent No.2 College for registration and admission to B.Com.(Hons) course for the academic session 1996-97. It is alleged that the aforesaid marks obtained by the petitioner, if evaluated on the basis of the relevant subjects for the course of B.Com.(Hons) i.e. Economics, Mathematics, Business Studies and Accountancy, the petitioner will be entitled to admission as she has secured 359 out of 400 marks in these subjects which brings her percentage to 89.75 per cent. In case the aggregate of all the five subjects including 58 marks given to the petitioner in English Core is considered the percentage of marks would drop to 83.40 per cent.