ARCHIT VASHISHT Vs. GURU GOBIND INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The petitioners seek directions to the respondent University i.e. Guru Gobind Singh Indraprastha University (hereafter "the University") to fill vacancies in the Bachelor of Computer Applications (hereafter referred to as "BCA course") and the Master of Computer Applications (hereafter referred to as "MCA course"), from amongst the unfilled seats available in the University and its affiliated institutions.

(2.) The petitioner in W.P.(C) 6901/2007 applied for admission to the BCA course; the petitioners in W.P.(C) 6902/2007 applied for admission the MCA course. The University issued admission brochures on 7th March, 2007 for the academic session 2007-2008. The brochure elaborated the procedure for filling seats in the University managed as well as the University affiliated institutions. A common entrance test was contemplated and held under Chapter 9; this was followed by a Counselling procedure, described in Chapter 10. The counselling was in two sessions, each providing opportunity for specified categories of candidates/students with different rankings on various dates. Those unsuccessful in the first round of counselling were entitled to participate in the second round of counselling. The second round of counselling by the designated authority of the Unviersity ended on 30/31st July, 2007. According to the Brochure of the University, there were 760 seats in the BCA courses offered by the institutions affiliated with the University. The petitioner in WP(C) No.6901/07 was ranked 2448 in the common entrance test. He attended both counselling sessions but was unable to obtain admission since the last student given admission for the BCA course had a ranking of 2325.

(3.) The petitioners in W.P.(C) 6902/2007 had applied for the MCA course. Here too the second counselling commenced on 23rd July, 2007 and ended on 30th July, 2007. The petitioners had secured rank No. 4817 and 4260. It is alleged that the second conselling stopped at rank No. 3500; therefore, the petitioners did not secure admission.