SHUBHAM SHARMA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks a mandamus to the respondent for allocation of institution of his preference (i.e. University School of Information and Communication and Technology in course of Information Technology (Dual)) as per merit.

(2.) It is contended that the petitioner applied for registration for admission in B.Tech/M. Tech Dual Degree on 26.02.2015. Based on the rank of the petitioner, the petitioner was allocated seat in Maharaja Agrasen Institute of Technology (Electronics and Communication Engineering) on 22.07.2015. It is contended that the said preference was the fifth preference of the petitioner. The petitioner deposited the fee and took admission.

(3.) Thereafter, it is contended that on 28.07.2015, the petitioner while checking the online seat status, came to know that a candidate lower in rank to the petitioner has been granted admission in the University School of Information and Communication and Technology, which, as per the petitioner, was his third preference.