LAWS(DLH)-2017-9-120

VIKAS KAKKAR Vs. UNIVERSITY OF DELHI & ORS

Decided On September 22, 2017
Vikas Kakkar Appellant
V/S
University Of Delhi And Ors Respondents

JUDGEMENT

(1.) Petitioner has submitted his online application for admission in the MBA (International Business) as also MBA (Human Resource Development) course offered by the Department of Commerce, Delhi School of Economics, Delhi University (respondent no.3). He had applied under the OBC category. Petitioner had scored 72.57 % in the Common Admission Test (CAT) conducted by the Indian Institute of Management. On the basis of his percentile he was shortlisted for group discussion and personal interview by respondent no.3 for the purpose of admission.

(2.) On 03.5.2017 respondent no.3 published category-wise merit list of the candidates who had been shortlisted for group discussion and personal interview on his website. The name of the petitioner appeared at serial no.95 in the list of OBC category. The first counselling session for admission to the MBA (IB/HRD) was scheduled for 05.5.2017. In the OBC category the first counselling was conducted on 01.06.2017. The second round of counselling was conducted by respondent no.3 for the remaining vacant seats on 15.07.2017. This was also for the OBC category. On 16.08.2017 the third counselling was held; it was notified on 09.08.2017 which counselling also included counselling for the OBC category.

(3.) Petitioner has participated in all the three rounds of counselling conducted by respondent no. He was unable to obtain a seat in the OBC category. The last allotted seat in the OBC category was at rank no.93; rank 94 had not participated in the third round of counselling.