FARHEEN JAHAN Vs. UNIVERSITY OF DELHI AND OTHERS

JUDGEMENT

(1.) Petitioner had applied for the LL.B. Entrance Examination in the OBC category. Her OBC rank was 229; her combind rank was 1573. Counselling dates were fixed between 18.7.2017 to 21.7.2017. In the first list the petitioner was not able to attend the counseling because of unfortunate and unforeseen circumstances. Her three month old daughter was not well at Ghaziabad. The doctor had in fact advised her daughter for an in-house admission. The petitioner was required to take complete care of her infant baby. It was in these circumstances, she could not attend her counseling. This happened while she was at her parental home at Ghaziabad. The petitioner returned to her matrimonial home on 24.7.2017. On 25.7.2017 she went to the University in the hope of getting permission to attend the counseling session but the Students Help Desk informed her to come on the following day and not to panic. She went to the University on 26.7.2017 but she was not permitted to participate in second round of counseling. She was however told that her case would be considered sympathetically; she was all along hoping that she would be permitted to join the counseling as she had scored well.

(2.) On 04.8.2017, these contention of the petitioner were noted. Learned counsel appearing for respondent had taken time to obtain instructions qua the status of the petitioner. The matter was adjourned to 09.8.2017. Again on 09.8.2017 the matter was adjourned to 18.8.2017 when again the counsel for respondent sought time to take instructions. Today it has been informed to the Court that the respondent has taken out a third list of students and the rank has gone up to 1573 and the student who had obtained rank of 1573 would be entitled to admission in the LL.B course of the Delhi University. It is stated that the University has around 2000 seats.

(3.) This Court notes that with the consent of the parties since the parties are ready with their respective submissions (without a written reply) it has been agreed that the petition be disposed of.