KEVIN CC WONG Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner had applied for admission at the Delhi University in the sports quota in the year 2017-2018. He is stated to be a sportsman; proficient in the sports of badminton. In the trial held of the badminton players (between 27.06.2017 to 06.07.2017), the petitioner had reached the semi-final stage. The petitioner had been awarded 79 marks all inclusive which included his past performance as also his current performance. For his past performance, he was awarded 29 marks out of 40. For his current performance, he was awarded 50 marks out of 60. The bone of contention is qua the marking awarded to another candidate Arjun Sachdeva (now impleaded as respondent No. 2 pursuant to the amended writ petition filed by the petitioner under the orders of the Court dated 28.07.2017 in LPA No. 507/2017).

(2.) Submission of the petitioner is that Arjun Sachdeva without participating in the sport of badminton has been issued a certificate by the School Game Federation of India declaring his position to be first. This is not correct as respondent No. 2 had never played the game; he was an extra and although admittedly he was a part of the team yet he had not played the actual game and his having been awarded a first position pursuant to which he has secured 32 marks is wholly unjust. The petitioner on the other hand who had reached the semi-final stage has been awarded only 29 marks.

(3.) The amended writ petition and the arguments addressed before this Court are largely confined to this grievance of the petitioner i.e. award of 32 marks to respondent No. 2 when he had not even participated in the game and he having secure 32 Marks and given first ranking is an illegal and arbitrary exercise by respondent No. 1.