HARPAL SINGH SANGWAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner was student of M.A.(Russian) in the department of Slavonic and Finno Ugrain Studies, University of Delhi during the years 2005-07. He appeared in the final year examination, and while awaiting the result for the said examination, the petitioner in pursuit of his quest for further knowledge appeared in the entrance examination on 8.7.2007 for the Post Graduate course in 'Hindi Journalism' for the session 2007-2008. His result of the M.A. (Russian) final year examination was declared on 2.8.2007. In the first week of August 2007, the petitioner learnt that the list of candidates who had cleared the entrance examination for the post graduate course in 'Hindi Journalism' was out.

(2.) The impugned notification came as a blot from the blue and purported to deny him his right to pursue further study in the University for a period of five years. On account of the aforesaid notification, it appears that the petitioner was sought to be denied admission to the aforesaid post graduate course in "Hindi Journalism".

(3.) Accordingly, the petitioner filed the present petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash and set aside the impugned notification dated 30.7.2007 issued by respondent no.3; a direction to restraint the respondents from acting in pursuance of the aforesaid notification; a direction to the respondents to permit the petitioner to take admission to any course in the University of Delhi and to consider his candidature for the said post graduate course in "Hindi Journalism" for which he had cleared the written examination. He also sought a restraint against the respondent University from finalizing the process of filling up all the seats for the year 2007-2008 batch in the said post graduate course in 'Hindi Journalism' without considering the candidature of the petitioner.