DEEP GUPTA Vs. GURU GOBIND SINGH INDRAPASTHA UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks a writ of certiorari quashing the condition laid down by the respondent Guru Gobind Singh Indraprastha University (GGSIP University for short) in its Admission Brochure-1 for professional programmes for the academic session 2008-09, whereby it is stipulated that the compartment cases of the year 2008 i.e. the current year whose results are not declared by the time the counselling takes place will not be considered for admission for the academic session 2008-09.

(2.) The respondent university has filed its counter affidavit. The writ petition has been heard finally with the consent of the parties.

(3.) The respondent, GGSIP University invited applications from students for admission to Bachelor of Journalism (Mass Communication) Course for the academic session 2008-09 and the petitioner also applied for the same. The petitioner participated in the Common Entrance Test-2008 conducted by the respondent University for the said course and secured the rank 590. He is a defence personnel which is one of the reserved category. The respondent University conducted the first round of counseling for the said course between 25.6.2008 to 30.6.2008. Candidates in the general category upto the rank 1200 were called. Candidates falling in defence category were also called for counseling on 25.6.208. However, the petitioner did not receive a call letter on account of the impugned stipulation. The petitioner has accordingly filed this petition challenging the condition by virtue of which the respondent denied him the right to appear for counseling and to join the course provisionally.