MANISHA YADAV Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The Faculty of Medical Sciences, University of Delhi issued a Bulletin of Information on 27.02.2008 in respect of admission to the MBBS Course for the session 2008-09 in various colleges affiliated to it, including the Lady Harding Medical College (LHMC). The petitioner is the student belonging to the Other Backward Classes (OBC) category . She appeared in the competitive examination conducted for admission to, inter alia, LHMC by the respondents. She secured 81st position amongst OBC category candidates, and was ranked 28 amongst OBC category girl candidates. Later rank is relevant since LHMC admits only girl candidates. Since the petitioner has failed to secure admission in LHMC as an OBC candidate, she has preferred the present writ petition.

(2.) Till the academic session 2007-2008, the total number of seats in LHMC for the MBBS course were 130. This was raised from the academic session 2008- 2009 to 150. The grievance raised by the petitioner in this petition is that even though the number of seats in the MBBS Course in LHMC has been increased from the current academic session i.e. 2008-2009 from 130 to 150 i.e. by 20, the number of seats allocated to the OBC category is only 14. According to the petitioner, all the 20 seats should have been allocated for the OBC category candidates who are entitled to 27% reservations.

(3.) The dispute, therefore, centers around the calculation of number of reserved seats for the OBC category students seeking admission to the MBBS course in the LHMC affiliated to University of Delhi.