MEGHA AGGARWAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This writ petition has been filed by a Doctor, inter alia, seeking a direction to quash Clauses 2.11.3, 2.11.7 and 2.11.15 of the prospectus for Post Graduate (Degree/Diploma) Medical Entrance Test (in short 'PGMET') issued by University of Delhi for the year 2008 (for short 'Delhi Prospectus') as being illegal, arbitrary, discriminatory and unconstitutional being violative of Articles 14, 19 and 29(2) of the Constitution of India and further for a mandamus directing the University of Delhi, respondent no.1 herein, to hold a second counseling and to grant the seat obtained by the petitioner in such second counseling to her.

(2.) The problem of admission to post graduate courses in medical colleges has been the subject matter of numerous writ petitions filed in various High Courts and also in the Supreme Court and continues unabated. The present petition is symptomatic of the same malaise.

(3.) The factual matrix, as is germane for the determination of the short question that arises in the present petition, is adumbrated as follows: