BOBBY BAKSHI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner applied for admission to the LL..B. Course of Delhi University for the academic year 1998-99. She appeared in the Entrance Test and her name was included in the first admission list issued on 20th July, 1998. As per the admission procedure the petitioner was required to submit the admission form and to deposit the requisite fees on or before 25th July, 1998. The petitioner failed to satisfy the said requirement. According to the petitioner, she had suddenly gone to Bangalore on 18th July, 1998 to return on 23rd July, 1998. However during her stay in Bangalore she fell ill and she was advised bed rest for three days by the doctors. She came back to Delhi on 26th July, 1998. Later when she visited the Faculty of Law of the Delhi University she found that the last date for submission of admission form and deposit of fees was already over. Hence, she sent Annexure representation dated 31st July, 1998 to the Registrar/Incharge - Admissions, Faculty of Law requesting to consider her case favourably and grant her admission. When the petitioner went to the office of the third respondent on 3rd August, 1998 to enquire about the fate of her representation she was informed that since she had failed to submit the admission form in time she could not be considered for admission and that she had lost her right to admission. Hence the petitioner filed this writ petition praying for a direction to the respondents to grant to the petitioner admission in the LL.B. course of Delhi-University for the academic year 1998-99.

(2.) An identical question was considered by me in CW 3625/1998 Ms. Motika Sinha & Ors. v. University of Delhi & Ors.. In a detailed order passed in the said case I have held that if candidates whose names were included in the first admission list did not submit the admission form and deposit the requisite fees on or before 25.7.1998 they forfeited their claim for admission and that they cannot be considered for admission in the seats remaining unfilled. Admittedly the petitioner did not submit admission form on or before 25.7.1998 and hence she forfeited her claim for admission to the course. For die very same reasons stated in the judgment in CW 3625/1998 for dismissing the said writ petition, this writ petition also is liable to be dismissed.

(3.) Hence following the reasoning in the judgment in CW 3625/1998 this writ petition also is dismissed. A copy of the judgment in CW 3625/1998 is annexed to this order.