ROHAN TOMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner seeks a direction to the respondent to grant him admission under the sports quota on the ground that the marks awarded to him for admission under the sports quota are the same as that to Sh.Mibom Tako who has been given adssion whereas he has been denied admission though the rules did not provide how to resolve such a tie.

(2.) Brief facts to comprehend the disputes raised by the petitioner are that petitioner passed higher secondary examination from Sardar Patel Vidyalaya in March, 2009 and applied for admission for B.Com (Hons) course in Delhi University by filling common admission form. The petitioner also filed a separate admission form under the sports quota for admission to Shri Ram College of Commerce, respondent No.2.

(3.) The petitioner also submitted registration form for sports trial 2009-2010 with respondent no.2 also known as `SRCC. The admission procedure/guidelines and eligibility for sports trials were detailed in the registration form. Relevant clause is as under:-