MANISHA V. Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) THE petitioner has filed civil writ petition being CWP No. 5385/2008 seeking a direction to set aside the order dated 15th July, 2008 of respondent No. 2, the Registrar, University of Delhi, Faculty of Medical Sciences cancelling the admission of petitioner to the University College of Medical Sciences and to declare the Clause 2.4.3 of Bulletin of Information for DUMAT 2008 as ultra vires.

(2.) THE petitioner in writ petition CWP No. 11469/2009 has sought a seat in MBBS course on the basis of her 49th merit rank in DUMAT held in 2009 and has sought admission in the University College for Medical Sciences on the basis of All India criterion for reserving the seats for ST candidates.

(3.) THOUGH the candidates who had done 11th and 12th from a recognized school within the National Capital Territory of Delhi only were eligible for admission to the colleges under the Faculty of Medical Sciences, however, an exception had been carved out for the female candidates belonging to reserved candidates for admissions to Lady Hardinge Medical College only and therefore female candidates under reserved category were also eligible though they had not passed their 11th and 12th class from a school or institution from Delhi. Under the vacancies available for admission in MBBS course 10 vacancies were reserved for scheduled tribe category candidate in Lady Hardinge Medical College and for these vacancies female candidates from outside Delhi category were also eligible for admission.