NISHA SHOKEEN Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondent No. 1 to grant admission to the petitioner forthwith to the course of M. Ed (Code-04) 2009-2010 on the basis that the petitioner has done her B. Ed. from an institution/college situated in Delhi.

(2.) THE petitioner has contended that she appeared for the entrance test for admission in M. Ed Course (Code-04) for the academic year 2009-2010 in Guru gobind Singh Indraprastha University. According to the petitioner the result of the entrance examination was declared and the petitioner secured 1st rank in the OBC category and 35th rank in General category. According to the petitioner she has been denied admission on the ground that her study centre was at Meerut, therefore, she could not be considered as candidate from an institution located outside Delhi,

(3.) PERUSAL of the seat allocation of Guru Gobind Singh Indraprastha University, a copy of which is filed by the petitioner, reveals that the sanctioned intake of 15% for outside Delhi region is for those candidates who have passed the qualifying examination from any school/institute located outside Delhi whereas the sanctioned intake for the candidates from Delhi Region is 85%.