ANSUYA AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner claims implementation of alleged scheme of quota for foreign / PIO's students by University of Delhi and Delhi College of engineering pursuant to notification dated 21st January, 2004 of All India council for Technical Education and for consideration of the candidature of the petitioner for the academic year 2009-10 out of supernumerary quota of 15 % for foreign nationals / Persons of Indian origins.

(2.) THE petitioner holds passport of United States of America as she was born there on 1st May, 1991. The petitioner passed her CBSE examination from Delhi public School, R. K. Puram with 92. 4% mark and with a PCM average of 95%.

(3.) ACCORDING to petitioner after passing her CBSE exam from Delhi, she is a candidate of Delhi region as per the eligibility conditions laid down for admission to Delhi College of Engineering and Netaji Subhash Institute of technology under the combined entrance examination (CEE) scheme.