UNIVERSITY OF DELHI Vs. ANOOP PRAKASH AWASTHI

JUDGEMENT

(1.) SINCE both these appeals arise out of the judgment dated 27th April, 2009 passed by the learned single Judge, we are disposing of the same by this common order.

(2.) AS per the appellant he was a student of LL.B. First Year in the Campus Law Centre. He claimed that even though he ranked sufficiently high, and had applied for accommodation in University's hostels, yet, was not selected. As per the appellant, though there were seats available, the law students had not been given their full entitlement for the quota. The appellant continued to avail of the Hostel accommodation under interim orders of the Writ Court.

(3.) THE University in its counter -affidavit submitted that no student ranking below the appellant, or less merited than him, was admitted to any of the Hostel. The learned single Judge after discussing the rival contentions concluded that the University had acted in an arbitrary manner in denying admission to the appellant. The learned single Judge took note of the fact that as per the rules, it was clear that admission to the Hostel was on a year wise bases. Further the rules clearly state that if a student fails to take re - admission within ten days after declaration of his result or the due date, whichever is later, he will be charged Rs.5/ - per day as late admission fee and after the expiry of one month from the due date of declaration of results, he will forfeit his right to re -admission and will be evicted.