LAWS(DLH)-2009-10-390

NEELAM CHOPRA Vs. UNIVERSITY OF DELHI AND ANR

Decided On October 20, 2009
Neelam Chopra Appellant
V/S
University Of Delhi And Anr Respondents

JUDGEMENT

(1.) The petitioner was admitted to the first year B.A. (Hons.) Geography course in the Swami Sraddhanand College-respondent no. 2 herein which is affiliated to the University of Delhi-respondent no. 1 herein for the academic session 2008-09 after completion of the B.A.(Hons) Geography 1st year course. The petitioner is presently in the second year of the course. The petitioner is stated to be a resident of 2462, Hudson Lane, North Campus, New Delhi-110009. The writ petition is premised on the fact that the respondent no. 2 college is situated at a distance of more than 15 kms. from the petitioner's residence. The petitioner has submitted that she suffers from allergic rhinitis and travelling this long distance twice everyday aggravates her health problem. She has received medical advice that she must reduce the travel. The petitioner submits that she also suffers from a myopic vision and is wearing spectacles with a power of 7.75 which makes it difficult for her to read bus numbers. For these reasons, commutation/commuting over this distance is extremely difficult for her.

(2.) The petitioner has also contended that she hails from Gujarat. The petitioner has submitted that she does not have a father and that her guardian Sh. Ravi Arora is residing in the state of Gujarat. Perusal of the documents enclosed with the counter affidavit filed by the respondent no. 2 would show that the petitioner has done schooling in hostels outside Delhi.

(3.) The writ petition has been necessitated for the reason that in view of such difficulties, on completion of the first year of her course, the petitioner made a request for migration and the Kirorimal college which is located on the North campus has given a no objection for acceptance of the petitioner's migration to this college in the second year of the B.A. Geography (Hons.) course. The petitioner made applications dated 16th, 22nd and 23rd September, 2009 to the respondent no. 2 seeking grant of the appropriate certificate in accordance with Ordinance IV of the University Calender dealing with migration which requires a leaving certificate from the principal of the college which a candidate is leaving. However this certificate has not been granted till date.The representation made on 24th September, 2009 for the same purpose was also of no avail. Hence the present writ petition.