HUNAR GANDHI Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Admissions, to the Master of Business Administration (MBA) Course in Colleges under the Delhi University (Respondent No.1 herein) are subject to passing of the Common Admission Test (commonly known as the "CAT"). For the academic session starting 2019, the CAT was scheduled to be held on 25th November, 2018. The petitioner, who was desirous of pursuing his MBA, applied for the CAT, 2018 which, it may be reiterated, constitutes the basis for admission to the MBA Course conducted by the Faculty of Management Studies (FMS) under the Delhi University.

(2.) Applications, for registration for the MBA programme conducted by the Respondent No. 1 through the FMS were, admittedly, invited in October, 2018. The Information Bulletin, issued by the University for the said purpose, fixed 8th October, 2018 as the opening date for registration and 20th November, 2018, as the last date for registration. The petitioner submits, in the writ petition, that the fixing of the last date for registration of the MBA Course, as 20th November, 2018, prior to the date of the scheduled CAT Examination, which was 25th November, 2018, was arbitrary. It is also emphasised, in this regard, that the applicants are required to pay an application fee of Rs. 1,000/- per programme, in addition to Rs. 1,900/- required to be paid separately for registration for the qualifying examination.

(3.) The petitioner has also highlighted, in the writ petition, the fees which are payable for other similar courses. In the opinion of this Court, that is not an aspect which can be examined in writ jurisdiction; neither would this Court would be inclined to interfere with the quantum of fees fixed for admission to various professional courses, unless they are expropriatory in nature.