LAWS(DLH)-2019-11-10

SANCHI DILAVARI Vs. UNIVERSITY OF DELHI

Decided On November 05, 2019
Sanchi Dilavari Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) Preface: -

(2.) The petitioner had made her choice with regard to the subjects which she wanted to pursue in grade-XI and grade-XII, in 2016-2017, when she passed her grade-X examination. Thus, the subjects the petitioner chose and pursued in grade-XI and grade-XII, which are detailed out hereafter, were in line, with Circular No. 26 dated 23.10.2003 (hereafter referred to as "2003 circular") issued by respondent No. 2 i.e. Central Board of Secondary Education (in short "CBSE"):

(3.) On 03.06.2019 the petitioner made an online application for gaining admission, inter alia, in B.A. Honours (Business Economics) programme in various colleges run under the aegis of the University of Delhi (hereafter referred to as "the University") including Shyama Prasad Mukherjee College for Women, Shyam Lal College (Morning), and Dr. Bhim Rao Ambedkar College, amongst others.