PRACHI Vs. GURU GOVIND SINGH

JUDGEMENT

(1.) The petitioners, in this batch of writ petitions, were provisionally admitted, to colleges affiliated with the Guru Gobind Singh Indraprastha University (Respondent No 1 herein and referred to, hereinafter, as "the GGSIPU"), against the 10% "management quota", consequent to their clearing the Common Entrance Test (CET) conducted by the GGSIPU. These admissions were, however, subsequently either refused, or not approved, by the GGSIPU, sometime in November, 2018. The petitioners who, thereby, found themselves unable even to appear in the first Semester examinations, despite having attended the classes therefor, in colleges affiliated to the GGSIPU, have approached this Court for succour.

(2.) Vide interlocutory orders passed in this batch of writ petitions, the petitioners were permitted to appear, provisionally, in the first Semester examinations, clarifying that such appearance would not result in creation of any equities in their favour. The petitioners have, on the strength of the said interim directions, appeared in the first Semester examinations.

(3.) Notices were issued, in these writ petitions, on various dates, with directions, to the respondents, to file the responses, thereto, positively within two weeks. The writ petitions were set down for final hearing, with the consent of all parties, on 20th of December 2018. The only counter-affidavit which has been filed, however, is by the GGSIPU, in W.P. (C) 11903/2018. Inasmuch as the second semester is to commence in January, 2019, it was not possible for this Court to keep the matter pending, awaiting filing of further pleadings. Accordingly, having heard detailed arguments, on behalf of the petitioners, the GGSIPU, and the colleges, judgment, in these writ petitions, was reserved on 20th December 2018, and is being pronounced today.