YOGESH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) All these petitions raise substantially the same issue in relation to admission sought by each of the three petitioners in the sports quota for the academic year 2019-20 with the respondent no.2- College i.e. Shri Ram College of Commerce and the petitioners submit that the respondent no.2 has arbitrarily and erroneously reduced the seats in the sports quota despite the vacant seats for the various sports categories to which the petitioners belong having been published by the respondent no.2 initially.

(2.) In as much as virtually the same submissions have been addressed on behalf of the petitioners and the respondent no.1 i.e. the University of Delhi and the respondent no.2 i.e. Shri Ram College of Commerce, it is considered appropriate to take up all the three petitions i.e. W.P.(C) 7763/2019, W.P.(C) 8053/2019 & W.P.(C) 8333/2019 together for adjudication.

(3.) The petitioner namely Yogesh of W.P. (C) 7763/2019 has submitted that he passed the Standard 12th in the year 2018 with 86.25% and is a National level Basketball player having represented Haryana in the 69thSenior National Basketball Championship held in January 2019 and that the petitioner had applied for admission in the Under Graduate Course at the Delhi University in Sports Quota vide Application No.190035190. The said petitioner submits that as per the Bulletin of Information published by the respondent no.1 i.e. the University of Delhi for admission to the under graduate courses in the academic year 2019-20, there were four seats for men in the Basket Ball quota in the respondent no.2 i.e. Shri Ram College of Commerce.