HIMANSHU Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Before me are three petitioners who seek admission to the LL.B. programme offered by the University of Delhi (hereafter referred to as "University").

(2.) The deficiencies, which, even according to the University, obtained in the documents submitted by each of the petitioners, are as follows. 2.1. Insofar as petitioner No. 1 is concerned, the Scheduled Caste (SC) certificate obtained by him carried only his first name i.e. Himanshu without the surname, Prakash being adverted to.

(3.) There is no dispute that petitioner No. 1 furnished an affidavit, attested by the Executive Magistrate, which alluded to the fact that though the SC certificate submitted by him referred to his first name, other documents such as his school certificate and graduation certificate referred to the surname as well. Thus, in other words, the affidavit sought to establish the fact that the SC certificate issued in favour of petitioner No. 1 was valid. 3.1. Similarly, qua petitioner No. 2, what is not in dispute is that on the record of the University, a photocopy of the provisional certificate dated 06.09.2019, issued by T.K. Bhagalpur University is available. T.K. Bhagalpur University is the University from which petitioner No. 2 has completed her graduation.