VIDHANSHI KAMALIA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioners whose WP(C) No. 8604/2019 was dismissed by the learned Single Judge vide judgment and order dated 8 August, 2019.

(2.) Counsel appearing for the appellants (original petitioners) submits that the appellants are seeking admission in LL.B. course with respondent no. 2 university.

(3.) These appellants are unreserved category candidates. Counsel appearing for the appellants submits that the first list of admission was published on 23 July, 2019, which is at Annexure A-4 to the memo of this LPA. Unreserved category candidate topper has got 325 marks and the last candidate of unreserved category has scored 222 marks at the end of counselling round. The respondent no. 2 university had shifted reserved category candidates from first list to unreserved category candidates of a second list. The appellant contends that this aspect of the matter has not been properly appreciated by the learned Single Judge while deciding the writ petition, preferred by these appellants (original petitioners) and hence, judgment and order dated 8 August, 2019 delivered by the learned Single Judge in WP(C) No. 8604/2019 deserves to be quashed and set aside.