LAWS(DLH)-2019-5-1

NIKHIL AGRAWAL Vs. UNIVERSITY OF DELHI

Decided On May 01, 2019
Nikhil Agrawal Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) Registration, for admissions to Post Graduate (PG) programmes, being conducted by the University of Delhi (hereinafter referred to as "the University") for the 2018-2019 academic session, was announced, by it, vide Press Release dated 10th May, 2018. The registration process was to commence on 18th May, 2018. In the M.A. (Political Science) Programme, with which the present writ petition is concerned, a total intake of 502 students was declared, out of which 251 seats were to be filled on the basis of an entrance test and 251 seats as per merit in the Undergraduate Programmes. Of the 251 seats to be filled on the basis of entrance test, 127 seats were allotted to the General Category. The petitioner seeks admission against one of these 127 seats.

(2.) The Admission Bulletin, issued by the University for its PG courses contained the following "Disclaimer":

(3.) Further, Clause 1.8 i) iii. of the Admission Bulletin, which may justifiably be regarded as the pivot on which the petitioner?s case hinges, read thus: