SOFIYA SHAFAQAT Vs. CENTRAL UNIVERSITY

JUDGEMENT

(1.) The reliefs sought in the instant writ petition are reproduced as under:-

(2.) The case set up by the petitioner is that on 26/2/2021, respondent No.2 issued an admission notice regarding conduct of Admission Test for admission to various Ph.D. programmes during academic session 2020-21. The admission notice was accompanied by instructions governing the process of admission. As per these instructions, qualifying marks are 50% (45% in case of reserved category candidates).

(3.) In response to the above admission notice, petitioner being eligible for seeking admission to Ph.D. in Media Studies submitted her online application form along with all requisite documents seeking her consideration under Economically Weaker Sec. (EWS) category. The petitioner appeared in the entrance test conducted by the University and she secured 47 points. According to the petitioner, she had qualified the entrance test and, therefore, she submitted her research proposal to respondent No.3. However, the name of the petitioner did not figure in the notice dtd. 15/7/2021, issued by respondent No.3, whereby candidates were called for presentation/interview She, accordingly, submitted a representation with respondent No.1. In response to the said representation, she was orally informed that she has not secured qualifying marks of 50% (50 points) in the entrance test. It is this action of the respondents which has been challenged by the petitioner by way of instant writ petition.