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Delhi High Court

Vageesh Kumar Shiva (Minor) Through His ... vs Delhi Technological University & Ors. & ... on 3 August, 2022

Author: Satish Chandra Sharma

Bench: Chief Justice, Subramonium Prasad

                          $~
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +                                             Date of Decision: 03.08.2022

                          %      LPA 460/2022

                                 VAGEESH KUMAR SHIVA (MINOR) THROUGH HIS
                                 GUARDIAN                                          ..... Appellant
                                                   Through:     Dr. K.S. Chauhan, Sr. Adv with Mr.
                                                                Ajit Kumar Ekka, Mr. Abhishek
                                                                Chauhan and Mr. R.S.M Kalky,
                                                                Advs.
                                              versus
                                 DELHI TECHNOLOGICAL UNIVERSITY & ORS
                                                                                      ..... Respondent
                                                   Through:     Mr. Avnish Ahlawat, SC, DTU with
                                                                Mr. Nitesh Kumar Singh, Ms. Tania
                                                                Ahlawat, ms. Palak Rohmetra, Ms.
                                                                Laavanya Kaushik and Ms. Aliza
                                                                Alam, Advs.
                                                                Mr. Udit Malik, Adv. for R-6.
                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD

                          SATISH CHANDRA SHARMA, CJ. (ORAL)

                          1.     The appellant before this Court has filed the present appeal being
                          aggrieved by the order dated 13.07.2022, passed by the learned Single Judge
                          in W.P.(C.) No. 10366/2022, titled Vageesh Kumar Shiva Minor v. Delhi
                          Technological University & Ors.

                          2.     The facts of the case reveal that the petitioner who wanted admission


                          LPA 460/2022                                                         Page 1 of 9
Signature Not Verified
Digitaaly Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                           in Bachelor of Designs Course (B.Des) (2022-23) in Delhi Technology
                          University (DTU), came up before this Court by filing a writ petition,
                          praying for the following reliefs:

                                 "(a) Pass an appropriate order, direction or writ in the nature
                                 of certiorari or any other appropriate writ quashing the list of
                                 selected candidates for the first round of counselling, issued by
                                 the Department of Design DTU dated 04.07.2022 in the interest
                                 of justice and in the facts and circumstances of the present case
                                 and
                                 (b) Pass an appropriate order, direction or writ in the nature of
                                 mandamus or any other appropriate writ directing the official
                                 respondents to include the name of the petitioner in the list of
                                 selected candidates for the first round of counselling for B.Des
                                 Course, at the Respondent University, in the interest of justice
                                 and/or
                                 (c) Pass an appropriate order, direction or writ in the nature of
                                 mandamus or any other appropriate writ, holding that the list
                                 of selected candidates for the first round of counselling, issued
                                 by the Department of Design DTU on 04.07.2022 is arbitrary
                                 and illegal, in the facts and circumstances of the present case.
                                 (d) Pass an appropriate order, direction or writ in the nature of
                                 mandamus or any other appropriate writ, reinstating the list of
                                 selected candidates for the first round of counselling, issued by
                                 the Department of Design DTU on 29.06.2022, in the facts and
                                 circumstances of the present case.
                                 (e) Pass any such order and direction which this Hon‟ble Court
                                 deems fit in the present set of facts and circumstances;"
                          3.     The learned Single Judge has vide order dated 13.07.2022 passed in
                          W.P.(C) No. 10366/2022 has dismissed the writ petition.

                          4.     The undisputed facts of the case reveal that the admission to B.Des


                          LPA 460/2022                                                          Page 2 of 9
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Digitaaly Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                           Programme in the IIT Bombay, IIT Delhi, IIT Guwahati, IIT Hyderabad and
                          IITDM Jabalpur are made on the basis of a Common Entrance Test
                          examination known as Undergraduate Common Entrance Examination for
                          Design, 2022 (UCEED-2022).

                          5.     The marks obtained by the candidates in the UCEED-2022 are also
                          taken into account by a large number of institutions in the country and the
                          DTU grants admissions to the students based upon their performance in
                          UCEED. The facts of the case further reveal that the appellant appeared in
                          UCEED-2022 as General Category Candidate and obtained 80.32 marks.
                          The petitioner, as he could not get admission in B.Des Programme in IIT'S,
                          pursuant to a notification issued by DTU applied for B.Des Programme
                          based upon his performance in the UCEED examination.

                          6.     The application of the petitioner was considered by the respondents
                          and he was invited to first round of counseling to be held on 08.07.2022 vide
                          notice dated 29.06.2022. His name was placed at serial no. 6 under 'SC
                          category', and his score was mentioned as 80.32. The DTU on 04.07.2022
                          informed the petitioner that he has wrongly been included in the list of
                          candidates for the scheduled counseling on 08.07.2022 and, in those
                          circumstances, the petitioner has rushed to this Court by filing a writ
                          petition.

                          7.     The petitioner came up before the learned Single Judge stating that
                          the admission brochure for B.Des 2022-23 provides for admission based
                          upon UCEED-2022 score and he is a member of Scheduled Caste category,
                          for which 53.69 is the cut-off score and he has scored 80.32 marks which is

                          LPA 460/2022                                                        Page 3 of 9
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By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                           much above the cut-off score and, therefore, he could not have been denied
                          his legitimate right to participate in the counseling. Various other grounds
                          were raised before the learned Single Judge, however, the learned Single
                          Judge has dismissed the writ petition.      The learned Single Judge, in
                          paragraphs 8 to 13 has held as under:

                                 "8. The Court has given anxious consideration the contentions
                                 advanced by counsel for the parties. The undisputed facts,
                                 which have emerged, are as follows: Petitioner appeared for
                                 UCEED-2022 under „Open category‟, the qualifying marks
                                 whereof, are 85.05. Petitioner‟s score is 80.32, which is less
                                 than the qualifying marks under the „Open category‟. This is
                                 the reason that Petitioner‟s UCEED scorecard annexed with
                                 the petition mentions that the Petitioner has "not qualified".
                                 The same is evident from a bare perusal of the scorecard which
                                 reads as under:




                          LPA 460/2022                                                       Page 4 of 9
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By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                                  9. The scorecard also mentions certain conditions under the
                                 heading note, which reads as under:
                                         "NOTE
                                          1. Marks obtained in Part-A were used for
                                         shortlisting Part-B papers for evaluation (refer
                                         UCEED 2022 Information Brochure).
                                         2. Marks obtained in Part-A are used for
                                         qualifying the candidates.
                                         3. Ranks are calculated based on total marks.
                                         Total marks = Marks in Part-A + Marks in Part-B.


                          LPA 460/2022                                                      Page 5 of 9
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By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                                          4. This Score card is valid only if verified against
                                         the original result received from the UCEED-
                                         CEED Office, IIT Bombay.
                                         5. For categories other than General, the valid
                                         category certificate should be produced in original
                                         along with Score Card at the time of admission.
                                         6. For PwD category, *indicates that the
                                         candidate has availed compensatory time."


                                 10. The afore-noted note explains the process of shortlisting
                                 candidates for the purpose of allocating ranks. At this juncture,
                                 it must be noted that the examination scheme for UCEED-2022,
                                 constitutes two parts - Part-A for 2 hours and 30 minutes and
                                 Part-B for 30 minutes. UCEED 2022 Information Brochure
                                 gives further clarity regarding the Part-B exam, the relevant
                                 portion whereof, reads as follows:
                                         "Part-B (Total marks: 60; Maximum time: 30
                                         minutes)
                                         • Part-B consists of ONE question that is aimed at
                                         testing the candidate‟s drawing skills, which will
                                         require subjective evaluation. The question in
                                         PartB will be displayed on the computer screen
                                         and the answer has to be written / drawn in the
                                         answer book provided by the invigilator only. In
                                         case of PwD candidates availing the use of scribe,
                                         assistance in attempting Part-B is not permitted, as
                                         the question is aimed to evaluate the candidate‟s
                                         drawing skill.
                                         • Part-B answer booklets will be collected at the
                                         end of the examination.
                                         • Part-B question is mandatory.



                          LPA 460/2022                                                          Page 6 of 9
Signature Not Verified
Digitaaly Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                                          • The entire paper (both Part-A and Part-B) must
                                         be finished within the time stipulated for each
                                         part."
                                 Thus, it becomes evident that under the scheme of examination,
                                 marks obtained in Part-A are used for shortlisting Part-B
                                 papers for evaluation, and Part-A marks are only used as a
                                 qualifying round. In case a candidate qualifies Part-A, only
                                 then is their Part-B is evaluated. Thereafter, marks obtained in
                                 Part-B are added with marks in Part-A, following which, rank
                                 is allocated on the basis of total marks. In the instant case, as
                                 noted above, since Petitioner did not obtain qualifying marks in
                                 Part-A, his Part-B paper was not evaluated. It also become
                                 evident that evaluation for Part-B, is mandatory. In the instant
                                 case, since Petitioner‟s Part-B was not evaluated, owing to him
                                 not qualifying Part-A, Petitioner has been declared as
                                 „unqualified‟ .
                                 11. The second contention pertains to the condition in DTU‟s
                                 Admission Brochure, which as interpreted by Petitioner, means
                                 that admission can be granted to candidates, notwithstanding
                                 the fact that Petitioner has not qualified UCEED. Thus, in the
                                 opinion of the Court, is not permissible. Although, DTU‟s
                                 Admission Brochure does not categorically use the expression
                                 "rank"; nonetheless, the same is immaterial as Petitioner has
                                 admittedly not qualified in terms of his UCEED score.
                                 Admissions to DTU are done on the basis of UCEED score,
                                 which rather, means „rank‟ - as it becomes clear in light of the
                                 scheme of examination. The score has to be the „overall score‟
                                 in both Part-A and Part-B, and not just the score in Part-A -
                                 which Petitioner is strongly relying upon. The UCEED 2022
                                 Information Brochure categorically stipulates Part-B to be
                                 mandatory, meaning thereby, that the same has to be given due
                                 weightage, and thus, if a candidate‟s Part-B has not been
                                 evaluated, he cannot be said to have qualified UCEED.
                                 Pertinently, Petitioner‟s score of 80.32 is falling short of the
                                 minimum qualifying marks under „Open category‟, and this
                                 score is being wrongly compared with scores of other


                          LPA 460/2022                                                          Page 7 of 9
Signature Not Verified
Digitaaly Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                                  candidates who appeared under „SC category‟. Petitioner did
                                 not appear in the exam under „SC category‟, and had applied
                                 under „Open category‟. His score of 80.32 - may be above than
                                 the minimum qualifying marks under the „SC category‟;
                                 however, that can be of no consequence as Petitioner appeared
                                 for the said exam under the „Open category‟
                                 12. For the forgoing reasons, the Court is unable to come to the
                                 rescue of the Petitioner.
                                 13. Dismissed, along with the pending application."
                          8.     This Court has carefully gone through the documents on record and
                          heard learned counsel for the parties at length. The undisputed facts of the
                          case make it very clear that the petitioner appeared in UCEED-2022
                          Examination and has scored 80.32 marks, the documents on record make it
                          very clear that he has appeared in the examination as an open category
                          candidate and, for the first time, while submitting an application to DTU, he
                          has now mentioned that he belongs to Scheduled Caste category.            The
                          petitioner could not qualify as a General Category candidate as the
                          qualifying marks in respect of General Category candidates are 85.05 and
                          the petitioner scored 80.32 marks which is certainly less than the qualifying
                          marks under the Open Category. The scorecard of the petitioner is on record
                          and it has rightly been mentioned in the scorecard that he has not qualified
                          the examination by virtue of obtaining less qualifying marks than the cut-off
                          prescribed in the matter. The petitioner has later on, based upon the same
                          mark sheet/ scorecard issued in respect of UCEED-2022 Examination has
                          applied for B.Des Course in the DTU. He has certainly not at all obtained
                          marks above the cut-off marks fixed for the General Category.



                          LPA 460/2022                                                         Page 8 of 9
Signature Not Verified
Digitaaly Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:08.08.2022
18:43:49
                           9.     It is true that for Scheduled Caste category, the cut-off marks is 53.69
                          but the fact remains is that he has appeared in the qualifying examination
                          with open eyes under the open category and he cannot compare his score
                          with other candidates who have appeared under the SC category in the
                          UCEED Examination.

                          10.    The Petitioner was unsuccessful in the UCEED examination and now
                          wants admission under the Scheduled Caste category. In the considered
                          opinion of this Court, the learned Single Judge was justified in dismissing
                          the writ petition as the petitioner, at no point of time, before the examination
                          or after the examination i.e. UCEED-2022 has declared his caste to be a
                          reserved caste and now wants relaxation by stating that he is a member of
                          reserved category and, therefore, the learned Single Judge was justified in
                          dismissing the writ petition. This Court also does not find any merit in the
                          appeal and the LPA is accordingly dismissed.



                                                                 SATISH CHANDRA SHARMA, CJ



                                                                       SUBRAMONIUM PRASAD, J.

AUGUST 03, 2022 N.Khanna LPA 460/2022 Page 9 of 9 Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:08.08.2022 18:43:49