Delhi High Court - Orders
Noorakshi Dahiya vs Guru Gobind Singh Indraprastha ... on 7 December, 2022
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16709/2022
NOORAKSHI DAHIYA ..... Petitioner
Through: Mr Rajshekhar Rao, Sr. Advocate
with Mr Ashish Tiwari and Ms
Yamini Mukharji, Advocates.
versus
GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY,
THROUGH, THE REGISTRAR & ORS ..... Respondents
Through: Ms Anita Sahani, Advocate for R-1.
Mr Puneet Mittal, Sr. Advocate with
Mr Khagesh Jha, Ms Shikha, Ms
Sakshi Mendiratta and Mr Snehashish
Mukherjee, Advocate for R-2.
Mr Anuj Aggarwal, ASC, GNCTD
with Ms Ayushi Bansal, Mr Sanyam
Suri and Ms Arshya Singh, Advocates
for R-3.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.12.2022 CM APPL. 52733/2022 & CM APPL. 52734/2022
1. Allowed, subject to all just exceptions.
W.P.(C) 16709/2022 & CM APPL. 52732/2022
2. The grievance of the petitioner is that the management quota seats in the respondent no.2/Institute are not being filled up in a fair and transparent manner strictly in accordance with the Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of the Non-Exploitative Fee and Other Measures to Ensure Equity Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:09.12.2022 15:52:05 and Excellence) Act, 2007, the Rules framed thereunder and the circulars issued by the respondent no.1/University from time to time.
3. Mr. Rajshekhar Rao, the learned Senior Advocate for the petitioner submits that the merit list of R-2/College in respect of 31 students who appeared in the first counselling of R-2 has not been uploaded. Additionally, he submits that 31 candidates including the petitioner participated in the first counselling but only two candidates out of the 31 were officially admitted and for the remaining 29 candidates, it was projected that there was "no vacancy". According to the learned senior counsel, the manner of filling of the management quota vacancies has not been disclosed.
4. Issue notice. The learned counsel named above accepts notice on behalf of the respondents.
5. Mr. Puneet Mittal, the learned Senior Advocate for R-2/College submits that the management quota seats have already been filled and the classes have also commenced.
6. Let short counter affidavit be filed by respondent no.2 indicating the manner and methodology in which the management seats have been filled, strictly in accordance with the merit list. Response thereto, if any, be filed before the next date.
7. List on 20.12.2022.
VIKAS MAHAJAN, J DECEMBER 7, 2022 MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:09.12.2022 15:52:05