Delhi High Court - Orders
Maahi Neil Jaipal Through His Next ... vs University Of Delhi Through Its ... on 9 October, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13022/2023
MAAHI NEIL JAIPAL THROUGH HIS NEXT FRIEND SH. JAI
PAL SINGH ..... Petitioner
Through: Ms.Priti Agarwal, Mr.Sumit Suri,
Mr.Tara Shankar Jha and Ms.Raminder Kaur,
Advocates.
versus
UNIVERSITY OF DELHI THROUGH ITS VICE-CHANCELLOR
& ORS. ..... Respondents
Through: Mr.Mohinder J.S.Rupal and Mr.Hardik
Rupal, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 09.10.2023 CM APPL. 52096/2023 ( Early hearing)
1. The present application has been filed by the petitioner under Section 151 of the CPC, 1908 for early hearing of the instant petition.
2. Learned counsel appearing on behalf of the petitioner submits that since the last date for registration in integrated BA LL.B (Hons.) course is 10.10.2023 therefore, this court may consider taking up matter for deciding the question of interim relief before 10.10.2023.
3. In view of the above and for the reasons mentioned in the application, the same is allowed and the matter is taken up for hearing today itself on the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 23:14:19 question of interim relief.
4. Accordingly, the instant application stands disposed of. W.P.(C) 13022/2023 and CM APPL. 51471/2023
1. Learned counsel appearing on behalf of the petitioner submits that on 26.09.2023 the respondent-University issued the prospectus wherein, the petitioner had came to know that there was no provision for allowing a foreign national to be admitted in integrated BA LL.B (Hons.) course. He, therefore, submits that the exclusion of a foreign national category candidate is against the mandate of University Grants Commission Circular.
2. He further submits that the respondent-University had also taken a decision to admit 5 to 10 % candidates from the said category. He, therefore, submits that under the facts of the present case, the complete exclusion of the category of foreign national to be admitted in integrated BA LL.B (Hons.) course is illegal and arbitrary.
3. I have considered the submissions made by learned counsel for the petitioner and perused the record.
4. As of now, admittedly, there is no reserved category for a foreign national to be admitted in integrated BA LL.B (Hons.) course.
5. The respondent-University's action of not allowing a foreign national to be admitted in the said course, whether is illegal or arbitrary, will have to be decided once the reply to the instant petition is filed and the matter is fully heard.
6. As an interim measure, this court cannot direct for creation of a separate category of this nature. It is for this reason, at this stage, this court is not inclined to pass any interim relief.
7. Accordingly, the prayer for interim relief stands rejected.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 23:14:19
8. Learned counsel appearing on behalf of the respondent-University is directed to file the reply to the instant petition within a period of two weeks from today.
9. List on 06.11.2023.
10. The date earlier fixed i.e. 02.04.2024 stands cancelled.
11. Dasti.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 9, 2023/MJ/SS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 23:14:20