Delhi High Court
Ms Pallavi Matai & Ors vs Guru Gobind Singh Indraprastha ... on 2 September, 2013
Author: V. K. Jain
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 02.09.2013
+ W.P.(C) 5342/2013 & CM 11967/2013
MS PALLAVI MATAI & ORS ..... Petitioners
Through: Mr. Ambar Qamaruddin and Mr. Ajay
Talesar, Advs.
versus
GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY & ANR
..... Respondents
Through: Mr. B.V. Niren, CGSC for R-2/UOI
Mr. Vaibhav Kalra with Ms. Sumedha Dang,
Advs. for GGSIPU/R-1
CORAM:
HON'BLE MR. JUSTICE V.K.JAIN
JUDGMENT
V.K.JAIN, J. (ORAL)
The petitioners before this Court applied for MBBS Course of the
respondent-Guru Gobind Singh Indraprastha University (GGSIPU). The petitioners
could not get admission during the first round of counselling. Vide notification
dated 14.8.2013, the university declared the schedule of the second counselling for
MBBS and BDS courses, fixing 16.8.2013 as the date of the second counselling,
which was to start at 2 pm for MBBS Course and 4 pm for BDS course. The
candidates seeking to participate in the second round of counselling were required
to deposit an additional sum of Rs.5,000/- in the form of a bank draft in favour of
the Registrar, GGSIPU. The grievance of the petitioners is that since the said notice
was put up on the website, between 3 pm to 4 pm on 14.8.2013, they were unable
to obtain the demand draft and complete other requirements of the university,
considering that 15.8.2013 was a national holiday. According to the petitioners,
though they were residing in Delhi, it was not possible for them to adhere to the
time schedule, fixed by the university. This is also their case that on account of
very short time available to the candidates, many candidates holding higher ranks
than the candidates' whose names have been included in the waiting list were
deprived of participating in the counselling. The petitioners are before this court
seeking the following reliefs:
A. quash the waiting list dated 16.8.2013 with respect to MBBS General
Category Candidates prepared by the respondent-University and/or
B. extend the time schedule for enabling the petitioners to apply for the
waiting list with respect to the MBBS General Category Candidates for
counselling by the respondent-University.
2. The learned counsel for the respondent-GGSIPU, who appears on advance
notice, submits that the candidates had enough time available to them for obtaining
bank drafts and complying with the other requirements of the university and in fact
there are hundreds of candidates including the out-stationed candidates who did
appear in the said counselling.
3. This is petitioners own case that the notification was uploaded on the website
of the university sometime between 3 pm to 4 pm on 14.8.2013. There are various
private banks such as ICICI Bank, some branches of which remain open till 8 pm
on working days. Therefore, it was very much possible for the petitioners to obtain
bank draft between 4 pm to 8 pm on 14.8.2013. The petitioners being residents of
Delhi could have no difficulty in approaching any such branch and obtaining a
bank draft on 14.8.2013 itself. In any case, since the counselling on 10.8.2013 was
to commence only at 2 pm, nothing prevented the petitioners from obtaining the
bank drafts, at any time prior to 2 pm on that date. In fact, according to the learned
counsel for the university, there is a branch situated in the campus of the university
itself which was issuing drafts to the candidates approaching it and that too without
any charges. There is no reason why the petitioners could not avail the facility
provided by the said branch. In any case, even if they were not aware of the said
facility, they could have obtained drafts from any branch before 2 pm on
16.8.2013.
4. For the reasons stated herein above, I find no merit in the petition and the
same is hereby dismissed. There shall be no orders as to cost.
V.K. JAIN, J
SEPTEMBER 02, 2013/rd
