Delhi High Court
Homi Chauhan vs Guru Gobind Singh Inderprastha ... on 26 February, 2020
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment Reserved on: 07.02.2020
% Judgment Pronounced on: 26.02.2020
+ W.P.(C) 12021/2018 & CM APPL.46557/2018
HOMI CHAUHAN ..... Petitioner
Through Mr.Arun Dhiman, Adv.
versus
GURU GOBIND SINGH INDRAPRASTHA
UNIVERSITY AND ANR. .... Respondents
Through Mr.Mukul Talwar, Sr. Adv. with
Mr.Jasbir Bidhuri and Ms.Pallavi,
Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
JAYANT NATH, J.
1. This writ petition is filed by the petitioner to quash the impugned
order dated 09.10.2018 cancelling the admission of the petitioner and for a
direction to respondent No.1/Guru Gobind Singh Indraprastha University
(hereinafter referred to as the 'University') to allow the petitioner to
continue in his course of LLM (R) 2018-19. Other connected reliefs are also
sought.
2. The case of the petitioner is that he took admission at the Respondent
University in the 5 year integrated Bachelor of Laws BA LLB( Hons.) in the
year 2013. The petitioner's result of three supplementary examinations was
awaited and had applied for two other supplementary examinations. In the
meantime, the petitioner applied for and appeared in the Common Entrance
Test conducted by the University for admission in Master of Laws 2018-
2019 programme. The petitioner scored a rank of 337 and became eligible
for admission in the LLM programme.
3. The petitioner was allowed to attend the counseling scheduled by the
University for admission to the LLM course. The petitioner informed the
University and the University was also aware of the fact that his result of the
10th semester was yet to be declared and supplementary examinations for the
subjects 'drafting, pleading and conveyance' and 'dissertations' was yet to
be held. However, the University granted provisional admission to the
petitioner on 10.07.2018.
4. It is pleaded that under clause 3.7(1) Part A of the Admission
Brochure for the Academic Session 2018-19, the petitioner was to fulfill the
eligibility criteria laid down in the Admission Brochure latest by 15.10.2018
and to submit an undertaking to this effect.
5. The results of the three supplementary examinations were declared by
the respondents on 31.07.2018 in which the petitioner passed. The petitioner
appeared in the remaining two supplementary examination of the LLB which
were conducted by the University in September, 2018. It is also pleaded that
without waiting for the result of the aforesaid supplementary examination,
the University issued the impugned order dated 09.10.2018 cancelling the
admission of the petitioner. It is further pleaded that the result of the
aforesaid two supplementary examinations was declared on 16.10.2018 i.e.
one day after the cut off date of 15.10.2018. The petitioner cleared the
examination and the result was promptly supplied to the University on
17.10.2018. The petitioner tried to persuade the University to provide
admission but all in vain.
6. The facts and issues that arise in the present petition are virtually
identical to the facts and issues of the writ petition, titled 'Sana Ullah
Siddqui v. Guru Gobind Singh Indraprastha University & Anr. This court
has today pronounced the judgment in the said case i.e. W.P.(C) 12043/2018.
For the same reasons and on the same grounds, the present writ petition is
also allowed. The impugned order dated 09.10.2018 is quashed. The result of
LLM of the petitioner which was withheld should be declared. The petitioner
would be entitled to all consequential reliefs.
(JAYANT NATH)
JUDGE
FEBRUARY 26, 2020/v
