The Delhi High Court has ruled that candidates seeking admission to colleges affiliated with Guru Gobind Singh Indraprastha University under the Management Quota seats will now be eligible to apply through both online and offline modes. A division bench comprising Justice Suresh Kumar Kait and Justice Neena Bansal Krishna directed the university to establish an online portal to display available seats under the Management Quota on a branch and college-wise basis. This move aims to provide prospective students the flexibility to apply using their preferred method.
According to the court's directives, colleges must publish the list of aspiring admission seekers on both the online portal and the college notice board. Additionally, a common merit list of candidates who have applied through both online and offline modes shall be prepared by the colleges and published online.
The court upheld the directions set out in the university's circular issued on September 22 of the previous year, which required prospective students to apply only online for Management Quota seats. However, this directive has now been partially modified to allow for both application modes.
To ensure compliance with the new directives, the Delhi Government and the university have been instructed to issue the necessary orders within two weeks. The court clarified that these directives will not apply to the 2022-23 session, and seats already filled until that point under the Management Quota by different colleges for various branches will not be disturbed.
The bench's decision comes in response to an appeal filed by the Vivekananda Institute of Professional Studies, a private institution affiliated with the university. The institute contested an order passed by a single judge on May 17, which upheld the validity of three circulars issued by the Delhi Government and the university in September and October of the previous year.
Notably, the issue of forming a Management Quota-Admission Monitoring Committee (MQAMC) was not challenged and remains outside the scope of the court's decision. The court concluded that the existing provisions of the Act of 2007 adequately address the admission process, and therefore, the requirement for MQAMC envisaged under the impugned Circular dated September 22, 2022, would cease to operate.
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