On Tuesday, the Delhi High Court has issued a notice to National Law University, Delhi in a petition challenging its move to provide 50% horizontal reservation in its LL.B and LL.M courses, to Candidates who have passed their qualifying examination from an institution situated in Delhi.

The Petition further challenges the introduction of 22% OBC & 10% EWS reservation in the LLM course offered at the University.

The Petitioner Pia Singgh who intends to pursue LLM from NLU Delhi after graduating from a University in Rajasthan has claimed that she has been adversely affected by the prospectus issued by NLU Delhi for the upcoming academic session, which provides 50% horizontal reservation to the candidates who have passed their qualifying examination from Delhi, and also extends 22% OBC & 10% EWS reservations in LLM without increasing the number of seats in the course.

The Petitioner has contended that this move by the University has effectively cut down the seats for the unreserved category candidates.

The petition read:

"The horizontal reservation given by respondent University to the students of Delhi region is sui generis and strange. The classification between students who are passing the qualifying examination from a recognized School/ College/ Institute located within Delhi and who are not passing the qualifying examination from institute located in Delhi is not germane to the very rule of intelligent differentia."

The petitioner has asserted that NLUD Delhi is effectively providing reservation of upto 80% of its seats, which violates the Principle of Equality enshrined under Part-III of the Constitution.

Thus the Petitioner sought stay on the Reservation Policym as well.

The Court after hearing the arguements has asked the Respondent- NLU Delhi to first file its counter affidavit in the Petition.

The Court has listed the matter for June 11 for its next hearing.

Petitioner was represented by Advocate Nishant Khatri.

NLU Delhi was represented by Advocate Sanjay Vashishtha.

The Order was passed by Single-Judge Bench of Justice Rajiv Shakdher on 18-05-2020.

Read Order Here:

Read Petition Here:

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