- (1.) Leave granted.
(2.) These are appeals against the common judgment and order dated 23.12.2011 of the Division Bench of the High Court of Delhi in Writ Petition (C) No.7103 of 2011 and Writ Petition (C) No.4299 of 2011 declining to grant relief to the appellants in the matter of admission to the MBBS course in the medical colleges under Delhi University for the academic session 2011-2012.
(3.) The facts very briefly are that the Delhi University issued a Bulletin of Information for admissions to the Under-Graduate Degree Courses for the academic session 2011-2012 (for short 'the Bulletin'). Para 2 of the Bulletin dealt with admissions to MBBS course. Para 2.1.1 of the Bulletin stated that the university conducts the MBBS course in three Medical Colleges, namely, Lady Hardinge Medical College (LHMC), Maulana Azad Medical College (MAMC) and University College of Medical Sciences (UCMS). Para 2.1.1 of the Bulletin further stated that only female candidates were to be admitted in LHMC. Para 2.1.2 of the Bulletin stated that candidates for 15% seats were to be selected directly by the Directorate General of Health Sciences (DGHS) based on the result of the examination conducted by the CBSE, New Delhi, as per the directions of this Court. Para 2.1.3 of the Bulletin deals with admissions to seats by Nominees of Government of India (NGOI) and it states that candidates who wish to be considered for admission to this category of seats need not appear in the Delhi University Medical and Dental Entrance Test (DUMET) and they will correspond directly with the authorities listed in Appendix-II to the Bulletin. Para 2.1.6 of the Bulletin furnishes the statement of total number of seats in Under- Graduate Courses for the session 2011-2012. The statement is extracted hereunder: JUDGEMENT_404_TLPRE0_2012_1.html;