NIDHI GOEL Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Rule.

(2.) The Petitioner's grievance is that she had gained admission to Maharaja Agrasen Institute of Technology (Respondent No.3) under the five per cent Management quota. She had paid the fees on 23.6.2003. Subsequent thereto the Guru Govind Singh Indraprashtha University had issued a direction that students above 6180 in the merit list pertaining to general candidates would not be entitled to admission in any of the colleges affiliated to the University. This directive of the University is stated to have been predicated intern on a direction received by the University from the Government of the N.C.T. of Delhi to the effect that even in regard to the five per cent Management seats, the Management must adhere to the merit in the Common Entrance Test.

(3.) Respondent No.3 is not opposing the Petitioner's case. On this side of the bar, reliance is placed on the following paragraphs of the decision of the Hon'ble Supreme Court in T.M.A. PAI FOUNDATIONS AND OTHERS Versus STATE OF KARNATAKA AND OTHERS (2002) 8 Supreme Court Cases 481; 2003 Supreme Court 355; (2002) 8 Scale 1; (2002) 9 Judgment Today 1; 2002 Service Law Reporter (6) 627 reads as follows: