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Judgment
BA (Hons) Political Science,41.625%
B.Sc (Hons) Botany,48%
B.Sc (Hons) Zoology,48%
B.Sc (Programme) Physical Science with Electronics,43.083%
significantly higher than the result obtained by the petitioner. This has been tabulated in paragraph 4 of the affidavit. As far as BA (Hons) Political,
Science is concerned, the University has pointed out that all the seats in the SC categories in the colleges to which the petitioner had applied, have in",
fact been filled, and there are no vacancies as claimed by the petitioner. In B.Sc (Hons) Botany, B.Sc (Hons) Zoology, and B.Sc (Programme)",
Physical Science with Electronics, the lowest cut off on which the candidates were admitted in any of the petitioner’s preferred colleges were",
65%, 70%, and 45% respectively [as against the petitioner’s score of 48%, 48%, and 43.083% respectively]. The petitioner cannot, in these",
circumstances, claim any right to be admitted to the University.",
(c) It is additionally submitted by Mr. Chibber that the vacancies have in fact arisen after the close of admissions on 31.12.2020. He relies upon an,
order passed by this Court dated 02.02.2021 in W.P.(C)1330/2021 [Shefali Shukla vs. University of Delhi & Anr.] wherein, relying upon the",
judgments of the Division Bench in Dr. Rajiv Kumar vs. Union of India and Ors. [W.P.(C) 2275/2010, decided on 01.08.2014] and of a Coordinate",
Bench in Saubhagya Dua vs. Union of India & Anr. [W.P.(C) 8303/2019, decided on 13.08.2019], this Court held that the University cannot be",
directed to fill up seats which have become vacant due to candidates not taking up the seats after admission, as it would render the counselling and",
admission process entirely incapable of conclusion. The said reasoning applies to the present case as well.,
For the aforesaid reasons, I am of the view that the petitioner’s claim in the present petition is unmerited. The petition is therefore dismissed.",