2020 (1) ADR 724 ::AIROnline 2019 DEL 1766

Delhi High Court

Hon'ble Judge(s): Anu Malhotra , J

Constitution of India , Art.226— Education - Admission to Under Graduate course in Sports quota - Reduction of seats in sports quota despite vacant seats for various sports categories - Admissions to colleges affiliated to respondent no.1 / Delhi University on basis of extra-curricular activities (ECA) / Sports category - Supernumerary seats cannot be equated with eligibility criteria for admissions to colleges affiliated to respondent no.1 - Petitioners cannot claim to have any vested rights to seek admission in sports category of the course that they seek to pursue with respondent no. 2 College only - All petitioners have already been admitted to colleges in University of Delhi as admitted by them - No interference (Para 45 46)