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The Delhi High Court on Monday stayed the decision to introduce a 50% horizontal reservation in National Law University Delhi to students who passed their qualifying exam from the institutes located within the National Capital Territory.
The court ordered that the status quo as of previous years should be maintained concerning LLB, LLM admissions of this year.
A division Bench of Justice Hima Kohli Subramaniam Prasad further directed that:That university is ready to release the first notification before 2nd July and is also directed to publish the same on its website. A further one-week period is given to enable the students to apply afresh who may be interested in applying for the admission process. Filed by Pia Singh, the petitioner submits that the reservation policy of the respondent university to give 50% of the reservation to those students who have qualified their schooling from Delhi and said that it’s not only against the constitutional provisions but is also against all reasonable and logical norms and argued that it is against the criteria that’s why the students who have qualified there schooling from Delhi should be given more preference than to the normal students who are coming from outside Delhi.
Already many seats which are reserved for all the other candidates and now more seats are reserved for the students who are from Delhi.
On 02.03.2020, NLU Delhi has issued its e-prospectus for the undergraduate and postgraduate courses for the academic year 2020-2021. In which the provision of a 50% reservation is already mentioned. Also, provision for 22% OBC and 10% EWS reservation in addition to 15% SC and 7.5% ST reservation was made for both BA.LLB and LLM. Courses from the academic year 2020-2021.
It is also admitted that “any state can give a reservation to the domiciled person of the state, the reason being that such state funds the institute and hence may seek welfare for then residents of that particular state”. But here the reservation is not given to the domicile of the state but to the students who have passed their qualifying examination from Delhi.
Delhi is a metro city by having a good number of educational institutes. So, many of the students want to come and study in the Universities of Delhi but due to the reservation, their dreams are not being fulfilled. If we see the seats that are without reservations that are less in number with comparison to the seats with reservations. A total of 80% of the seats are reserved and as the criteria are not more than 50% reservation should be there that is given under the part-III of the Indian Constitution.
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