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Shri Sagar Mehra vs Delhi Technological University
2009 Latest Caselaw 3470 Del

Citation : 2009 Latest Caselaw 3470 Del
Judgement Date : 31 August, 2009

Delhi High Court
Shri Sagar Mehra vs Delhi Technological University on 31 August, 2009
Author: Anil Kumar
*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           W.P.(C.) No.10568/2009

%                        Date of Decision: 31.08.2009

Shri Sagar Mehra                                         .... Petitioner
                         Through Mr.Raman Duggal, Advocate

                                   Versus

Delhi Technological University                      .... Respondent
                     Through Ms.Avnish Ahlawat, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.    Whether reporters of Local papers may be                   YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                     NO
3.    Whether the judgment should be reported in                 NO
      the Digest?


ANIL KUMAR, J. (ORAL)

*

This is a petition under Article 226 of the Constitution of India

seeking direction to the respondent to admit the petitioner to the course

of Master of Engineering (Structural Engineering) for the academic

session 2009-2010. The petitioner has also sought an inquiry into the

alleged malpractice in admission process.

Learned counsel for the respondent contends that the petitioner

has been granted admission in the course of Master of Engineering

(Structural Engineering) for academic session 2009-2010.

Consequently, the relief of the petitioner seeking admission to the

course of Master of Engineering (Structural Engineering) for academic

sessions 2009-2010 does not survive.

As far as the relief for holding an inquiry into the alleged

malpractice in the admission process, considering the pleas and

contentions raised by the parties, the case of alleged malpractice is not

made on the basis of the averments made by the petitioner. The relief

of inquiry into the alleged malpractice is, therefore, declined.

The writ petition is disposed of. Parties are left to bear their own

costs.

August 31, 2009                                            ANIL KUMAR, J.
'Dev'





 

 
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