Kavita Chaturwedi vs University Of Delhi & Ors.
2021 Latest Caselaw 71 Del

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                             *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                             %                                  Date of Decision : 8th January, 2021
                             +      LPA 11/2021
                                    KAVITA CHATURWEDI                               .....Appellant
                                                Through:             Mr. Mukesh Kumar, Advocate
                                                       versus
                                    UNIVERSITY OF DELHI & ORS.                   .....Respondents
                                                  Through: Mr. Amit Bansal and Ms Seema
                                                  Dolo, Advocates for R-1 and R-2.
                                                  Mr. Preetpal Singh and Mr. Saurabh Sharma,
                                                  Advocates for Bar Council of India.
                                                  Ms. Nidhi Raman, CGSC with Mr.Uddhav
                                                  Khanna, Advocate for R-4/UOI.
                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                             JUDGMENT

: D. N. PATEL, Chief Justice (Oral) Proceedings in the matter have been conducted through video conferencing.

CM APPL. 688/2021 & CM APPL. 689/2021 (exemptions) Allowed, subject to all just exceptions. The applications are disposed of.

LPA 11/2021

1. Being aggrieved with and feeling dissatisfied by an order of the learned Single Judge dated 10th December, 2020 in W.P.(C) 9820/2020 the original petitioner has preferred the present Letters Patent Appeal.

2. The order impugned is an interim order. Notice has been issued by the

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:19.01.2021 20:13:50 learned Single Judge on 10th December, 2020 and was made returnable on 25th January, 2021. It appears that the appellant (original petitioner) wants the court to decide the writ petition on the very first date of hearing and grant the relief sought.

3. Looking to the facts of the case, the appellant (original petitioner) is aggrieved by the action of respondent Nos.1 and 2 in not providing 10% reservation to the EWS category for admission to the three year LL.B Course, for the Academic Session 2020-2021 as per the mandate of Office Memorandum dated 17.01.2019 issued by Ministry of Social Justice & Empowerment, Government of India and O.M. dated 18.01.2019 issued by UGC. Looking at the issue involved in the writ petition and the relief sought, the learned Single Judge thought it fit to issue notice and make it returnable on 25th January, 2021.

4. No rights and liabilities of the appellant herein have been adjudicated or finalized by the impugned order dated 10th December, 2020 and the writ petition is still pending. We therefore see no reason to entertain this Letters Patent Appeal and the same is accordingly dismissed.

CHIEF JUSTICE

JYOTI SINGH, J JANUARY 8, 2021/sr

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:19.01.2021 20:13:50