October 30,2018:
Recently, Delhi High Court heard a matter in relation to admission of a student in Hindu College, Delhi University under Sports Quota. Complainant student had cleared all the tests in sports quota but was allotted wrong subject.
Complainant had sought admission in under Sports Quota in certain categories of subjects but instead he was given admission in BA (H) Sanskrit which he had not even mentioned in his subjects preferences list.
Delhi HC directed the complainant to make representation to Hindu College in relation to seeking subject change within a week.
Justice Sunil Gaur directed Hindu College to consider his application within 4 weeks so that complainant can avail any remedies under law, if need be.
The Advocates appearing on behalf Complainant were Sanjay Rathi, Tarun Dabas, Lalit Ohlan, Ashish Khatri, Animesh Mishra and Deepak Khatri.
Picture Source :
