Delhi High Court - Orders
Abhishek Jain vs South Asian University on 2 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8811/2020 & CM APPL. 28346/2020 -Stay.
ABHISHEK JAIN
..... Petitioner
Through: Mr. Ajay Jain, Adv.
versus
SOUTH ASIAN UNIVERSITY
..... Respondent
Through: Ms. Mrimmayee Sahu Mahapatra and
Mr. Sandeep Mahapatra, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 02.05.2022
1. Even though learned counsel for the respondent vehemently opposes the very maintainability of the writ petition, it transpires that the petitioner's entire case is that while undergoing his B.Tech course from National Institute of Technology (NIT), Kurukshetra, Haryana, he had studied mathematics for two years as a subject, which was a mandatory eligibility condition for admission to M.Sc. (Applied Mathematics) in the respondent university.
2. The mark sheets of the petitioner for the relevant years issued by the NIT, Kurukshetra, which have been placed on record by the respondent, prima facie do not support the petitioner's plea that he had studied mathematics as a subject for two years while undergoing B.Tech degree.
3. Learned counsel for the petitioner however reiterates that the Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:04.05.2022 13:18:32 petitioner while undergoing his B.Tech degree, had in fact had studied mathematics as a subject for two years. He therefore prays for and is granted time to file a certificate from the NIT, Kurukshetra, Haryana clearly testifying that the petitioner had studied mathematics for a period of two years while pursuing his B.Tech degree.
4. At request of the learned counsel for the petitioner, list on 21.07.2022.
REKHA PALLI, J MAY 2, 2022 acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:04.05.2022 13:18:32