Delhi High Court - Orders
Manshi Begwani Anr & Anr vs The Union Of India Through Ministry Of ... on 27 April, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5697/2026 & CM APPL. 27995/2026
MANSHI BEGWANI ANR & ANR. .....Petitioner
Through: Mr. Prashant Sodhi, Mr. Randeep
Sachdeva, Mr. Shivaang Gupta, Mr.
Dhruv Pande, Mr. Mukund Sharma,
Mr. Sohhom Sau, Advs.
versus
THE UNION OF INDIA THROUGH MINISTRY OF TEXTILES &
ORS. .....Respondent
Through: Ms. Maitri Jagat Joshi, CGSC for R-1
to 3
Ms. Urvashi Basak, GP for R-1 to 4
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 27.04.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :-
"(i) Issue a Writ of Mandamus or any other appropriate writ, order or direction, directing the Respondents to forthwith grant the Petitioners an adequate opportunity to submit and/or re-submit their assignments in the subject "Pattern Making-I" and to appear in/re-appear in any pending or make-up evaluation;
(ii) Issue a Writ of Certiorari or any other appropriate writ, order or direction, quashing and setting aside the result dated 06.01.2026 to the extent it declares the Petitioners to "REPEAT SEMESTER", and directing the Respondents to re-evaluate the Petitioners' academic performance in This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/04/2026 at 21:39:11 Pattern Making-I through an independent and impartial mechanism;
(iii) Issue a Writ of Mandamus or any other appropriate writ, directing the Respondent Authorities to permit the Petitioners to progress to Semester IV of the Fashion Design Programme and to appear in the Final Examinations of Semester IV scheduled for May 2026;
(iv) Issue a Writ of Mandamus directing the Respondents to forthwith restore access to the Petitioners' NIFT CMS student portal accounts, and ensure unhindered access to all academic records and institutional resources;
(v) Direct the Respondent Authorities to preserve and produce all records relating to the evaluation of the Petitioners including jury sheets, internal assessment records, attendance registers, evaluation rubrics, faculty remarks, laboratory supervision records, and all internal communications relating to the assessment of Pattern Making-I..."
2. For the reasons stated in the petition, issue notice.
3. Ms. Joshi, learned CGSC accepts notice on behalf of the respondents, seeks and is granted 2 days to file a reply/ file a status report/ obtain instructions.
4. List on 30.04.2026.
JASMEET SINGH, J APRIL 27, 2026/sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/04/2026 at 21:39:11