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Delhi High Court - Orders

Naidu Subba Rao & Ors vs Jawaharlal Nehru University & Anr on 30 May, 2025

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~28
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         W.P.(C) 8320/2025
                                    NAIDU SUBBA RAO & ORS.                        .....Petitioners
                                                     Through: Mr. Abhik Chimni, Mr. Pranjal
                                                              Abrol, Mr. Gurupal Singh, Mr.
                                                              Rishabh Gupta, Ms. Shreya Bajpai,
                                                              Advocates.

                                                                  versus

                                    JAWAHARLAL NEHRU UNIVERSITY & ANR......Respondents
                                                Through: Mr. Karan Prakash, Advocate for
                                                         JNU.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                               ORDER

% 30.05.2025 CM APPL. 36142/2025 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

W.P.(C) 8320/2025

1. Issue notice. Mr. Karan Prakash, learned counsel, accepts notice on behalf of the respondent No. 1 - Jawaharlal Nehru University ["JNU"].

2. Respondent No. 2 - University Grants Commission be served by all permissible modes, including through standing/nominated counsel, if any.

3. Learned counsel for the petitioner contends that the matter is covered in the petitioners' favour inter alia by the decision in University of Delhi v. Shashi Kiran & Ors [2022 SCC 15 SCC 325]. and Manoj Pant W.P.(C) 8320/2025 Page 1 of 2 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 28/06/2025 at 00:10:31 & Ors. v. Jawaharlal Nehru University [(2022) SCC OnLine Del 520], which is against the respondent - University itself.

4. Mr. Prakash will take instructions, and if it is contended that the petitioners' case is any different, an affidavit be filed at least one week before the next date of hearing.

5. List on 11.08.2025 in the category of "For Admission Matters".

PRATEEK JALAN, J MAY 30, 2025 "Bhupi"/kb/ W.P.(C) 8320/2025 Page 2 of 2 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 28/06/2025 at 00:10:31