NAMAN VERMA Vs. DIRECTOR, I.I.T

JUDGEMENT

(1.) This appeal challenges the judgment and order dtd. 17/4/2018 passed by the High Court of Judicature at Bombay in Writ Petition No.6818 of 2013.

(2.) Claiming to be suffering from 'learning disabilities' known as "Dyscalculia", the appellant preferred the aforestated writ petition praying for following principal relief:

(3.) Under the interim orders passed by the High Court, her candidature was directed to be considered and the appellant was admitted to the course of Master in Design.