SAYEED AHMAD Vs. NATIONAL INSTITUTE OF FASHION TECHNOLOGY

JUDGEMENT

(1.) THE petitioner filed the present writ petition aggrieved from the refusal of the respondent to admit the petitioner for the reason of the petitioner having failed to appear in counselling for admission to Bachelor of Design (B. Des.) course. Though the petitioner had approached this Court long after (on 13th August, 2010) the scheduled date for counselling, on 21st June, 2010, notice of the writ petition was issued on the plea of the petitioner of seats being still available in the course in which the petitioner had sought admission. The counsel for the respondent was directed to take instructions on the said aspect.

(2.) THERE being some ambiguity in the counter affidavit filed by the respondent, vide order dated 21st September, 2010, the respondent was directed to file an additional affidavit.

(3.) IN view of the aforesaid categorical position, duly supported by documents and further in view of the fact that already about two and a half months have passed since the commencement of the session and yet further in view of the fact that the petitioner himself approached the Court after considerable delay, no case for granting the relief to the petitioner is made out.