REGENT COMPUTRONICS PVT. LTD.

Mo Kareem Appellant

V/S

GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY Respondents

Referred Judgements :-

DEPUTY COMMISSIONER AND COLLEC TOR KAMRUP VS. DURGANATH SARMA [REFERRED TO]
N VENUGOPALA RAVI VARMA RAJAH VS. UNION OF INDIA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
YASHPAL VS. STATE OF CHHATTISGARH [REFERRED TO]
BASIC EDUCATION BOARD U P VS. UPENDRA RAI [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SANJAY KUMAR KATWAL [REFERRED TO]
ANNAMALAI UNIVERSITY REP VS. SECY TO GOVT INFN [REFERRED TO]
VISVESWARAYA TECHNOLOGICAL UNIVERSITY VS. KRISHNENDU HALDER [REFERRED TO]
STATE OF MAHARASHTRA VS. INDIAN HOTEL & RESTAURANTS ASSN [REFERRED TO]
DR. JANET JEYAPAUL VS. SRM UNIVERSITY & ORS [REFERRED TO]
ABDUL MOTIN VS. MANISANKAR MAITI & ORS [REFERRED TO]

JUDGEMENT

(1.) The captioned petitions raise a similar issue and hence will be disposed of via a common judgment.

(2.) The petitioners will be referred hereafter by their names. The petitioner in W.P. (C) 10522/2019 is one Mr. Mo Kareem while the petitioner in W.P. (C) 11628/2019 is one Ms. Jasleen Kaur. Furthermore, wherever necessary, Mr. Kareem and Ms. Kaur will be referred to collectively as petitioners.

(3.) The principal grievance of Mr. Kareem and Ms. Kaur is that the University has cancelled their admission qua the Master of Computer Applications (in short "MCA") programme after they had gained admission in their respective institutions i.e. CDAC and IITM respectively.

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MO KAREEM Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

Referred Judgements :-

JUDGEMENT

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