SHASWITA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The grievance of the petitioner is that even though she was allotted a seat in the University School of Environment Management, Dwarka, in Master of Science (Biodiversity and Conservation) Branch, she has not been granted admission in the said course by the respondent University i.e. Guru Gobind Singh Indraprastha University (hereafter referred to as "University"). Background :-

(2.) The facts and assertions which are required to be noticed for disposal of this writ petition are, broadly, the following:

(3.) It is the petitioner's case that, in the interregnum, her original documents were verified by the concerned officials in the University on 08.08.2019, pursuant to which she was instructed to deposit a further sum of Rs. 30,000/- towards balance academic fee.