BIPIN KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the matter is taken up today hearing

(3.) the petitioner by this writ petition, filed under Article 226 of the Constitution .of India, 1950 seeks a Writ of Mandamus against the University of Delhi and its functionaries and in particular the Provost of Mansarowar Hostel, University of Delhi.