SAGAR SETIA Vs. DELHI TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) THE Petitioner was admitted to B. Tech. course in Production & Industrial Engineering (PIE) in the Respondent University in August, 2010. The prospectus for admission to the said course in Clause 3.12 thereof provides as under:

(2.) THE Petitioner on 20th December, 2010 submitted an application to the Respondent for being shifted to B. Tech., Civil Engineering (CE). It is not in dispute that B. Tech. (CE), in the admission form filled up by the Petitioner was lower in preference to B. Tech. (PIE) and B. Tech. (SE). Upon no response being given to the said application of the Petitioner and upon the said request having not been acceded to, this writ petition was filed seeking mandamus against the Respondent University to shift the Petitioner to B. Tech.(CE).

(3.) THE counsel for the Respondent University however on the next date i.e. 4th February, 2011 informed that the Petitioner could not be shifted to B. Tech. (EE) also for the reason of same being not permissible under the Policy of the Respondent University and also for the reason of the second semester by then being underway. In the circumstances, counter affidavit was directed to be filed.