ASHIS CHANDRA MOHANTY Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) . Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner has filed this writ petition, seeking quashing of notices dated 12.9.2001 (Annexure P-8), 10.11.2001 (Annexure P-10) and 27.11.2001 (Annexure P-12). Petitioner is aggrieved by the decision of the respondents asking him to vacate the accommodation at the International Students House. The relevant facts may be briefly noted:-

(3.) Learned counsel for the petitioner has relied on certain instances where candidates have been permitted to continue to reside in the hostel upon vertical admissions that is to next higher course. In this context, petitioner himself has enjoyed the benefit of staying in the hostel upon vertical admission after completing his LL.B. and joining LL.M. Counsel for the petitioner has relied on cases of students, who upon completion of M.Sc. In Geology and M.Sc in Statistics, were admitted to M.Phil Geology and M.Phil Statistics in September, 2000, and August, 2000 respectively. In the instant case, the situation is distinguishable. Petitioner only got admitted to Ph.D in the next academic year on 16.3.2002. Petitioner seeks to explain this delay by stating that his dissertation could be considered in the next meeting of the Board of Research Studies, which was held in March, 2002.