KUMUD RANI GARG Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioner, a young lady who is visually impaired has approached this Court being aggrieved by the decision taken by the Provost of Meghdoot Hostel, University of Delhi not to extend permission granted to the petitioner to reside in the hostel.

(2.) The reason given by the Provost is that the University Rules/Ordinance has an outer limit of residency being 6 years with entitlement to be extended by 6 months upon special considerations being shown.

(3.) Pointing out that in the hostel 3% seats are reserved for visually/hearing and physically impaired students, it is asserted that due to paucity of hostel facilities if anyone is extended a benefit beyond the tenure specified by the Rules and the Ordinance of the University, some other deserving case would be adversely affected.