SHAKTI AGRAWAL Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) By the present petition, filed under Article 226 of the Constitution of India, petitioner seeks a direction to respondents to grant hostel accommodation to the petitioner, who is suffering from double disabilities i.e. visually challenged and severe osteoporosis.

(2.) The facts, as stated in the present writ petition, are that the petitioner is pursuing his Ph.D in law at Faculty of Law, University of Delhi. The petitioner is the only second student in the History of Faculty of Law, who is completely visually challenged and who has been able to get enrolled in Ph.D. course.

(3.) Learned counsel for the petitioner submits that the petitioner is pursuing his education despite all odds of his life. Counsel further submits that respondents no.3 and 4 are determined to keep the petitioner out of the hostel with active connivance of respondent no.2. Counsel next submits that petitioner had joined M.A. History course in the year 2004 and after completing his M.A. the petitioner got admission in the year 2006 in LL.B in CLC, Faculty of Law, Delhi University. After completing the LL.B the petitioner got admission in LLM in Faculty of Law, Delhi University in the year 2009 and after successfully completing the LLM in the year 2011 the petitioner sought admission in Ph.D in Faculty of Law, Delhi University. Counsel also submits that petitioner is economically weak student and is being supported by his married sister. It is contended that the petitioner is being singled out and subjected to cruel behaviour by the respondents solely for the reason that the petitioner had filed a petition, being W.P.(C) 6136/2010, in this Court seeking a direction for fool-proof security arrangement in the hostels of University of Delhi particularly with respect to persons with disabilities.