YOGENDRA SINGH Vs. DELHI TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) PRESENT petition has been filed by petitioner under Article 226 of the Constitution of India seeking to restrain respondents from cancelling the admission granted to the petitioner in B.Tech 1st year for the academic year 2011 -2012 under OBC category and allotting the said seat to any other candidate in the subsequent rounds of counselling. The petitioner also seeks a direction to the respondents to grant fifteen days time to the petitioner to submit OBC category certificate for confirmation of his admission in B.Tech 1st year.

(2.) RULE . With the consent of counsel for the parties, present writ petition is set down for final hearing and disposal.

(3.) ON 30.8.2011 while issuing notice in the matter another Single Judge of this Court had directed the respondents to reserve one seat in the B.Tech course in the OBC category till the next date of hearing and the matter was thereafter adjourned to 10.10.2011, when this Court directed the respondents to grant provisional admission to the petitioner as by that time the petitioner had obtained the OBC certificate issued by Government of NCT. Since 10.10.2011 the petitioner has been studying in the allotted course, he is stated to have completed his first year and has now been promoted to the second year.