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.) AS regards the petitioner, it is highlighted before us that she was granted hostel facility in the month of August, 2005 and has availed the hostel facility for a period of 6 years which came to an end in the year 2011.