NITISH SHARMA Vs. GURU GOBIND SINGH INDRAPRASTHA

JUDGEMENT

(1.) PRESENT letters patent appeal has been filed challenging the judgment and order dated 21st October, 2013 passed by learned Single Judge whereby writ petition of appellants seeking a direction to the respondent no. 1 - University to accommodate appellants within its affiliated college/institute for the purpose of completing their MBA regular course without charging any further fee, was dismissed.

(2.) WHEN it was pointed out to appellants that the direction to transfer the students to MD University was passed in LPA No.756/2011 by another Division Bench of this Court, appellants submitted that the aforesaid order of the Division Bench was a nullity as it had been passed in absence of the students. The appellants also referred to the judgment of the Supreme Court in Rajendra Prasad Mathur vs. Karnataka University & Anr., AIR 1986 SC 1448 wherein it has been held as under: -

(3.) WE are entirely in agreement with the reasoning given by the learned Single Judge. Consequently, we see no merit in the present appeal.