RABAB YUSUF MANKDA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner vide the instant writ petition is seeking for directions against the respondents to admit the petitioner in Masters in Fashion Technology (hereinafter as 'MFT") course at respondent no.3-National Institute of Fashion Technology, Delhi campus (hereinafter as 'NIFT") for the academic session 2023-24. She is also assailing the letter dtd. 16/8/2023, whereby, her admission to the said course has been rescinded by the NIFT.

(2.) The facts of the case show that the petitioner had completed her Bachelors of Science in Fashion Technology (hereinafter as 'B.FT.') three-year course from the Maharaja Sayajirao University of Baroda. Being desirous of securing admission in MFT course at NIFT, she applied for the entrance examination conducted by NIFT and secured a common merit rank 23 and category merit rank 16. Thereafter, she completed the required formalities and submitted all the available documents through online mode as prescribed by the NIFT. She was allowed to continue with the admission process and finally, on 3/6/2023, she received provisional allotment letter. Consequently, she duly paid her fee alongwith the hostel charges.

(3.) On 24/7/2023, she received a congratulatory email for her admission and she was informed about the orientation programme which was slated to be organized on 26/7/2023, whereby, she was required to produce her original documents. However, upon physical verification of her documents, it was found that she was not eligible for admission in NIFT as she does not fulfill the prescribed eligibility.