NEHA GOLA Vs. COMMISISONER OF POLICE

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed on behalf of petitioner seeking the following reliefs:-

(2.) The relevant facts necessary for the adjudication of the instant petition are as follows:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the act of the respondents in not issuing the petitioner's admit card and not providing any opportunity to re-upload the photograph is bad in law and the same is violative of the principles of natural justice. Hence, the said act of the respondent no. 2 infringes upon the petitioner's fundamental and legal rights.