VASUDHA SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Considering the averments made in the present application, the delay of 1 day in filing the present appeal is condoned.

(2.) The application is disposed of.

(3.) The appellant is aggrieved by the judgment dtd. 15/9/2022 passed by the learned Single Judge in W.P.(C) 1889/2021. By way of the impugned judgment, the writ petition filed on behalf of the appellant seeking direction to the respondents to award degree of M.A. (Economics) and corresponding marksheet of passing the said examination, has been dismissed.