NOORAKSHI DAHIYA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The present appeal under Clause- 10 of the Letters Patent Act r/w Delhi High Court Rules has been filed against the judgment and order dtd. 17/5/2023 passed by the learned Single Judge of this Court in W.P. No.16709/2022 as well as order dtd. 21/5/2023 in Review Petition No.148/2023, whereby appellant's prayer seeking admission for Academic Sessions 2023-24 has been turn down.

(2.) The brief background of the case is that appellant-Shubham Jha sought admission in Bachelors of Technology course against 10% Management Quota Seat in respondent No.2- Maharaja Surajmal Institute of Technology.

(3.) On 16/9/2022, respondent No.2- Institute issued list of 68 candidates, alongwith their marks on its website and on Notice Board, who had applied for Management Quota Seat.