INDIAN INSTITUTE OF TECHNOLOGY DELHI Vs. NATIONAL COMMISSION FOR SCHEDULED CASTES AND SCHEDULED TRIBES

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) The present petition raises a legal issue about powers of National Commission for Scheduled Caste and Scheduled Tribes to exercise jurisdiction of review in respect of an earlier order passed by the said Commission.