YUSRA HASHMI Vs. UNIVERSITY OF DELHI & ORS

JUDGEMENT

(1.) This intra-court appeal impugns the judgment dated 13th October, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.6570/2014 preferred by the appellant.

(2.) We have heard the counsel for the appellant in detail on the aspect of entertaining this appeal.

(3.) The writ petition from which this appeal arises was filed impugning the order dated 11th September, 2014 of the Vice Chancellor of the respondent No.1 University of Delhi rejecting the representation of the appellant / writ petitioner for condoning the delay of one day in seeking admission to the MA (History) course in South Campus for the academic year 2014-15 and seeking a direction to the respondent No.1 University to so admit the appellant.