RAM COLLEGE OF COMMERCE Vs. SUNNY GOEL

JUDGEMENT

(1.) THIS intra -court appeal impugns the judgment dated 25th August, 2014 of the learned Single Judge of this Court allowing W.P. (C) No. 4415/2014 filed by the respondent No. 1 herein.

(2.) THE counsel for the respondent no.1 / writ petitioner and the counsel for the respondent No.2 University of Delhi and the counsel for the respondent no.3 Central Board of Secondary Education (CBSE) appeared on advance notice and with the consent of the counsels, we heard the appeal finally and reserved judgment.

(3.) THE learned Single Judge has allowed the writ petition and has directed the appellant College to forthwith grant admission to the respondent no.1 / writ petitioner in the B.Com (H) course for the academic year 2014 -15, if required, by creating a supernumerary seat; a direction in this regard has been given to the respondent No.2 University also, reasoning: