AGASTYA SHELAT Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE intra court appeal, being LPA No. 768/2014 was preferred impugning the order dated 25th November, 2014 of the learned Single Judge of this Court in W.P.(C) No. 8216/2014 filed by the appellant, issuing the notice thereof to the respondents University of Delhi and Sri Venkateswara College for 19th February, 2015. It was the contention of the appellant / writ petitioner that considering the nature of the relief claimed in the writ petition, the same would become infructuous on 15th December, 2014 and the learned Single Judge, without considering the said aspect on 25th November, 2014, gave long date of 19th February, 2015.

(2.) W .P.(C) No. 8216/2014 (supra) was filed on 22nd / 23rd November, 2014, averring:

(3.) THE appeal came up before us first yesterday i.e. on 2nd December, 2014. The main argument of the counsel for the appellant / writ petitioner was, of the respondent No. 1 University being not entitled to change the rules applicable on the date when the appellant / writ petitioner had taken admission.