NEERJA TIKU Vs. SCHOOL OF PLANNING AND ARCHITECTURE

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, 1950 has been filed by the petitioner seeking following reliefs:

(2.) The facts germane to the present dispute are as under:-

(3.) Mr. Rakesh Tiku, learned Senior Counsel for the petitioner at the outset submits that the dispute before this Court falls within a narrow compass and relies upon the judgment of the Supreme Court in University of Delhi vs. Smt. Shashi Kiran and Others, reported in (2022) 15 SCC 325 in order to support his contentions.