ST. STEPHAN COLLEGE Vs. VIKASH GUPTA

JUDGEMENT

(1.) The petitioner-college is seeking initiation of the contempt proceedings under Sec. 12 of the Contempt of Courts Act, 1971 ['CC Act'] against the respondents for the alleged willful disobedience of the directions passed by the learned Single Judge of this Court, contained in the order dtd. 22/4/2024 passed in W.P.(C) No.803/2022.

(2.) Shorn of unnecessary details, the petitioner-college instituted the aforesaid writ petition, seeking the following prayers:-

(3.) The grievance of the petitioner-college in the writ proceedings was regarding the disproportionate allocation of the number of seats to the petitioner-college in PG 'Post Graduate' courses, lamenting about the fact that there are no objective guidelines governing the allocation of PG seats among the colleges affiliated with Delhi University ['DU']. In this regard, a tabular representation has been referred to, demonstrating that, in comparison to other colleges under DU, a significantly lower number of seats have been allotted to candidates from the petitioner-college for pursuing their PG. courses.