MAAHI NEIL JAIPAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) By way of the present appeal, the appellant, who was the petitioner in the writ action, impugns the order dtd. 29/11/2023 passed by the learned Single Judge, whereby the writ petition filed on behalf of the appellant has been dismissed.

(2.) Brief facts giving rise to the present appeal are as under:

(3.) Aggrieved by the aforesaid, the appellant filed the writ petition W.P.(C)13022/2023, seeking a writ of mandamus against the respondents to make provision for admission of foreign students in accordance with the Foreign Students' Registry (FSR) guidelines issued by the respondentUniversity.