RADHIKA GARG Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) These writ petitions raise questions relating to the manner of exercise of the discretion conferred on the respondents to permit migrations of students from one course and institutions under the Delhi University to another. The impugned order passed in all the petitions is the same and questions raised being identical, these petitions have been taken up together for hearing and disposal. However, it is necessary to note facts of each case in order to appreciate the contentions of the petitioners and the same are so noted.

(2.) Facts in Writ Petition(C) No. 20013/04 entitled Radhika Garg vs Delhi University

(3.) Facts in W.P.(C) 1467/2005 entitled Ayushman Kakoty vs Delhi University