VAIBHAV BHANSALI Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 30.01.2014 passed by the respondent university (hereafter also the 'impugned order'), whereby the petitioner's request for migration from Deen Dayal Upadhyaya College to another college i.e. Shaheed Sukhdev College of Business Studies was rejected on the ground that there is no provision for inter-college migration in the course of Bachelor of Management Studies under the existing Ordinance-IV of the respondent university.

(2.) Briefly stated, the facts that are relevant for examining the dispute in the present petition are as under:-

(3.) The learned counsel for the petitioner contended that the Ordinance IV of the respondent university, as amended by the Notification dated 27.07.2012, does not proscribe inter-college migration with respect to the said course. Therefore, applying the legal principle, 'what is not prohibited is permitted', the inter-college migration is permissible in respect to the said course.