AYUSHI Vs. DELHI TECHNOLOGICAL UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE petitioner, an aspirant for admission to the Bachelor of Engineering (B.E.)/Bachelor of Technology (B. Tech) programme of the respondent No. 1 Delhi Technological University (DTU) in the academic year 2015 -16, has filed this petition seeking a direction to the respondent University; i) to grant to the petitioner the benefit of 5% reservation for children belonging to Priority V of the Defence Category; ii) to recognize the Gallantry Awards awarded to the father of the petitioner; and, (iii) to restrain the respondent University from displaying its list of provisionally selected candidates.

(2.) IT is the case of the petitioner:

(3.) IT may however be noted that the counsel for the petitioner on 16th July, 2014 stated that he had filed an application to place additional documents on record. Since the said application had not been listed, copy thereof along with copies of the documents sought to be filed were taken on record and have also been considered.