VISHAL MAHARAJ Vs. HINDU COLLEGE

JUDGEMENT

(1.) THE petitioner has filed the present petition impugning respondent no.1 's decision not to admit any student to respondent no.1 (hereafter 'Hindu College ') against the quota for Extra Curricular Activity (hereafter 'ECA ').

(2.) HINDU College is a well known institution affiliated to the University of Delhi. The petitioner being a student desirous of studying in Hindu College, applied for admission to an undergraduate course for the academic session 2014 -15. The petitioner claims to be a proficient Drummer and had applied for admission against ECA Quota on 16.06.2014. After the petitioner had applied, the Principal of Hindu College had put up a notice on 04.07.2014 (hereafter the 'impugned notice ') which reads as under: -

(3.) IN addition to impugning the above notice, the petitioner also impugns an email dated 01.07.2014 sent by the Chairman, Governing Body of Hindu College to the Principal, Hindu College directing that no student be admitted against the ECA quota.