VAISHALI Vs. COLLEGE OF ART & ANR

JUDGEMENT

(1.) The petitioner, a student of second year of the four year programme in Bachelor of Fine Art (BFA) with Specialisation in Applied Art of the respondent no.1 College of Art (Lalit Kala Mahavidyalaya) affiliated to the respondent no.2 University of Delhi, seeks a direction to allow her to change her specialisation from Applied Art to Painting. It was stated in the petition that another batchmate of the petitioner namely Mr. Ankit Saroha, admitted with specialisation in Painting, is willing to swap to Applied Art.

(2.) The petition came up before this Court first on 25th August, 2015 when the petitioner was directed to implead the said Mr. Ankit Saroha as a party to the petition and notice of the petition was issued.

(3.) The counsel for the petitioner states that an amended memo of parties has been filed. The same is not on record. The counsel for the petitioner however states that Mr. Ankit Saroha is present in Court today and he has instructions from the said Mr. Ankit Saroha also.