NISHTHA JAIN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) With the consent of the parties, the writ petition is taken up for final disposal. Learned counsel for the parties contended that no further affidavits are to be filed on behalf of parties.

(2.) The petitioner has sought a writ against the respondents, University of Delhi and Netaji Subhash Institute of Technology to call the petitioner for counselling for admission on 31st August, 2006 or at any other dated as directed by the Court.

(3.) Brief facts to comprehend the controversies are that the petitioner applied for Combined Entrance Examination 2006 held by respondent No.2 for admission to its institute and her merit rank in the written test was 1329.