GURU GOBIND SINGH INDRAPRASHTHA UNIVERSITY Vs. KUMAR SAURABH

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed challenging the judgment dtd. 18/3/2024 ("Impugned Judgment") passed in W.P.(C) No. 12757/2023 ("Writ Petition") titled as 'Kumar Saurabh & Anr. v. Union of India & Ors.' which was allowed.

(2.) The Appellant University was constituted under the Guru Gobind Singh Indraprastha University Act, 1998, enacted by the Legislative Assembly of the National Capital Territory of Delhi, and commenced functioning in the year 2007.

(3.) Respondent No. 3, the Ministry of Defence ("MoD"), issued Circular dtd. 30/11/2017 bearing F. No. 6(1)/2017/D(Res.II) ("Circular"), laying down the inter se priority for reservation in favour of wards of Armed Forces personnel by States and Union Territories for admission to medical, professional, and non-professional courses.