SARANYA TRIPATHY Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 11.01.2016 as also the subsequent order dated 30.8.2016 passed by respondent no.2 whereby the hostel accommodation allotted to the petitioner stood cancelled and a fine of Rs. 5000/- has been imposed upon her as penal charges which was pursuant to a disciplinary enquiry held against the petitioner.

(2.) Record shows that the petitioner, a student of B.Tech (3 years course) of respondent no.2 had applied for hostel accommodation as per the rules. She was eligible for the accommodation but the same was not allotted to her. She checked with the hostel authorities (led by Chief Warden Professor Narendra Kumar). She was given evasive answers. Thereafter on her repeated questions Professor Narendra Kumar agreed to allot a hostel accommodation to the petitioner. An allotment letter was issued to her on 23.10.2015. Her semester end was also approaching so she informed the in-charge of the hostel office that she would occupy the room in the next semester as change of accommodation at that point of time would have an adverse impact upon her exams which were drawing near. She wanted a small room so she checked up with the girl's hostels and found a room triple seated which would be suitable for her. The Warden, however, refused to accede to the request of the petitioner.

(3.) On 09.11.2015, the father of the petitioner made a request to the Chief Warden that transparency in hostel allotment should apply. The Chief Warden became furious. The petitioner was issued a show cause notice dated 09.11.2015.