SIDDHANT SINGH Vs. HINDU COLLEGE AND ORS

JUDGEMENT

(1.) C M APPL.26764/2018 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly.

(2.) Learned counsel appearing on behalf of the petitioner, on instructions, limits the relief in the present petition to a direction to respondent Nos.1 and 3 to grant him admission to Hindu College, respondent No.1 herein, in the subject course, for the academic year 2018-19, in view of the circumstance that subsequent upon the revaluation of his marks, he meets the cut-off percentage for the said course in Hindu College. Counsel for the petitioner would urge that the present petition is covered on all fours by the decision of this Bench in W.P.(C) 7024/2018, titled as 'Akshita Singh vs. Lady Shri Ram College for Women & Ors.', decided on 11.07.2018.

(3.) In Akshita Singh , this bench observed as follows :