MEENU Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) Cm APPL.28746/2018 & CM APPL.28747/2018 (Exemption)

(2.) The facts as are necessary for the adjudication of the present petition are briefly adumbrated as follows:

(3.) A Division Bench of the Hon'ble High Court of Punjab and Haryana at Chandigarh vide order dated 16.05.2018, permitted the petitioner to participate in the mop-up round of counseling in M.D. (Forensic Medicine) course, without conferring any equitable rights in her favour.