LAWS(DLH)-2009-9-94

AYESHA CHAUDHARY Vs. UNIVERSITY OF DELHI

Decided On September 17, 2009
AYESHA CHAUDHARY Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondent No. 2 to grant 'no objection Certificate' to her to migrate from respondent no. 2 to Maitreyi college or any other day college.

(2.) THE petitioner is a young girl of 19 years and she took admission in respondent no. 2, evening college, in the course of B. A (Hons) Economics as she could not get admission in the day college near her residence at Vasant Kunj, New Delhi and, therefore, she opted for admission to the evening college.

(3.) THE petitioner asserted that after joining respondent no. 2 she realized that the college does not have proper transport facilities from outside the college to her residence and after the end of the evening college which was up to 8 PM, the area gets very deserted and lonely.