MOHD ASIPH SHAHID ALI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The captioned writ petition falls in a narrow compass. There are two short issues which arise for consideration in this case. First, whether the petitioner's candidature is rightly resisted by the University of Delhi (in short "University") on the ground that he produced the Other Backward Classes (OBC) certificate on a date beyond the cut-off date when the reason communicated via its official web-portal is "non-payment of fees"?

(2.) Thus, in order to adjudicate upon these core issues, the following broad facts are required to be noticed.

(3.) The petitioner further claims that in support of his plea, he had produced before the University official the acknowledgement slip issued to him by the concerned office in the State of West Bengal.