ANJAL BALABHASKARAN Vs. NATIONAL INSTITUTE OF DESIGN

JUDGEMENT

(1.) Heard learned advocate Mr. Digant M. Popat for the petitioners, learned advocate Mr. Keyur Gandhi for Nanavati Associates for respondent no. 1 and learned advocate Mr. Kshitij Amin for learned Additional Solicitor General Devang Vyas.

(2.) By this petition, the petitioners have prayed for the following reliefs:

(3.) It is the case of the petitioners that names of the petitioners are in the waiting list in the course of New Media Design for Masters of two and half year with the respondent-National Institute of Design. It is the case of the petitioners that out of 19 seats, 4 seats which are reserved for various categories could not be filled up for want of suitable students of the reserved category and in spite of such a situation, the petitioners are not given the admission by the respondent-institute.