ANANYA PRAMOD JOSHI Vs. NATIONAL INSTITUTE OF DESIGN

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Mr Deepak G. Shukla, learned advocate waives service of notice of rule on behalf of the respondent.

(3.) By this petition, the petitioner, is seeking to challenge the communication/email dtd. 25/7/2022 issued by the National Institute of Design, i.e. respondent (hereinafter referred to as 'the respondent'), cancelling the candidature of the petitioner for Master of Design (Ceramic and Glass Design Discipline) (hereinafter referred to as 'M.Des') for the academic year 2022 - 23.