NATIONAL INSTITUTE OF DESIGN Vs. ANANYA PRAMOD JOSHI

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original respondent institution has challenged a CAV Judgment dtd. 23/9/2022 passed in by the learned Single Judge in Special Civil Application No.14583 of 2022.

(2.) The present respondent - an aspiring student by way of writ petition had prayed as under:

(3.) The prayers made by raising several contentions including peculiar factual aspects of the case of the petitioner student. The learned Single Judge allowed the petition and directed the appellant institute to take necessary steps to grant admission to the student as per the merit.