SHREYA GUPTA Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) Learned advocate for the petitioner prays for permission to delete respondent No.1 as partyrespondent, as it has no role to play. Permission to delete the said respondent, is granted. The necessary amendment in the causetitle be made, forthwith.

(2.) Rule. Mr.Nandish Chudgar, learned advocate for Nanavati Associates, learned counsel, waives service of notice of Rule for respondent No.2National Institute of Design ("NID", for short). On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally, at this stage.

(3.) By preferring the petition under Article226 of the Constitution of India, the petitioner has prayed for a direction to respondent No.2NID to grant admission to the petitioner in the Toy and Game Design course.