URMILA LAKHABHAI BARAD Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, under Article 226 of the Constitution Of India, the prayers in the petition read as under:

(2.) The facts in brief are as under:

(3.) Mr. S.S. Iyer, learned advocate for the petitioner has submitted that the petitioner's request for preponement of the dissertation examination was considered favourably. She appeared for the examination on 26.11.2018 as she had to join her job on 27.11.2018. He submitted that it is true that the academic calendar would end on 7.12.2018, however, all her requirements were completed and she therefore was permitted to appear before the scheduled date. He submitted that the argument that the employment was accepted and she joined before the commencement of the 4th semester will not hold good as in the case of Mr. Raju Modhawadia, he also had joined during vacation before the 4th Semester and therefore there was hostile discrimination and the petitioner therefore should be treated to have completed her part-time course of M.Tech in June 2019 as her 4th semester would have so ended.