SARTHAK CHOUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by denial of admission to the B.A. (Hons.) Economics Course in the category of paid seats by the respondent-University. The undisputed facts are these:

(2.) After these facts were established, Sri Hem Pratap Singh, learned counsel for the respondent-University placed the relevant Ordinances of the University which are extracted hereunder for ease of reference:

(3.) There is also a provision for Upgradation and Locking of Admission in the said ordinances which is reproduced below: