AYUSHA BHATNAGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) By way of filing this writ petition under Article 226 of the Constitution of India, petitioner has sought following reliefs:-

(2.) It is the submission of counsel for petitioner that she is meritorious student of M.A. English Literature, scored 78.60 marks in merit list and topped the said list in the academic session 2017-2019. Every year convocation ceremony is held in which meritorious students are awarded Gold Medal.

(3.) Grievance as echoed in the petition is that in the subject of English Literature, no Gold Medal is intended to be awarded by University and if it would have been awarded then it would have gone to the petitioner, whereas in subjects of Hindi Literature and Sanskrit Literature, gold Medals are being awarded. He raised the plea of discrimination and arbitrariness in this regard.