RHITISHA SOOD Vs. CHAUDHARY SHARWAN KUMAR

JUDGEMENT

(1.) THIS petitioner has sought the following relief's: -

(2.) THAT the respondent No. 1 be directed to admit the petitioner being in merit in the interest of justice. The respondent -1 be burdened with an exemplary cost.

(3.) IN compliance to the aforesaid directions, an inquiry was held and admission of the petitioner was cancelled. This order has been challenged on the ground of its being against the principles of natural justice and fair play and also as being arbitrary and confiscatory being violative of Articles 14 and 16 of the Constitution.