SARA BANOO Vs. AYEDA JEHAN

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order dtd. 21/2/2024 (for short the 'impugned order') rendered by the learned Single Judge in WP (C) No. 2755/2023, by which the learned Single Judge allowed the writ petition filed by the writ petitioner/Respondent No. 1 herein, seeking quashment of the allotment of the discipline/stream of "Paedodontics and Preventive Dentistry" to the Appellant and "Oral Pathology and Microbiology" in favour of the petitioner (Respondent No. 1 herein) and directing swapping of these disciplines allotted to them.

(2.) Before we deal with the issues raised in this appeal, it may be apposite to refer briefly to the background facts of the case.

(3.) Before we proceed to examine the validity of this allocation of streams/courses, which the Respondent No. 1 as the writ petitioner had questioned in the writ petition, we may further refer to the relevant rules which govern the reservation of seats and allocation of disciplines/courses.