Nayem Kauser vs Union Of India And 4 Others
2016 Latest Caselaw 3050 ALL

Citation : 2016 Latest Caselaw 3050 ALL
Judgement Date : 26 May, 2016

Allahabad High Court

Nayem Kauser vs Union Of India And 4 Others on 26 May, 2016

Bench: Tarun Agarwala, Prabhat Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 25473 of 2016
 

 
Petitioner :- Nayem Kauser
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Mohammad Farooque Ansari
 
Counsel for Respondent :- A.S.G.I.,Ikram Ahmad,Vinod Kumar Shukla
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Prabhat Chandra Tripathi,J.

Having heard the learned counsel for the petitioner, we are of the opinion that the petitioner has an efficacious remedy of moving a reference before the Visitor under Section 13(6) of the Aligarh Muslim University Act.

The writ petition is dismissed on the ground of alternative remedy.

Order Date :- 26.5.2016

MAA/-

(Prabhat Chandra Tripathi,J.) (Tarun Agarwala,J.)

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