Danish Ahmed vs Jamia Millia Islamia University
2009 Latest Caselaw 3147 Del

*                     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          Writ Petition (Civil) No.6969/2009

%                            Date of Decision: 12.08.2009

Danish Ahmed                                                         .... Petitioner
                             Through Mohd.Saleem, Advocate

                                        Versus

Jamia Millia Islamia University                      .... Respondent
                      Through Mr.M.A.Siddiqui, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.      Whether reporters of Local papers may be                       YES
        allowed to see the judgment?
2.      To be referred to the reporter or not?                          NO
3.      Whether the judgment should be reported in                      NO
        the Digest?


ANIL KUMAR, J.

*

An additional affidavit dated 11th August, 2009 of Sh.M.H.Khan,

Registrar of the respondent University is filed in the Court today which

is taken on record. The deponent has deposed that the respondent

University has considered the request of the petitioner for admission

pursuant to the apologies tendered and the remorse shown by the

petitioner for his conduct to the Proctor on 28th July, 2009.

The respondent has contended that the petitioner shall not be

debarred for admission in the respondent University for the next

academic session 2010, however, the conduct of the petitioner shall be

under close scrutiny and that petitioner shall abide by all

rules/regulations and shall conduct himself with discipline and

decorum. The Registrar has also deposed that the marks scored by the

petitioner in the written admission test for B.E (Civil Engineering)

course for the academic session, 2009 shall remain the same but the

petitioner shall be required to face the interview board in 2010. The

marks scored by the petitioner in the interview shall be added to the

marks already scored by him in the written examination and on the

basis of merit only the petitioner will be considered for admission to the

course in 2010.

A copy of the short affidavit of the Registrar has been given to the

counsel for the petitioner in presence of the petitioner who has read the

same. The petitioner accepts the conditions imposed by the University.

Consequently, the writ petition is disposed of in terms of the

deposition of the Registrar of the respondent University made in

affidavit dated 11th August, 2009. Parties are also allowed to bear their

own cost.

August 12, 2009                                      ANIL KUMAR, J.
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