SARVESH NARAIN MISHRA PEERZADA AHMAD SALAMAT KHAN ABBAS ZAMIR HAFIZ M ILYAS Vs. VICE CHANCELLOR ALIGARH MUSLIM UNIVERSITY ALIGARH:VICE CHANCELLOR ALIGARH MUSLIM UNIVERSITY ALIGARH:VICE CHANCELLOR ALIGARH MUSLIM UNIVERSITY ALIGARH:VICE CHANCELLOR ALIGARH MUSLIM UNIVERSITY ALIGARH

JUDGEMENT

(1.) The learned Attorney General appearing on behalf of the Vice-Chancellor, Aligarh Muslim University, says that the University has no objection to allowing the following eight students to take their examination for the final year as ex-students. The examination is due to be held in the normal course in about June 1982.

(2.) Shri Shanti Bhushan who appears an behalf of A. Z. Amani and Hafiz M. Ilyas, has given to this Court an undertaking on their behalf that they will not organize or participate in any kind of agitational activity, inside or outside the University Campus. On this undertaking, The learned Attorney General agrees on behalf of the University That these two students will be permitted to avail themselves of the necessary facilities at the Campus, including the use of the library and the laboratory, until the end of December, 1982. We are informed that A. Z. Amani is in receipt of a scholarship from the Government of India. If that be so, we hope that the Government will continue the scholarship for the remaining period in order to enable him to complete his Ph. D. thesis.

(3.) Insofar as the other students who are involved in these proceedings are concerned, namely, S. Ahmad Ali, Imtiaz Ahmad, M.A., A. Fatur and Mansoor Ahmed, the learned Attorney General agrees that they will be permitted to take the examinations for which they are due to appear. The Attorney General has assured us that on the conclusion of their examination, the aforesaid students will be given transfer certificates in order to enable them to obtain admission to any other university. They shall have no right and will not be allowed to continue their studies in the Aligarh Muslim University.