NASEEM Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) This writ petition challenges the denial of admission to the petitioner in the Course of Diploma in Elementary Teachers Education (hereinafter referred to as E.T.E.) in the academic year 2001-2002. The petitioner had passed B.Sc.(Hons) Maths from Jamia Millia and applied for admission to the above course and opted for Urdu Medium. The petitioner's case is that clause 6.2.7 in the prospectus which is relevant for the resolution of the dispute in the present writ petition reads as follows:-

(2.) The petitioner submitted as under :-

(3.) On behalf of the respondent it is submitted as under:-