ARHAN SETT Vs. JAMIA MILIA ISLAMIA AND ANR.

JUDGEMENT

(1.) IN this intra -Court appeal, the assail is to the order dated 28th April, 2011 passed in W.P.(C) No. 2765/2011 whereby the learned single Judge has declined to grant the benefit of relaxation of 15% of attendance to the Appellant on the ground that there has been non -compliance of Ordinance 15. The Ordinance 15 reads as follows:

(2.) ATTENDANCE (for Regular Students)

(3.) MR . M.A. Siddiqui, learned Counsel for the university would contend that the certificate apart from not being in accordance with the proviso to Ordinance 15, also does not indicate the period of rest as advised by the Doctor.