SAGHIR AHMED Vs. JAMIA MILLIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) Petitioners have filed this petition challenging the decision of the Controller of Examination, Jamia Millia Islamia, New Delhi cancelling the permission given to them to appear in the examination B.A.(Hons)Sociology, Part-I. Petitioners had been permitted to take the examination as private students and had already appeared in two papers.

(2.) Petitioners assail the order/notice dated 22.4.2002, cancelling the permission to appear as private students. It is claimed that their application forms had been duly processed and after scrutiny, they were issued admit cards for the examination. Petitioners claimed to have completed all formalities. Petitioners submit that the decision denying them permission to appear in the remaining and to cancel the papers in which they had appeared had distressed and shocked them. No action had been taken on the mercy appeals made by the petitioners. The cancellation had been effected without giving an opportunity of hearing and in complete disregard to their future.

(3.) Petitioners also claim to have excelled in sports. The permission given to appear as private candidates was intended to enable them to continue their studies. The University authorities ignored that they had already suffered on account of their rustication and if they were not allowed to study, their future would be irretrievably damaged, leaving them no option but to become criminals. It may be noted that the petitioners had also been granted anticipatory bail in a case registered under Section 307 IPC.