HAMIDUR RAHMAN Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) RULE . With the consent of counsel for the parties, the present petition is set down for final hearing and disposal.

(2.) THE petitioner claims himself to be an OBC student and an RTI and social activist, poet, debater, who advocates democracy and protects the democratic rights as a public spirited and a responsible citizen of India. He is aggrieved by the action of the respondents of not granting admission to the petitioner in M.A. (Persian), which according to him is illegal, arbitrary, malafide, discriminatory, tyrant, unjust, unwarranted, bias and without any jurisdiction.

(3.) COUNSEL for the petitioner has relied on a decision rendered by this court in the case of S.M. Hamoodur Rehman Faridi Vs. Jamia Millia Islamia University & Anr. [WP(C)No.6279/2008 decided on 17.10.2008] in support of his plea that the discretionary power vested in any authority cannot be unguided and arbitrary. Para 4 of the judgment reads as under: