NISHANT KHATRI Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) Aggrieved by the Order dtd. 16/12/2020 passed by the learned Single Judge in W.P.(C) 10469/2020, the Appellant has filed the instant appeal.

(2.) The facts of the case reveal that the Appellant intended to pursue M.Phil/Ph.D (International Law) from Centre for International Studies, Jawaharlal Nehru University (JNU). It is stated that Appellant took entrance examination for M.Phil/Ph.D (International Law) and he was called for viva voce of both the courses.

(3.) The Appellant herein submits that as per the JNU Admission Policy and Procedure, 2020-21 and the UGC (Minimum Standards and Procedure for Award of M.Phil/Ph.D Degrees) Regulations, 2016, the entrance test for M.Phil/Ph.D should consist of 50 per cent questions from research methodology and 50 per cent subject specific questions. He states that in the M.Phil/Ph.D examination conducted by the Respondent, only 3 per cent questions were asked from the research methodology syllabus.