SURENDER SINGH RAWAT Vs. JAMIA MILIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) The instant petition has been filed under Article 226 of the Constitution of India by the petitioner seeking the following reliefs:

(2.) Respondent was a registered society under the Societies Registration Act, 1860, named as 'Jamia Millia Islamia Society, Delhi' which vide the Jamia Millia Islamia Act, 1988 (hereinafter referred to as "the Act") was dissolved and all properties and rights of the said Society stood transferred and vested in the said University being incorporated and established named as the 'Jamia Millia Islamia' (hereinafter referred to as the "Respondent University/JMI").

(3.) At present, the respondent university is a Central University and primarily governed by the said Act and the statutes therein and is fully funded by the University Grants Commission (hereinafter referred to as the "UGC").