ALI HUMAM Vs. JAMIA MILLIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) The appellant - a student of Jamia Millia Islamia University (Respondent no.1, hereafter 'JMIU') - has filed the present appeal, inter alia, impugning an order dtd. 23/5/2022, whereby his petition being W.P.(C) 7801/2022 captioned Ali Humam v. Jamia Millia Islamia University and Ors., was rejected. The appellant also seeks that this Court pass an order directing that the appellant be promoted to 9th Semester of B.A. LLB (H) course and permit him to appear in the 10th Semester examination, which was scheduled to commence on 5/6/2022.

(2.) By an ad interim order dtd. 13/6/2022, the appellant was permitted to appear for his 10th Semester examination, albeit subject to the condition that no equities would be claimed.

(3.) The appellant had filed the aforesaid writ petition [W.P.(C) 7801/2022], inter alia, praying that directions be issued for the respondents to correct the technical fault resulting in not releasing the appellant's result for the 5th Semester examination. The appellant's result for the 5th Semester examination was withheld and released on completion of the 7th Semester examination. The appellant had not cleared the 5th Semester examination. Since the result for the 5th Semester examination was declared after the 7th Semester examination, the appellant claims that he was effectively prevented from re-appearing in the said examination - which was otherwise permissible - along with the 7th Semester examination. As a consequence, the appellant was also declared unsuccessful in the 6th Semester examination as the marks for the 6th Semester examination were computed partly by taking into consideration the 5th Semester examination.