Y K BAMMI Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed by Major General Y. M. Bammi. He has asserted in the petition that he is the lather of one Ms. Deep Shikha Baromi, who was a student of the Jawaharlal Nehru University.

(2.) The said Ms. Deep Shikha Bammi has enrolled herself for a 10 semester five-year M.A. course in the Jawaharlal Nehru University for obtaining M.A. degree in Japanese language. It is asserted in the petition that the 10th semester of the said course commenced in January, 1991, and was due to be completed in April/May, 1991.

(3.) It is further asserted that MOMBUSHO Scholarship for M.Phil in Japanese language at OCHANOMIZU University, Tokyo (Japan) was offered by the Government of Japan to the Ministry of Human Resource and Development, Government of India, New Delhi, routed through the Jawaharlal Nehru University (School of Language). The minimum qualification for the said Scholarship was M.A., and the students in the final 10th semester were also permitted to apply. Number of such students had applied for the said scholarship.