ILHAM ZADI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The petitioner before this Court is a student of respondent No. 1-Jamai Millia Islamia University and is pursuing his 4th year degree course in BDS. On 28.05.2013, he was found sitting in boys' common room and filling up some forms. A number of admission forms, loose photographs of students aspiring for admission in BDS course, ink pad and scotch tape were recovered.

(2.) A show cause notice dated 31.05.2013 was issued to him on the following allegations:

(3.) According to the petitioner, he submitted a reply dated 07.06.2013, responding to the show cause notice, but according to the learned counsel for the respondents, no such reply was received by the date and time stipulated in the show cause notice.