LAWS(DLH)-2013-10-287

MOHD. KHALID ZIA Vs. JAMIA MILLIA ISLAMIA

Decided On October 25, 2013
Mohd. Khalid Zia Appellant
V/S
JAMIA MILLIA ISLAMIA Respondents

JUDGEMENT

(1.) THE petitioner before this Court appeared in the Entrance Test for taking admission in BA (Hons.) History Course of the respondent -Jamia Millia Islamia University. A list of selected candidates as well as wait - listed candidates for the aforesaid Course was displayed on 24.6.2013, in terms of the admission schedule for the academic session 2013 -2014. As per the aforesaid schedule, 4.7.2013 was the last date for completing admission formalities of the selected candidates, 5.7.2013 was the date for registration of the wait -listed candidates, 8.7.2013 was the date for the display of registered wait -listed candidates and the admission from the registered wait -listed candidates was to commence from 9.7.2013. The classes were to commence on 16.7.2013.

(2.) THE respondent -University displayed a list of students admitted from the list of registered wait -listed candidates on 8.7.2013 but the name of the petitioner did not figure in the said list. This was followed by similar lists displayed on 10.7.2013 & 15.7.2013. The name of the petitioner did not figure in the aforesaid lists as well. Consequently, the petitioner did not get admission up to 15.7.2013. However, despite the fact that the classes were to commence on 16.7.2013, the University displayed further lists of candidates admitted from amongst the registered wait -listed candidate on 18.7.2013, 26.7.2013, 1.8.2013, 6.8.2013, 19.8.2013 and 19.8.2013. The name of the petitioner figured in the list displayed on 26.7.2013.

(3.) IN its short affidavit, the respondent -University has stated that as per the mechanism which was duly conveyed to the candidates no personal intimation was to be sent to the candidates with respect to the declaration of the results and the candidates were required to keep on checking its Notice Board and website till the admissions were closed by the University. The learned counsel for the respondent -University also states that the admission was made strictly in accordance with the admission procedure and the notification issued on 18.7.2013 whereby the last date for making admissions was extended up to 30.8.2013.