IKRA KHAN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The Petitioner after being provisionally selected for admission to Ph.D. programme [hereinafter "Programme"] for academic session 2021-22 at Dr. AJK-Mass Communication Research Centre [hereinafter "Centre"], Jamia Millia Islamia [hereinafter "University"] was shocked to find her name deleted in the subsequent final list. She alleges that her selection was final in all respects and the University has arbitrarily and in violation of Ordinance No. 9 (IX), Part I of Ordinances and Regulation (Academic) [hereinafter "Ordinance"] denied her admission.

(2.) Chronology of events leading to publication of said final list: -

(3.) Mr. Govind Manoharan, counsel for Petitioner makes following submissions: