NOORUL HAQUE SIDDIQUI Vs. JAMIA HAMDARD UNIVERSITY

JUDGEMENT

(1.) According to the learned counsel for the petitioner, the matter in issue is covered by a judgment of Single Judge of this Court dated 19.11.2013 passed in W.P. (C) No.2235/1912 titled Danesh Khan v. Jamia Hamdard University.

(2.) I had kept the application back in order to enable the respondent to obtain instructions in the matter. For this purpose, the matter was adjourned on two occasions, i.e. 23.4.2014 and 21.5.2014.

(3.) Counsel for the respondent says that he cannot but contend that the matter in issue in the instant writ petition also arose for consideration in Danesh Khan s case.