REGENT COMPUTRONICS PVT. LTD.

Md Shami Ahmad Ansari Appellant

V/S

JAMIA MILLIA ISLAMIA Respondents

Referred Judgements :-

UNION OF INDIA AND ANR. VS. G.M. KOKIL AND ORS. [REFERRED TO]
MARATHWADA UNIVERSITY VS. SESHRAO BALWANT RAO CHAVAN [REFERRED TO]
ORIENT PAPER AND INDUSTRIES LIMITED STRAW PRODUCTS LIMITED ORIENT PAPER AND INDUSTRIES LIMITED STRAW PRODUCTS LIMITED VS. STATE OF ORISSA [REFERRED TO]
N SURESH NATHAN VS. UNION OF INDIA [REFERRED TO]
KAMLESH KUMAR SHARMA VS. YOGESH KUMAR GUPTA [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
TATA CONSULTANCY SERVICE VS. STATE OF A P [REFERRED TO]
SHAILENDRA DANIA VS. S P DUBEY [REFERRED TO]
KALYANI MATHIVANAN VS. K V JEYARAJ [REFERRED TO]
T. VALSAN (D) VS. K. KANAGARAJ [REFERRED TO]

JUDGEMENT

(1.) The petitioners have filed the instant writ petition seeking the following prayers:-Prayers in W.P.(C) - 15161/2023

(2.) The facts germane to the dispute shorn off all unnecessary details are as under:-

(3.) This Court has been called upon to resolve a conundrum arising out of the action taken by the then Vice Chancellor/ Prof. Najma Akhtar of the Jamia Millia Islamia University in exercise of certain powers bestowed under the Statutes, Ordinances and provisions of the Jamia Millia Islamia Act, 1988.

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MD SHAMI AHMAD ANSARI Vs. JAMIA MILLIA ISLAMIA

Referred Judgements :-

JUDGEMENT

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