AFTAB ALAM Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) On the ground that the petitioner Aftab Alam took employment within two years of his registration in the Ph.D. program with the respondent Jamia Milia Islamia (JMI), the JMI has cancelled the petitioner's Ph.D. registration vide communication dtd. 15/12/2020. The petitioner seeks quashing thereof.

(2.) The petitioner enrolled with the Ph.D. program in the Department of Teachers Training and Non-Formal Education of JMI on 3/8/2018.

(3.) On 25/2/2020, the following certificate was issued, signed by the petitioner's supervisor and by the Head of his Department: