MD DILWAR HUSSAIN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The Petitioner is a candidate who suffers from blindness/low vision. He applied for admission to the B.Ed (Urdu) course conducted by the respondent Jamia Millia Islamia ("JMI" hereinafter). The selection involved a written examination and an interview. The petitioner scored 106.75 marks in the written examination for which the cut-off marks, for persons with disabilities - to which category the petitioner belongs and in which category he had applied - were 57.75. The petitioner was called for interview. According to the petitioner, he fared well in the interview.

(2.) As the JMI did not communicate with the petitioner informing him that he had been selected for admission to the B.Ed (Urdu) course, the petitioner made inquiries, upon which he came to know that his admission had been rejected by the JMI. On making further enquiries, the JMI addressed an email dtd. 21/11/2023 to the petitioner, stating that, though he had scored 106.75 marks in the written examination, he could not be selected as he was declared "not eligible" at the stage of interview.

(3.) As the petitioner was not intimated any reason as to why he was considered not eligible for admission to the B.Ed (Urdu) course, the petitioner approached this Court by means of the present writ petition, seeking issuance of a writ of certiorari quashing the decision of the JMI to reject his candidature for admission to the B.Ed (Urdu) course for the academic year 2023-2024 and, consequently, for a direction to the JMI to admit him to the said cour+se. Reason for rejection as per counter-affidavit filed by the JMI