JUBER CHAUDHARY Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The prayer clause in this writ petition reads thus:

(2.) Mr. Hashmi, learned counsel for petitioner acknowledges that, with the passage of time it is now no longer possible to grant prayers (a) to (d) which have therefore been rendered infructuous.

(3.) However, he presses prayer (e) which challenges the decision of the respondent who placed the petitioner on the list of students who are not be admitted to the respondent University.