JAMIA MILLIA ISLAMIA Vs. MD. DILWAR HUSSAIN

JUDGEMENT

(1.) Present appeal filed under Clause X of the Letters Patent of the then High Court of Judicature at Lahore, which stands extended to the High Court of Delhi, impugns the judgment dtd. 6/2/2024, wherein the learned Single Judge had set aside the decision of Jamia Millia Islamia University ('JMI/University') i.e., Appellant University to reject the Respondent's candidature for pursuing B.Ed. (Urdu) course for the academic year 2023-2024 and subsequently, directed the Appellant University to grant admission to the Respondent to B.Ed. (Urdu) programme in JMI for the academic year 2023-2024. Accordingly, the W.P. (C) 16575/2023 ('writ petition') filed by the Respondent against the Appellant University was allowed.

(2.) The Respondent herein who suffers from blindness, had applied for admission to the B.Ed. (Urdu) programme conducted by the Appellant University. A written test and an interview were conducted as part of the selection process. The cut-off marks for candidates with disability and candidates under general category were set by the University at 57.75 and 86.50, respectively. The Respondent scored 106.75 marks in the said written exam and subsequentially, appeared for the interview round. However, the Respondent was not selected as he was declared 'not eligible' without any explanation/reasons.

(3.) Learned counsel for the Appellant University states that the Respondent herein has applied for admission to B.Ed. (Urdu) programme but could only have chosen B.Ed. (History) programme, because he had pursued his graduation in B.A. (Hons.) History.