LAWS(DLH)-2015-8-140

SAAD Vs. JAMIA MILIA ISLAMIA AND ORS.

Decided On August 07, 2015
Saad Appellant
V/S
Jamia Milia Islamia And Ors. Respondents

JUDGEMENT

(1.) CM No.14108/2015 (exemption)

(2.) The brief facts which led to filing of the Writ Petition are that the appellant applied for admission to the course of Master of International Business in respondent No.1/University. There were 60 seats available in the concerned year, namely, 2014-15.

(3.) A written test was conducted on 15.6.2014. On 24.6.2014 the result was declared. The appellant was called for a group discussion and interview pursuant to his performance in the written test on 27.6.2014. The respondent/University declared the result on 3.7.2014. The list of waiting candidates was also later declared and the name of the appellant was mentioned at 24th rank in the Muslim category and 7th rank in Muslim OBC category.