SALMAN HASAN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that the petitioner be permitted to appear in the "Supplementary Examination/Special Back Paper Examination" conducted by the respondent university. The petitioner contends that he has been denied an opportunity to appear in the said examination pursuant to a disciplinary action taken against him in November 2013, he submits that this is beyond the scope of punition imposed by the respondent university at the material time. The petitioner is also aggrieved as he has been denied hostel facilities as well scholarship, which was granted to him under the Merit cum Means Scheme.

(2.) The relevant facts necessary to consider the controversy arising in this petition are, briefly narrated, as under:

(3.) It is apparent from the above that all representations made by the petitioner were, in effect, seeking permission to appear in the examinations for completing his second year course and for promotion to the third year.