SURAJ PAL Vs. JAMIA HAMDARD (HAMDARD UNIVERSITY)

JUDGEMENT

(1.) CM 17678/2015 (exemption).

(2.) THE challenge in this writ petition under Article 226 of the Constitution of India is to the order dated 17.01.2004 passed by the respondent and order dated 25.02.2004 passed by the Executive Council of the respondent in Appeal No. Estab/ED/68.

(3.) ON advance notice, learned counsel for the respondent appears. At the outset, he objects to the entertainment of the writ petition on the ground of delay and laches as the petitioner is approaching this Court after a lapse of approximately eleven years.