MD ABRAR ALAM Vs. JAMIA HAMDARD

JUDGEMENT

(1.) The petitioner has sought a writ against the respondents directing them to give admission to the petitioner in the course of Master of Pharmacy (M. Pharma) for the year 2006-07 as per the preferences given by the petitioner in his admission form bearing No. 55664.

(2.) The relevant facts for adjudication of controversies between the parties are that the petitioner completed his B. Pharm from respondent No.1, Jamia Hamdard (a deemed University) and also qualified GATE 2006 and scored 421 (95.02%).

(3.) The score card of the GATE qualified by the petitioner scoring 95.02% was issued by and on behalf of Ministry of Human Resource Development, Government of India, dated 15th March, 2006 and the GATE Score of the petitioner is valid up to 31st March, 2008.