JAVED AKHTAR Vs. JAMIA HAMDARD

JUDGEMENT

(1.) The petitioners have sought quashing of letter dated 8th August, 2006 canceling petitioners" admission in "Pre Tib". The petitioners have also sought quashing of guidelines fixing upper age limit with respect to admission in "Pre Tib" in the bulletin of information and prospectus of 2006.

(2.) The brief facts to appreciate the controversies between the parties are that respondent No.1 is a deemed University since the year 1989 and comprises of seven faculties and 24 departments. Respondent No.1 was accredited by National Assessment and Accreditation Council which is constituted by the University Grants Commission.

(3.) Respondent No.2 is a statutory body regulating the courses of Indian Medicines including the course of BUMS "Bachelor of Unani Medicine and Surgery" which is also an authority to make rules and regulations with respect to admission and discipline among the students admitted to the course.