FARAZ RIZVI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present petition is directed against respondents 2 and 3 for issuance of a writ of certiorari for quashing the list dated July 8, 1996 which relates to provisional admission in BUMS/BAMS Course for the current academic year as the petitioner is alleged to have been wrongly excluded. The said impugned list is filed as Annexure P-3 to the writ petition.

(3.) "The petitioner passed the Intermediate Examination of Intermediate Board, U.P. in the year 1993 with 93.6 per cent marks in P.C.B.( Physics, Chemistry and Biology). The marks sheet filed as Annexure P-1 to the writ petition reads as follows: Anukramank Name of Candidade Varg Kramank 0824982 Faraz Rizvi B1 D19433 Name of School/Centre Pariksha Sanstha/Pravarg Vyaktigat MNINTLCOLL SARAIGHASI FULL EXAM PRIVATE BULANDSHAHR <FRM>JUDGEMENT_304_DRJ39_1996Html1.htm</FRM>