NASEEM AHMED Vs. JAIMIA MILLIA ISLAMIA

JUDGEMENT

(1.) A common question arises for consideration in these four writ petitions. Hence they are being disposed of by a common judgment.

(2.) The petitioners in these writ petitions are students of B.Sc.Engg.course in the Jamia Millia Islamia, a Central University established under the provisions of the Jamia Millia Islamia Act, 1988. B.Sc. Engg course is a four years course and as per the provisions in the Ordinance of the University no person shall be admitted for the examination in B.Sc. Engg. after the lapse of seven years after admission to first year of the course. The petitioners could not complete the course and pass the examination within the stipulated period of seven years.

(3.) In the case of petitioners in CW 4868/97 one paper/subject remained to be cleared when the stipulated period of seven years expired. However, the controller of examinations granted them special permission to appear in the annual examination of 1997 and to clear the paper/subject concerned. But before they could appear in the examination the said special permission was withdrawn and consequently they could not appear in the annual examination of 1997.