AFTAB ALAM SAKLAINI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The present judgment will dispose of three writ petitions being Nos. 3025/96, 3447/96 and 3478/ 96. The petitioners in each case have challenged the selection made for B. Sc. Engineering Courses in the Jamia Millia Islamia, respondent University. At this stage it may be relevant to refer to the broad facts relating to each of the petitioners.

(2.) In C.W.P. No, 3 025/96 there are two petitioners who have obtained 64 marks and 70 marks out of an aggregate of 200 marks in the written entrance examination. The ranking in general merit of petitioners is 3562 and 3049 respectively. They have challenged their exclusion from the successful list for admission to B.Sc. Engineering Course for the academic year 1996-97 on various grounds. Broadly speaking they contend that the respondent University has committed illegality in excluding them by making reservations of different categories which will be referred to at a later stage in this judgment

(3.) In C.W.P. No. 3447/96 the petitioner secured 77 marks in the entrance examination and his ranking in general merit is 2329 He has also challenged the reservation policy of the respondent University as arbitrary. irrational and discriminatory.