GHALIB ZEYAD Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The petitioner is a student, who aspires to pursue the M.Phil. programme with the Jawaharlal Nehru University (Respondent No.1 herein and referred to, hereinafter, as "JNU"). He is visually impaired, suffering from 100% blindness in his right eye and 50% blindness in his left eye.

(2.) One may commence the recital of the relevant facts, in the present case, with the clearing, by the petitioner, of the first year of his Bachelor of Arts (B.A.) Examination, from the Maulana Mazharul Haque Arabic & Persian University (hereinafter referred to as "MMHAPU") with 52.4% marks. Thereafter, there was a hiatus in the petitioner's studies, owing to his physical limitations, and it was only in the monsoon semester of 2014 that the petitioner could migrate, from the MMHAPU to the B.A. (Hons.) (Persian) programme conducted as part of the integrated five year M.A. programme, by the JNU. Needless to say, prior thereto, he obtained the requisite migration certificate from the MMHAPU.

(3.) At this juncture, it is relevant to point out that the five year integrated M.A. programme conducted by the JNU as is the case that several such five year programmes conducted by institutions, including, inter alia, five year programmes relating to law is essentially an amalgam of a three year B.A. (Hons.) programme followed by a two year M.A. programme. Both the said programmes, together, constitute the "five year integrated M.A. programme".