ABDUL LATEEF NOMANI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that he was denied admission by respondent no. 2 i.e. the Hansraj College on account of the fact that Jamia Millia Islamia Board of School Education (in short "JMIBSE") which governed the school i.e. Jamia Senior Secondary School (in short "JSSS") from which he had passed his grade-XII examination was not affiliated to the Council of Boards of School Education in India (in short "COBSE").

(2.) It is not disputed by the counsel for the parties that on 17.07.2019, when the 4th admission cut-off list was issued by the Hansraj College, the petitioner, given the marks he had obtained in grade-XII, he could have been admitted to the B.A. (Economics and Commerce) programme in the said college but for the fact that JMIBSE was not affiliated to COBSE.

(3.) Background