MOHD FAIZAN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the University.

(2.) A counter-affidavit has been filed as per the directions of this Court. A rejoinder-affidavit to the same has also been filed.

(3.) The Petitioner has come up for quashing of the order dated 10th August. 2010 whereby his admission in M. Sc. (Museology) has been cancelled. The counter-affidavit discloses the reason for such cancellation namely that the Petitioner sought admission in the aforesaid course without disclosing the correct fact that he was already pursuing the course of Master of Agricultural Economics and Business Management (in short 'M.A.E.B.M.').