MOHD YAQUB Vs. VICECHANCELLOR OF ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, Sri M. A, Khan and Sri Dilip Gupta representing respondents. Perused the averments made in the writ petition.

(2.) The instant writ petition is filed by the petitioner for issuing a writ of mandamus commanding respondent Nos. 2 and 3 to permit the petitioner to appear in B. Tech. Final Year Examination of the year 2002, which has already started with effect from 4.4.2002. It is brought to my notice by the learned counsel representing respondent Nos. 2 and 3. Sri Dilip Gupta that the examination of three papers relating to B. Tech. Final Year Examination of year 2002, in which the petitioner intends to appear has already completed.

(3.) Having heard the learned counsel for both sides. 1 am of the view that Aligarh Muslim University. Aligarh in order to maintain its academic excellence has prescribed 75% attendance for regular students. In the instant case, indisputably the petitioner was a regular student, therefore, he can be eligible to appear in B. Tech. Final Year Examination of the year 2002 provided he has undergone regular course of study in the university or an institution maintained by it for the period specified in the Academic Ordinance of the University.