MOHD MINHAJUL ISLAM Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 12.4.2004.

(2.) We have heard the learned counsel for the parties and have perused the record.

(3.) The petitioner was admitted in B.Tech/B.Sc. Engineering Course in Aligarh Muslim University in the academic session 1992-93. The said course is of four years. The petitioner has alleged that he has passed the third year examination and at present he is pursuing study of the final year. The petitioner has alleged that he has been promoted from first year to second year in 1995, from second year to third year In 1998 and from third year to fourth year in 2001. Thus, It appears that for every one year of the course the petitioner took three years to pass the annual examination. This itself shows that he is not serious in his studies.