RAFI MOHAMMAD ABDUL FATHIMA Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in not issuing 6th semester mark-sheet and LLB graduation certificate to the petitioner on the ground that he is an ineligible student, having acquired his school education certificates from the 'Board' not listed on the Council of Boards of School Education ("COBSE", for short) website. The facts of the case in brief are as under :

(2.) The petitioner completed his 10th standard from Aliya Darul Huda Islamic Academy, Kerala in the year 2011 ("the Academy", for short). The petitioner completed his 12 th standard from the Academy in the year 2013. The petitioner graduated with a Bachelor of Arts (Honours) degree in Sociology from Jamia Millia Islamia University in 2019. The petitioner took the Maharashtra Common Entrance Test (CET) Law examination and was qualified to take admission in one of the law colleges under the University of Mumbai.

(3.) The petitioner sought admission in the course of LLB in the respondent no.4 Rizvi Law College. The petitioner's documents were duly checked and verified by the college and the petitioner's admission was approved by the Admission Regulating Authority. The petitioner was also issued PRN (Permanent Registration Number).