KHALID AHMED GHILAN AMRAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the orders dtd. 3/9/2019 and 4/9/2019 passed by the respondents whereby they cancelled Research/Stay VISA of the petitioner prematurely and further asked the petitioner to apply Exit Permit for leaving the country. The petitioner additionally seeks a direction to consider his case for issuance of Student Research VISA (Ph.D.) to pursue the said course in (D.B. SAW/1582/2019 and 2 more have been filed in this matter. Please refer the same for further orders) Vivekananda Global University, Jaipur and further not to deport the petitioner to his home country i.e. Yemen.

(2.) The brief facts, as pleaded in the writ petition, are that the petitioner being a national of Yemen country initially got admission in M.Tech. (Upstream) Course in Petroleum Engineering in the National Institute of Medical Sciences University, Jaipur (in short "NIMS University") in the year 2013 and he passed the said course in the year 2016. The petitioner got himself registered in NIMS University as research student to accomplish Ph.D. in Chemical Engineering in the year 2016.

(3.) The petitioner has pleaded that he came to know in the year 2019 vide letter issued by the State of Rajasthan dtd. 27/2/2019 that M.Tech. (Upstream) Course in Petroleum Engineering and Ph.D. in the subject of Chemical Engineering were not approved as per Schedule-II of the NIMS University Act.