Delhi High Court - Orders
Rehan vs Jamia Millia Islamia & Ors on 11 May, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~117
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6385/2026 & CM APPL. 31442/2026
REHAN
.....Petitioner
Through: Ms. Anha Rizvi, Adv.
versus
JAMIA MILLIA ISLAMIA & ORS.
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 11.05.2026
1. This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :-
"a. issue a writ, order or direction in the nature of certiorari, directing revocation of the Impugned Order dated 20.11.2025, issued by Respondents; b. issue a writ, order or direction in the nature of mandamus, directing the Respondents to decide and dispose of the appeal dated 05.12.2025 preferred by the Petitioner to the Executive Council in a time-bound manner;
c. issue a writ, order or direction in the nature of mandamus, directing the Respondents to allow the Petitioner to appear in the upcoming compartmental This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/05/2026 at 21:29:41 examination scheduled for clearing any backlog papers, under the supervision of Proctor;..."
2. For the reasons stated in the petition, issue notice to the respondents through all modes including electronic on the petitioner taking steps within one week from today, returnable on 07.07.2026.
JASMEET SINGH, J MAY 11, 2026/sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/05/2026 at 21:29:41