Delhi High Court - Orders
Dr. Firdous Azmat Siddiqui vs Jamia Millia Islamia & Ors on 18 December, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 10702/2020
DR. FIRDOUS AZMAT SIDDIQUI ..... Petitioner
Through Mr. Salman Khurshid, Senior
Advocate with Ms. Ayesha Jamal,
Advocate
versus
JAMIA MILLIA ISLAMIA & ORS. ..... Respondents
Through Mr. Fuzail Ahmad Ayyubi, Standing
Counsel with Mr. Pritish Sabharwal,
Mr. Ibad Mushtaq and Ms. Akanksha
Rai, Advocates for R-1.
Mr. Apoorv Kurup, Ms. Vartika
Mishra and Ms. Nidhi Mittal,
Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 18.12.2020 Hearing has been conducted through Video Conferencing. Issue notice.
Mr. Fuzail Ahmad Ayyubi accepts notice on behalf of Respondent No.1.
Mr. Apoorv Kurup accepts notice on behalf of Respondent No. 2. Let Counter affidavits be filed within a period of four weeks from today. Rejoinders, if any, be filed before the next date of hearing.
Mr. Ayyubi submits that a similar petition being W.P. (C) No. 8454/2020 is listed before this Court on 29.01.2021 wherein Respondent No. 1 has made a statement that no further steps will be taken pursuant to the impugned advertisement.
The same statement shall operate in the present case as well. List on 29.01.2021.
It is directed that till the next date of hearing status quo on the service as well as the service conditions of the Petitioner shall be maintained by the Respondent No. 1.
JYOTI SINGH, J DECEMBER 18, 2020/yo