Dr. Mohd. Asif vs Jamia Hamdard (University) Through Its ... on 3 September, 2025

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Delhi High Court - Orders

Dr. Mohd. Asif vs Jamia Hamdard (University) Through Its ... on 3 September, 2025

Bench: Anup Jairam Bhambhani

                          $~97
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 12960/2025
                               DR. MOHD. ASIF                                .....Petitioner
                                                Through: Mr. Abdul Qadir Abbasi, Md. Azam
                                                         and Mr. Syed Abdur Rahma,
                                                         Advocates.
                                                versus
                               JAMIA HAMDARD (UNIVERSITY) THROUGH ITS
                               REGISTRAR                                 .....Respondent

                                                                  Through:            Dr. Swaroop George, Mr. Mobashshir
                                                                                      Sarwar, Mr. Abhinandan Jain, Mr.
                                                                                      Sunil Roy, Mr. Shivam Prajapati and
                                                                                      Mr. Kartikey, Advocates.
                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 03.09.2025 By way of the present petition filed under Article 226 of the Constitution of India, the petitioner impugns Notification dated 19.09.2024, issued by the respondent/Jamia Hamdard University, whereby on a purported re-assessment and review of the promotion of 05 teachers, one of them being the petitioner, the promotion granted to the petitioner vide order dated 22.05.2019 has been recalled; and instead of being promoted as Lecturer (Selection Grade) w.e.f. 27.07.2003, the petitioner has been promoted as Lecturer (Selection Grade) w.e.f. 30.04.2019.

Mr. Abdul Qadir Abbasi, learned counsel appearing for the petitioner submits, that since the petitioner has already superannuated on 30.09.2019, he could therefore not have completed the 03-years period to entitle him to be re-designated as Associate Professor; and he has lost-out on that designation.

W.P.(C) 12960/2025 Page 1 of 2

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 08/09/2025 at 22:09:45 The consequence of such re-designation is that, the petitioner now stands to lose his arrears of pay as well as the pensionary benefits, as detailed in the petition.

Issue notice.

Dr. Swaroop George, learned counsel appears on behalf of the respondent on advance copy; accepts notice; and seeks time to file counter- affidavit.

Let the counter-affidavit be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.

Re-notify on 16th December 2025 before the learned Joint-Registrar for completion of pleadings in the petition.

List before court thereafter.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 3, 2025 V.Rawat W.P.(C) 12960/2025 Page 2 of 2 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 08/09/2025 at 22:09:45

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Delhi High Court - Orders