Delhi High Court - Orders
Fatimah Basim Jasim vs Union Of India & Ors on 16 May, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13356/2024
FATIMAH BASIM JASIM .....Petitioner
Through: Mr. Saurabh Sharma, Advocate
(through VC)
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Ankur Chhibber and
Mr. Anshuman Mehrotra, Advocates
for R-3.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 16.05.2025
1. During the course of hearing, attention has been drawn to the following averments made in the affidavit dated 17.01.2025 filed on behalf of the respondent no.2/Foreigners Regional Registration Office (FRRO) :-
"12. On further enquiry it was found that the foreign national was employed by the above Indian national Mohd. Qumrul Islam as an interpreter/freelancer and used to pay her for her services which was not allowed on a student visa. It was further revealed that she had allegedly duped her professors of her university and was managing her attendance, exams and other records by unfair means. In fact, she had allegedly sent a forged a fee demand letter of Dy. Dean Foreign Students, Delhi University to the above Indian national Mohd. Qumrul Islam to cheat him and dupe him of money. It was also learnt that she was in India on a student visa under ICCR scholarship scheme under Delhi university. She along-with another foreign national accomplice were indulged in bringing students from foreign countries and arrange admissions in different Indian universities under ICCR scholarship and were taking commissions from ICCR scholarship and students for facilitating the same."
2. Let Mr. Ankur Chhibber, learned counsel appearing for the University of Delhi (respondent no.3) take instructions as to the veracity of the 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 29/06/2025 at 18:50:44 allegations set out in the aforesaid paragraph, qua the petitioner's conduct as a student of the University, particularly as regards the allegation that the petitioner forged a fee demand letter of Deputy Dean, Foreign Students.
3. List on 22.05.2025, in the category of "Supplementary Matters".
SACHIN DATTA, J MAY 16, 2025/r 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 29/06/2025 at 18:50:44