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Abdul Muktadir Barlaskar vs Director Nit Silchar on 12 September, 2022

Bench: D.Y. Chandrachud, Hima Kohli

     ITEM NO.4                                     COURT NO.2                       SECTION X

                                      S U P R E M E C O U R T O F               I N D I A
                                              RECORD OF PROCEEDINGS

                                     Writ Petition(s)(Civil)          No(s).589/2022

     ABDUL MUKTADIR BARLASKAR                                                         Petitioner(s)

                                                            VERSUS

     DIRECTOR NIT SILCHAR & ORS.                                                      Respondent(s)

     (FOR ADMISSION and IA No.107005/2022-EXEMPTION FROM FILING O.T. and
     IA No.107004/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON)

     Date : 12-09-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                              Petitioner-in-person

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                                  O R D E R

1 The issue which the petitioner seeks to raise under Article 32 of the Constitution pertains to the domain of academic policy. The eligibility requirements for enrollment to the Ph.D. programme have to be determined by the competent academic authorities and this Court would not be justified in interfering with their domain expertise.

2 The petition is accordingly dismissed.

3 Pending application, if any, stands disposed of.

                            (SANJAY KUMAR-I)                                  (SAROJ KUMARI GAUR)
                            DEPUTY REGISTRAR                                      COURT MASTER