Arvind Kumar Mishra,J. - (1.) Computer Section is directed to correctly describe name of the petitioner as Ahmad Mujtaba Faraz in place of Ahmad Majaba Faras in the array of the parties.
(2.) Heard Sri Anoop Trivedi, learned Senior Counsel assisted by Nitin Chandra Mishra, learned counsel for the petitioner, Sri Neeraj Tripathi, learned Additional Advocate General (through video conferencing) assisted by Sri Shashank Shekhar Singh, learned counsel for the Aligarh Muslim University.
(3.) By way of the instant petition, the petitioner has sought following relief (s): 1. Issuance of writ, order or direction in the nature of certiorari quashing the impugned order dated 26.11.2020 (annexure no.1) passed by respondent no.3 with direction to respondent no.3 to call the petitioner for presentation cum interview in Ph. D. Programme in Human Rights as well as Women's Studies. 2. Further direction was sought to be issued to respondent nos.2 and 3 to consider candidature of the petitioner for Ph. D. in subjects of Human Rights as well as Women's Studies. 3. Issue any writ order or direction, which the Court may deem fit and proper in the facts and circumstances of the case. ;