Devi Prasad Singh, J. - (1.) HEARD learned Counsel for the petitioner and Shri Upendra Nath Misra learned Counsel for the respondents.
(2.) SINCE , short question involved in the present bunch of writ petitions relate to admission to Ph.D. course in different subjects i.e. Law, Chemistry, Maths and Hindi of the Lucknow University for the year 2007 -2008. With the consent of parties' counsel, I proceed to decide the writ petitions finally by common judgement. According to petitioner's counsel respondents had invited applications for admission to Ph.d course declaring the specify number of seats like in Law the number of vacancies were 84. Later on, by office memorandum dated 8.6.2009 Lucknow University in compliance of guidelines issued by the University Grants Commission decided to hold written test. Hence, earlier decision to admit students on merit was annulled.
(3.) IT has been stated by learned Counsel for the petitioner that the number of seats were reduced substantially and the vacancies notified were not filled up. For example in law 84 vacancies were notified but instead of 84 vacancies only 30 candidates were required for admission.;