DEVI PRASAD SINGH, J. - (1.) HEARD the appellant in person and the learned counsel for the respondents.
(2.) PRESENT appeal under Rule 5 Chapter VIII of Allahabad High Court Rules, 1952, is against the judgment and order dated 6.10.2009, passed by Hon'ble Single Judge of this Court, in Writ Petition No.5601 (M/S) of 2005. The appellant preferred Writ Petition No.5601 (M/S) of 2005 whereby, an order dated 20.10.2005 passed by the Vice-Chancellor, Lucknow University was impugned. By the said order dated 20.10.2005, the Vice-Chancellor of the University has denied admission to the appellant in LLB Course and rejected representation on the ground that appellant does not qualify on merit being placed at 3 All] Srmaamiksha Ve 5601 (M/S) 05 V. University Of Lucknow and other 1303 serial No.502 of merit list. According to respondent, the last candidate admitted under general category, was placed at the serial No.135 of the merit list.
(3.) THE order dated 20.10.2005, impugned before the Hon'ble Single Judge, reveals that earlier, the appellant filed Writ Petition No.5051(M/S) of 2005 with the grievance that she had applied for admission to L.L.B. three years course but in spite of several vacancies, her candidature was not considered by the opposite parties. Hence the Vice-Chancellor was directed to look into the matter and take decision with regard to admission keeping in view the existing vacancy. In consequence thereof, the representation of the appellant was rejected for the lack of vacancy.;