Bala Krishna Narayana, J. - (1.) HEARD Sri Ravi Kiran Jain, learned Senior Counsel, assisted by Sri Rahul Sripat, learned Counsel appearing for the petitioner and Smt. Sunita Agrawal, learned Counsel appearing for the respondent -University and perused the record.
(2.) PLEADINGS between the parties have been exchanged and with the consent of learned Counsel for the parties, this writ petition is being finally disposed of at the admission stage. The facts of the case as emerging from the pleadings of the parties are that the petitioner who claims herself to be an extremely meritorious candidate having bright academic record, appeared in the 2008 -09 admission test for M.B.B.S. / B.D.S. Courses conducted by the Controller of Examinations, Aligarh Muslim University (hereinafter referred to as 'the University') for making admissions to M.B.B.S. / B.D.S. Courses 2008 -09 on 26.5.2008. The result was declared on 1.6.2008. The name of the petitioner did not appear in the select list, although, the petitioner had performed extremely well in the admission test and she was fully hopeful of procuring admission in the aforesaid course. Since the petitioner suspected some irregularities in the evaluation of her answers, she applied before the Registrar of the Central Public Information Officer (hereinafter referred to CPIO), Aligarh Muslim University seeking following informations; 1. Marks obtained by the lowest position holder in the list of candidate selected for MBBS 2008 -09, in Aligarh Muslim University. 2. Marks obtained by the lowest position holder in the list of selected candidates for BDS 2008 -09, in Aligarh Muslim University. 3. Marks obtained by the lowest position holder candidate in the chance memo of MBBS 2008 -09, in Aligarh Muslim University.
(3.) MARKS obtained by the lowest position holder candidate in the chance memo of BDS 2008 -09, in Aligarh Muslim University.;