Mahesh Chandra Tripathi, J. - (1.) Heard Shri Anoop Trivedi, learned counsel for the petitioners and Shri Shashank Shekhar Singh, learned counsel for the Aligarh Muslim University.
(2.) Gaurav Gupta and Mohammad Faizan Khan are before this Court assailing Office Memorandum dated 6.10.2012 issued by the second respondent i.e. Registrar, Aligarh Muslim University, Aligarh as well as subsequent Office Memos dated 11.10.2012 and 19.10.2012 and for direction to the respondents to admit them in Ph.D Programme (Commerce) for Session 2011-2012 in Aligarh Muslim University, Aligarh.
(3.) Record in question reflects that the petitioners applied for admission in Ph.D Programme (Commerce) for Session 2011-2012 in Aligarh Muslim University, Aligarh (in short, the University) against advertisement dated 7.12.2011. They appeared in the entrance test on 05.2.2012 and the result of entrance test was declared. In the list of candidates qualified for the interview, their names were shown at serial nos. 22 and 55 respectively and they were directed to appear in the interview on 26.4.2012. The petitioners appeared before the Interview Board and their names were shortlisted for the next stage. The Chairman, Department of Commerce of the University sent a letter dated 11.6.2012 to the petitioners asking them to submit the proposed Research Synopsis alongwith the name of Supervisor on or before 21.6.2012 for placing the same before the Board of Studies of the Department of Commerce for approval. An ordinary meeting of Board of Studies of the Department of Commerce was held on 27.6.2012 in which a decision was taken at item no.2 to recommend the names of the petitioners to CASR for admission to Ph.D Programme in Commerce for year 2011-2012 and their names have been mentioned at serial nos.12 and 24 respectively in the BOS recommendations.;