TARUN AGARWALA,J. - (1.) - Heard Sri Chandra Kant, Sri Amique Khalid and Sri S.A. Murtaza, the learned counsel for the petitioners in the aforesaid writ petitions and Smt. Sunita Agarwal, the learned counsel for the Aligarh Muslim University.
(2.) SINCE a common question is involved in all these writ petitions, the same is being decided by a common judgment. It is however being made clear, that this judgment is based on the particular facts and circumstances of the present case, and will not be treated as a precedent for other cases. The petitioners applied for admission in M.A. History in Aligarh Muslim University for the academic session 2009-10. As per the admission guidelines, the candidates were required to undergo a departmental test, which was conducted on 22.6.2009, and thereafter a select list and a Chance Memo list was prepared. The petitioners' name were either found in the select list or in the Chance Memo list, and based on the aforesaid two lists, the petitioners were granted admission on 2.8.2009, except in the case of Abdul Qadir Jilani whose name was found in the Chance Memo list, but could not be admitted as the seats were exhausted. All the other petitioners were given admission on the basis of which they deposited the admission fee, etc. and some of the petitioners were also allotted a hostel for residential purposes.
(3.) IT is alleged, that the Vice Chancellor, by an order dated 12.8.2009 cancelled the select list and Chance Memo list and directed the Admission Committee and its delegated authorities to prepare a fresh select list and Chance Memo list, on the basis of the departmental examination. A fresh select list was duly prepared on 13.8.2009 in which the names of the petitioners, who were earlier in the select list were now placed in the chance memo list. It is alleged that the Admission Committee was held on 20.8.2009, on which date the selection process was completed and the petitioners could not be given admission.;