- (1.) HEARD Sri U.N. Sharma learned counsel for the petitioner/appellant assisted by Sri Jay Prakash Rai and Sri Ankur Agarwal holding brief of Smt. Sunita Agarwal learned counsel for the respondents.
(2.) THIS is an appeal against the order of learned Single Judge dated 25.9.2008 by which the writ petition of the appellant seeking a mandamus for her admission in the B.D.S. Course 2008-09 of the Aligarh Muslim University has been dismissed. It appears that Medical Entrance Examination for the B.D.S. Course 2008-09 was held by the Aligarh Muslim University and the appellant could not secure a position in the main merit list. However, she was placed on the waiting list.
(3.) IT appears that some of the candidates from the main merit list could not join and hence candidates from waiting list were called. The University issued chance memos to the candidates on the waiting list. The matter relating to the admission of students is covered by the Rules 23 and 24 framed by Academic Council of the University. The said rules are being quoted below: "23. Candidates not reporting for admission on the stipulated date and time shall forfeit their claim for admission and no correspondence in this regard shall be entertained. "24. The University shall issue or display 'Chance Memos' if there is any likelihood of a vacancy caused due to removal of name or any other reason. Chance Memo is not an offer of admission but is issued only in case there is likely to be a vacancy due to one or more candidate with Chance Memo No. 1 shall be given admission provided he/she reports on the specified date and time. In case the candidate with Chance Memo No. 1 does not report for admission, the vacancy is offered to the candidate with Chance Memo No. 2, and so on." ;