- (1.) Heard learned counsel for the parties.
(2.) This special appeal is directed against the impugned order dated 12.11.2009 passed by the learned Single Judge, whereby writ petition of petitioner has been dismissed.
(3.) Petitioner preferred the writ petition before this Court with the following prayer:- (i) to admit the petitioner in the B.B.A.(Hons.), LL.B.(Hons.), B.P.Sc.(Hons.), LL.B.(Hons.), B.Sc.(Technology) (Hons.), LL.B.(Hons.) programme 2009 in National Law University, Jodhpur against the OBC quota seat. (ii) if during the pendency of the writ petition the right of the petitioner for pursuing her B.B.A.(Hons.), LL.B.(Hons.), B.P.Sc.(Hons.), LL.B.(Hons.), B.Sc.(Technology) (Hons.), LL.B.(Hons.) studies, is adversely affected, the same may kindly be taken note of and be quashed and set aside and the rights of the petitioner for her studies as above for the batch 2009 may kindly be kept intact for the petitioner. (iii) any other relief which this Hon'ble deems fit and proper in the facts and circumstances of the case may also be passed in favour of the petitioner. (iv) cost may also be awarded in favour of the humble petitioner. ;