SANJEEV GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned. Leave granted in SLP(C) 23582-23584 of 2004 (CC No. 2256-2258).

(2.) Interlocutory application in WP(C) No. 604 of 2002 is allowed. As the points of law involved in all these cases are the same or similar with title variations which would be indicated in the later part of the judgment, this judgment shall dispose of all the above-mentioned cases by a common judgment.

(3.) Writ Petition (C) No. 604 of 2002, WP(C) No. 25 of 2003 and WP(C) No. 33 of 2003 pertain to the batch of students who joined the course in 1994 whereas the WP(C) No. 616 of 2002, WP(C) No. 634 of 2002, WP(C) No. 11 of 2003, WP(C) No. 14 of 2003, WP(C) No.16 of 2003, WP(C) No. 26 of 2003, WP(C) No. 25 of 2003, WP(C) No. 27 of 2003, WP(C) No. 34 of 2003, WP(C) No. 404 of 2003, C.A. Nos. of 7363-7365 of 2004 (arising out of SLP(C) No. 23582-23584 of 2004 /CC Nos. 2256-2258) and IA... of 2004 pertain to the students who joined the course in the year 1995; WP(C) No. 391 of 2003, WP(C) No. 488 of 2003 and WP(C) No. 190 of 2004 pertain to the students who joined the course in 1996; WP(C) No. 185 of 2004 and WP(C) No. 172 of 2004 pertain to the students who joined the course in 1999, WP(C) No. 166 of 2004 pertains to the students who joined the course in 2000 and WP(C) No. 22 of 2003, year of joining the course was not mentioned.