MOHD SHAMIM Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) ALL these appeals involve similar issues of fact and law and, therefore, we propose to dispose of all these appeals by this common judgment and order.

(2.) THESE appeals are filed by the appellants being dissatisfied with the judgment and order passed by the learned Single Judge on 31st August, 2004.

(3.) WE have perused the copy of the said order, which is placed on record by the appellants herein. By the aforesaid order, a number of writ petitions were decided by the learned Single Judge. By a common judgment and order dated 31st August, 2004, all the aforesaid writ petitions were dismissed.