(1.) THESE Special Civil Applications were heard analogously as the reliefs claimed in these applications are more or less the same.
(2.) SOME of the students who have passed the 12th Standard in the Science stream examination from CBSE Board have challenged the process of preparation of the merit list of the candidates for admission to the B.Tech course by the Admission Committee for Professional Courses as provided in the Bachelor of Engineering & Technology [Regulation of Admission & Payment of Fees] Rules, 2013, [hereinafter referred to as "the Rules"] as illegal, unjust and violative of Article 14 of the Constitution of India and have even prayed for a declaration that the respondents have failed to prepare the merit list in accordance with the Rules as framed.
(3.) SUCH being the position, the learned Single Judge released the matters and directed the Registry to place the same before the Chief Justice for listing the same before the appropriate Court and consequently, the matters have been placed before this Bench.
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