(1.) ALL these writ petitions raise a common question and therefore, they are heard together and disposed of by a common order.
(2.) THESE batch of cases could be broadly classified in two groups, those cases challenging the decision of the Government of Puducherry in providing regional reservation for admission to professional decree courses offered by Government sponsored colleges in Union Territory of Puducherry as unconstitutional and violative of Article 14,15 and 16 of the Constitution of India and other group of cases challenging the Special Regional Allocation of seats for Puducherry, Karaikal, Mahe and Yanam Regions.
(3.) (i) The learned counsel appearing for the petitioner would contend that the regional reservation is bad in law as there is no constitutional sanction under Article 15(4) and (5) of the Constitution of India that the regional reservation is against the law declared by the Hon'ble Supreme Court in the case of P. Rajendran v. State of Madras AIR 1968 SC 1012 and in Minor A. Peeriakaruppan v. State of Tamil Nadu and Others AIR 1971 SC 2303 : (1971)1 SCC 38.