(1.) In all these petitions the controversy involved is common and identical, therefore, with the consent of the learned Counsel for the parties they are heard together and are being disposed of by this common order.
(2.) The short grievance of the petitioner is that the they have not been permitted to appear in the University examination on the ground that their lectures fell short and thus in terms of the provisions of the Ordinance, they are not eligible to appear in the University examination.
(3.) When this matter was earlier taken up as fresh before another Bench of this Court on 26-3-2001 the University was granted time to file counter affidavit and by an interim order petitioners were provisionally permitted to sit in the examination which was scheduled to commence from 28.3.2001. Pursuant to that order all the petitioners appeared in the examination but their results were not declared. However, when the matter was again taken up on 22-5-2001, it was ordered to be listed in the second week of July, 2001 for admission final disposal and in the meanwhile, University was directed to declare the result of the petitioners within a period of two weeks from the date a certified copy of the order is produced before the Registrar of the Aligarh Muslim University. Similar order directing to declare the result was also passed in Writ Petition No. 14238 of 2001 on 25-5-2001. The University being aggrieved with the aforesaid order dated 25.5.2001 preferred Special Appeal No. 696 of 2001 of which was heard by a Division Bench of this Court and disposed of vide order dated 12-6-2001. The operative portion of the order dated 12.6.2001 is as under ;