SHIV ADARSH MAHAVIDHYALAYA Vs. STATE OF U P

JUDGEMENT

(1.) Since the facts and law pleaded in all these petitions, namely, Writ Petition Nos. 7324(MS) of 2015, 7789(MS) of 2015, 7791(MS) of 2015 and 7974(MS) of 2015 and the relief claimed therein are the same, with the consent of learned counsel for the parties, these petitions are being decided by the following common judgment and order.

(2.) For convenience, the Writ petition No.7324(MS) of 2015 shall be treated to be the leading petition and the facts pleaded in the said case will be referred to in this judgment.

(3.) Heard Sri Sidharth Dhaon, learned counsel for the petitioner, learned Standing Counsel for the State, Sri Madhur Kant Srivastava, learned counsel for Bundelkhand University, Jhansi and Sri Sudeep Seth, learned counsel appearing for Dr. B.R. Ambedkar University, Agra and perused the record.