(1.) All these Petitions can be disposed of by a common order. In all these Petitions, results of Common Entrance Test (CET) which was held on 14/03/2015, which were declared on 25/3/2015 are challenged.
(2.) Two Writ Petitions were filed at Nagpur Bench; one was filed at Aurangabad Bench and two Writ Petitions and one PIL were filed at Bombay Bench. The Hon'ble Chief Justice was pleased to pass an order, directing that all these Petitions should be clubbed together and should be heard by this Bench.
(3.) Brief facts which are germane for the purpose of deciding these Petitions are as under:-