(1.) This writ appeal is directed against the interim order dated 02-08-2013 in W.P. No. 22841 of 2013 passed by learned Single Judge of this Court. W.P. No. 22841 of 2013 is filed seeking to declare:
(2.) This Court, while ordering Notice before Admission in W.P. Nos. 22841 and 22834 of 2013, made the following common order:
(3.) Being aggrieved by the interim order passed in the writ petition, the present Writ Appeal is filed.