PURUSHOTTAM MAHAVIDYALAYA DADRAUVAZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of connected writ petitions No.3725/12, 3726/12, 3848/12, 3849/12, 3850/12, 3851/12, 3852/12, 3856/12, 3857/12, 3858/12, 3859/12, 3860/12, 3882/12, 3883/12, 3884/12, 3885/12, 3888/12, 3889/12, 3890/12, 3892/12, 3893/12,3894/12, 3895/12 and 3898/12 as common question of facts and law are involved in the matter.

(2.) For facility of reference, facts are being taken from W.P.3834/2012.

(3.) The petitioner of W.P.No.3834/2012 has presented the petition under Article 226 of the Constitution of India against the Admission Rules and Guiding Principles dated 27th March 2012 issued by the Commissioner, Higher Education, Government of Madhya Pradesh, Bhopal for academic Session 2012-2013 prescribing thereby procedure for admission to all undergraduate and post graduate courses in all government and private colleges in the State of Madhya Pradesh. It is prayed that by issuing the writ in the nature of Mandamus or suitable writ, order or directions, the impugned Admission Rules and guiding Principles dated 27th March 2012 issued by the Commissioner Higher Education, State of Madhya Pradesh, Bhopal be quashed awarding the cost against the respondents. It is also prayed that till disposal of the present petition the operation of the impugned order Annexure P-1 may be kept in abeyance.