POOJA SARAN Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) Since common questions of law and fact are involved in all these cases, as such, we propose to dispose of these writ petitions by a common judgment.

(2.) Facts regarding which learned Counsel for the parties were not at variance at the time of hearing, need to be noted briefly.

(3.) These are, that the respondent No. 1 /University during Academic Session 2001 -2002 issued Handbook of Information for different courses. This Handbook of Information related to competitive tests for admission against Subsidised/Self -financing Scheme and upernumerary/Payment/ NRI seats to different Courses run by it.