VED KUMAR Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) The learned Counsel agree that this review petition can be decided peremptorily.

(2.) The facts in respect of the writ petition are still fresh in our mind. More than one persons have raised common questions of fact and law. The common questions were disposed of by the earlier part of the judgment and thereafter individual writ petitions were taken up for decision in respect of the specific questions which were peculiar to each petition. While ordering that the rest of the petitions are dismissed, it was inherent that they were dismissed except to the extent to which the common questions of law and fact raised by them stood decided. We would, therefore, like to clarify our order that the dismissal of the writ petitions were except only to the extent of the decision relating to common questions of law and fact. The application stands disposed of.