SITA DEVI EDUCATIONAL SOCIETY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions involving almost common cause are listed before this Court under the order dtd. 17/11/2021 passed by the learned Division Bench of this Court in State of Rajasthan and ors. v. Lok Manya Tilak College, Ramgarh, Alwar (DB Special Appeal Writ No.690/2021) whereby the Hon'ble Division Bench observed as under:-

(2.) As per observations of the Hon'ble Division Bench, referred to above, all the connected matters were tagged either as per directions of this Court or on insistence of learned Advocates representing various parties having common cause.

(3.) All these writ petitions were categorized in three broad categories and lead matters were taken up for disposal qua the issues which were identical on facts but were having different prayers.