AASUDDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petitions No.8683/2023 & 9023/2023, while treating the same as a lead case.

(2.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that respondents no. 2 to 4 have issued an advertisement for admission in Two Years Animal Husbandry Diploma Program (AHDP) for the academic session 2022-2023, whereby applications were invited from the eligible candidates. After completion of the process, the private colleges gave the admission, additionally, in place of those candidates, who have not joined the Course, till last date of joining, or those who have left the college, being not interested in pursuing the Course. The petitioners took admission in the Course in question and are continuously attending the classes.