KUMBHA RAM Vs. SARVEPALLI RADHAKRISHANA RAJASTHAN AYURVEDIC UNIVERSITY

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 Petition No.4174/2023, while treating the same as a lead case.

(2.) The prayer clauses read as under:-

(3.) At the outset, learned counsel for the petitioners did not press the above-numbered, S.B. Civil Writ Petition No.4175/2023 to the extent of petitioner No.9 only.