VINOD KUMAR BHARTI Vs. STATE

JUDGEMENT

(1.) All these writ petitions involve common questions of law and facts, therefore, they are disposed of by this common order.

(2.) For the convenient disposal of these writ petitions, the facts given in the case of Vinod Kumar Bharti and another v. State of Rajasthan and others (S. B. Civil Writ Petition No. 3441 of 1993), are taken into consideration.

(3.) The petitioners by this writ petition have prayed that the respondents may be directed to provide admission to the petitioners in General Nursing and Midwifery Course (called hereinafter as 'G. N. M. Course) on and from the date the candidates with lower percentage of marks were provided admission with all consequential benefits.