SARASWATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bunch of the writ petitions (above writ, and the writ petitions listed in the Schedule) involve common question of law, and therefore, all these writ petitions (alongwith the writ petition listed in the Schedule), are being decided by this common order. Out of this bunch, in some of the writ petitions, show cause notices were issued, while some writ petitions have been admitted, in some matters, an interim order has been issued directing giving of provisional admission to the petitioner, with a rider, that, that will not create any right in favour of the petitioners. However, since the controversy involved is very short, and number of matters had arisen, vide order dt. 6.2.2006 all the matters were ordered to be listed together. It was understood, that at this stage itself, all the matters shall be finally decided, and with that understanding arguments were made in the cases that were listed on 20.3.2006 and 22.3.2006, Accordingly those writ petitions had been finally heard and judgment was reserved. However before the judgment could be pronounced, the remaining matters also came to be listed, and at the request of the learned counsel for the parties requested that those cases (detailed in the Schedule-A) may also be decided on the same lines, and along with the above twenty cases, and therefore the matters detailed in the Schedule-A, are also being decided, by this judgment.

(2.) The expression this writ petition hereafter shall mean the petition described above, as well as all the writ petitions, mentioned in the Schedule. For the sake of convenience, I shall take the facts of the leading writ petition No.3639/2005.

(3.) The reliefs claimed in the petitions are, for a direction to the respondent to accept the application forms of the petitioners, and to grant admission in the three years in service BSTC Correspondence Course starting from 17.6.2005.