VICE CHANCELLOR Vs. SHAKUNTALA KEWALIA

JUDGEMENT

(1.) The present batch of appeal arises from the common judgment and order dtd. 18/1/2017 passed by the learned Single Judge, whereby writ petitions filed by the petitioners, namely, Rampal Singh; Shakuntala Kewaliya; and Gauri Shanker have been allowed.

(2.) The State of Rajasthan as well as the Vice Chancellor, Jai Narain Vyas University, Jodhpur have separately challenged the common order passed in writ petitions filed by the above referred petitioners.

(3.) As the captioned appeals involve identical facts and law, the same are being decided conjointly, however, the facts of D.B. Special Appeal (Writ) No. 425/2017 titled as "Vice Chancellor, JNVU, Jodhpur and Anr. vs. Shakuntala Kewaliya" are being taken into consideration, as a lead case.