MINAXI Vs. JAI NARAYAN VYAS UNIVERSITY JODHPUR

JUDGEMENT

(1.) These writ petitions have come up on the Board for considering the applications filed by the petitioners seeking appropriate orders for declaration of their results.

(2.) Looking at the controversy involved and keeping into consideration the future of the petitioners who are students, with the consent of the counsel for the parties, all the matters are being decided finally.

(3.) All the writ petitions involve common facts and law. For the purpose of convenience, the facts appertain to S.B. Civil Writ Petition No.384/2019 (Minaxi Vs. JNVU Jodhpur and Ors.) are being considered.