(1.) The present writ petitions arise out of the same set of facts. Therefore, the writ petitions are disposed of vide the following common order.
(2.) Heard Sri A.Venkatesh, Sri Pramod Singh and Smt. Sowjanya Yadav, learned counsel for the petitioners and Smt. Megha Rani Agarwal, learned standing counsel appearing for University Grants Commission, learned Government Pleader for Higher Education and Sri P.S.S.Kailashnath, learned counsel appearing for ICFAI Foundation for Higher Education/ICFAI University. Perused the record.
(3.) For the sake of convenience, the description of the parties in the present order is according to W.P. No. 42467 of 2022. Facts of the case in W.P. No. 42467 and 42437 of 2022:-