M.R.SHAH,J. - (1.) Transfer Petitions (Civil) Nos. 87-101 of 2014 are allowed and Writ Petition Nos. 3783 of 2013 ­ Dr. S. K. Toshniwal Educational Trust's Vidarbha Institute of Pharmacy vs. The State of Maharashtra & Ors., W.P. No. 3945 of 2013 ­ Young Engineer's Education Society vs. The State of Maharashtra & Ors. pending in the High Court of Judicature at Bombay, Nagpur Bench, Nagpur, W.P. No. 4992 of 2013 ­ The Shirpur Education Society and Anr. vs. The State of Maharashtra and Ors., W.P. No. 5104 of 2013 ­ Shri Bhagwan College of Pharmacy vs. The State of Maharashtra & Ors., W.P. No. 5150 of 2013 ­ Kiran & Ors. vs. The State of Maharashtra & Ors., W.P. No. 5681 of 2013 ­ Yashodabai Dagadu Saraf Charitable Trust & Anr. vs. The State of Maharashtra & Ors., W.P. No. 5914 of 2013 - Nagaon Education Society's Institute of Pharmacy, Nagaon vs. The State of Maharashtra & Ors. pending in the High Court of Judicature at Bombay Bench at Aurangabad, W.P. No. 19253 of 2013 ­ Aldel Education Trust vs. All India Council for Technical Education, W.P. 19254 of 2013 ­ Shikshan & Krushi Vikas Pratishthan Medshingi vs. All India Council for Technical Education & Ors., W.P. 19255 of 2013 ­ K.B.H.S.S. Trust vs. All India Council for Technical Education & Ors. pending in the High Court of Judicature at Bombay, W.P. No. 19887 of 2013 ­ The Shirpur Education Society & Anr. vs. The State of Maharashtra pending in the High Court of Judicature at Bombay Bench at Aurangabad, W.P. No. 25857 of 2013 ­ St. Mary's Group of Institutions Hyderabad vs. The Pharmacy Council of India & Ors., W.P. No. 26077 of 2013 - B. Sridhar & Ors. vs. The Pharmacy Council of India & Ors., W.P. No. 26286 of 2013 ­ St. Mary's Group of Institutions Guntur vs. The Pharmacy Council of India & Ors. pending in the High Court of Judicature at Andhra Pradesh at Hyderabad and W.P. 1388 of 2013 ­ Kashi Institute of Pharmacy v. Union of India & Ors. pending in the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow are transferred to this Court.
(2.) Leave granted in the Special Leave Petitions.
(3.) As common question of law and facts arise in this group of cases, all these cases are being decided together by this common judgment and order.;