B.R.GAVAI, J. - (1.) Both these writ petitions filed by the petitioner - colleges seek various directions, including the direction to respondent No. 1 - Dr. A.P.J. Abdul Kalam Technical University (hereinafter referred to as "the University"), i.e., to comply with Notification dated 19.3.2021 issued by the State Government and grant conditional affiliation to the petitioner - colleges for Academic Year 2020-2021; direction directing the University to organize special examinations for B. Pharma students for Academic Year 2020-2021 in view of the aforesaid Notification dated 19.3.2021; and direction to the University to permit students of the petitioner - colleges to participate in the special examinations.
(2.) It is the contention of the petitioner - colleges that the facts in the present writ petitions are identical with the facts in Writ Petition (Civil) No. 390 of 2021 (VIIT Pharmacy College and another vs. Dr. A.P.J. Abdul Kalam Technical University and another), 2021 SCC Online SC 322 which was allowed by this Court vide order dated 15.4.2021.
(3.) Insofar as Writ Petition (Civil) No. 390 of 2021 is concerned, the University has not seriously disputed that the facts in the present writ petitions are similar to that in Writ Petition (Civil) No. 390 of 2021. However, it is the contention of the University, taken for the first time in Writ Petition (Civil) No. 448 of 2021 (Shri Badrinath College of Pharmacy vs. Dr. A.P.J. Abdul Kalam Technical University and Anr.), that the petitioner -Shri Badrinath College of Pharmacy did not participate in the counselling process and as such, is not entitled to any relief. Another ground that has been taken is, that there is a similar writ petition pending before the High Court filed by the petitioner - Shri Badrinath College of Pharmacy with regard to the same relief.;