Desai, J. - (1.) At the conclusion of the hearing of the writ petition and the transferred cases on Jan. 24, 1984, the Court pronounced the order dismissing the writ petition and the transferred cases, reserving that the reasons will follow later on. Here are the reasons.
(2.) To put into focus the controversy, the facts alleged in Writ Petition No. 8964 of 1982 may be taken as representative of the allegations in all allied cases.
(3.) Nine petitioners in this petition questioned the legality and correctness of admissions to Bachelor degree course for 1982-83 session in Regional Engineering Colleges at Srinagar, simultaneously praying for quashing the admissions of respondents Nos. 5 to 13 and seeking a direction that the petitioners be admitted to the same session.;