- (1.) Leave granted.
(2.) Heard Mr. Vikas Singh, learned senior counsel appearing for the appellants/writ petitioner and Mr. Arjun Garg, learned counsel appearing for the respondents.
(3.) In all these applications the appellants/petitioner, private recognized institutions are aggrieved by the impugned orders passed by the High Court of Madhya Pradesh refusing to pass an interim order directing these institutions for conducting counseling and admission to the students possessing minimum eligible marks. In other words, these appellants/petitioner seek permission to conduct college level counseling to fill up the left over vacant seats. The grievance of the appellants/petitioner is that because of the alleged arbitrary decision of Higher Education Department seats in these institutions have been left vacant.;