(1.) AS this batch of petitions raises identical issue, all the matters are heard towards and are disposed of by this common judgment and order.
(2.) IT requires to be clarified that all these matters raise identical questions. Special Civil Application Nos.9021, 9260 and 9572 of 2015 refer to question Nos.98 and 117, Special Civil Application No.9479 of 2015 refers to question Nos.93 and 112, whereas Special Civil Application No.9790 of 2015 refers to question Nos.87 and 108.
(3.) IT may be noted that in all these matters, the questions, options, provisional answer key as well as final answer key are same, however, numbers are different as the respondent Board had adopted different test booklet code.