Irshad Ali,J. - (1.) Heard Sri S.K. Kalia, learned Senior Counsel assisted by Sri Vidhu Bhushan Kalia and Sri Jaideep Mathur, learned Senior Counsel assisted by Sri Dhruv Mathur, learned counsel for the petitioners, Sri Alok Sharma, learned Additional Chief Standing Counsel for the respondents-State and Sri Savitra Vardhan Singh, learned counsel for the respondent-University.
(2.) This bunch of writ petitions is being decided by means of a common order treating Writ Petition; SERVICE BENCH No. - 1432 of 2015 to be leading writ petition and the judgment passed therein shall be applicable to the connected matter also.
(3.) By means of the present writ petition, the petitioners have prayed as under: "(i) to issue a writ, order or direction in the nature of Certiorari quashing the impugned decision of the Executive Council of the respondent-University dated 26.8.2015 as contained in Annexure-1 to the writ petition. (ii) to issue a writ, order or direction in the nature of Mandamus commanding not to give effect to the impugned decision of the Executive Council of the respondent-University dated 26.8.2015, as is contained in Annexure No.1 to the writ petition; (iii) to issue a writ, order or direction in the nature of Mandamus commanding the respondents/ Committee constituted by the impugned decision dated 26.8.2015 not to proceed any further; (iv) to issue any other writ, order or direction which this Hon'ble Court may deem just and proper in circumstances of the case; (v) to allow this writ petition with all costs in favour of the petitioners." ;