Ashok Bhushan, J. - (1.) Both the writ petitions raise common question of fact and law and have been heard together. Counter and rejoinder-affidavits in both the writ petitions have been exchanged and with the consent of the parties, the writ petitions are being finally decided.
(2.) Heard Sri Ravi Kant, Senior Advocate assisted by Sri Arvind Srivastava for the petitioners in Writ Petition No. 6302 of 2003 and Sri A. P. Shahi appearing for the petitioner in Writ Petition No. 7002 of 2003. Sri V. K. Upadhyaya has been heard for Banaras Hindu University.
(3.) It is sufficient to refer the facts and pleadings in Writ Petition No. 6302 of 2003 for deciding both the writ petitions.;