- (1.) In these bunch of writ petitions a common question of law and facts are involved, hence, I proceed to decide finally by present common judgment. These bunch of writ petitions have been filed against the impugned Government order dated 9.9.2004, a copy of which has been filed as Annexure-1 to the writ petition by which the State Government has taken a decision that 85 per cent seats of the professional courses shall be filled up by "Single Window System" appointed by an agency authorised by State Government. Rest of 15 per cent seats have been left over to be filled up by the Committee of Management in accordance with the provision which has been duly approved by the University concerned to whom the said College has been affiliated. This system has been made applicable to the un-aided professional Colleges. So far as minorities institutions are concerned, the quota of management has been extended to 50 per cent subject to fulfilment of other conditions provided by the impugned order. The Government order has been made applicable for the session 2003-2004 and 2004-2005.
(2.) It is the admitted fact on record that all the petitioners Committee of Management who had approached this Court against the impugned order are the registered societies under Societies Registration Act (in short referred as Society Act). Since, they are affiliated to various Universities they are covered by the provision contained in U.P. State Universities Act, 1973 and Rules framed thereunder.
(3.) From the arguments advanced by parties' Counsel it appears that the petitioners who have filed these bunch of writ petitions were established in last few years and some of them had started their professional teaching from the session 2003-2004.;