- (1.) Heard.
(2.) This is a bunch of writ petitions filed by the Educational Institutions/students seeking a writ of mandamus to the respondent-affiliating university for accepting the examination-forms of the students, issuing admit-cards to them and allowing them to appear in the examination relating to the respective courses for the academic-session 2014-15.
(3.) The question which falls for consideration in these cases are as under : Whether the institutions in question have admitted students in respective courses in excess of their intake ? Whether the intake capacity was determined by the affiliating university ? If so, whether the excess students admitted by them are entitled to appear in the examination conducted by the said university or not ?;