- (1.) At the outset, it is relevant to mention that in all the afore-captioned writ petition almost similar reliefs have been sought for and as such all the writ petitions have been clubbed together and are being decided by a common judgment.
(2.) Heard Mr. Sharad Pathak, Mr. Mayankar Singh and Mr. Sreesh Mishra, learned Counsel for the petitioners, Mr. Asit Kumar Chaturvedi, Senior Advocate, assisted by Mr. Ashwani Kumar Singh, learned Counsel for the Union of India, Mr. Sanjay Bhasin, learned additional chief Standing Counsel appearing on behalf of the State as well as Director General, Medical Education, U.P., Lucknow (opposite parties Nos. 2 and 3), Mr. Gyanendra Kumar Srivastava, learned Counsel for the opposite party No.4-Medical Council of India, Mr. Shobhit Mohan Shukla, learned Counsel for the opposite party No.5-Dr. Ram Manohar Lohiya Avadh University, Faizabad, and Mr. S.K. Kalia, Senior Advocate, assisted by Ms. Shraddha Agarwal, learned Counsel for the opposite party No.6-Society for Advancement of Environment Science, Aliganj, through its President Dr. M.C. Saxena.
(3.) Petitioners, who took admission in MBBS First Year in Dr. M.C. Saxena College of Medical Science, Lucknow, on being declared successful in U.P. Combined Medical Entrance Examination, 2015 [ in short referred to as UPCMET-2015] conducted by the Association of the private Medical Colleges, have approached this Court under Article 226 of the Constitution of India, seeking a writ of Mandamus commanding the opposite parties to allow them to appear in MBBS First Year Examination, while holding the Annual Examination for the Academic Session 2015-16 by taking all requisite steps before commencement of Examinations, including adjusting and allocating the petitioners/students against the vacant seats of other recognized and affiliated Medical Colleges by the concerned opposite parties.;