- (1.) In all these petitions common questions of law and fact are involved. Notices of these petitions were served upon the learned counsel appearing for the respondents and they were required to file counter-affidavits.
(2.) Counter-affidavit has been filed only in Civil Misc. Writ Petition No. 14007 of 1997, Shailendra Kumar Srivastava v. Deputy Registrar (Examinations) University of Allahabad and others. In other petitions learned counsel for theUniversity does not propose to file the counter-affidavits as the questions raised by the learned counsel for the petitioners are all questions of law and can be decided without counter-affidavits. Therefore, after hearing the learned counsel for the parties, and as desired by them, these petitions are disposed of finally by this common judgment.
(3.) By means of these petitions petitioners who are the students of Allahabad University challenge the validity of the orders passed by the respondents, in some cases cancelling the results of their examinations for the year 1996 and in other cancelling the results of the examinations of 1996 and also debarring them from appearing in corresponding (and any other) subsequent examinations of 1997. Prayers for directions in the nature of mandamus commending the respondents to declare the results of the examinations in question and to permit the petitioners to appear in their respective examinations for the year 1997 have also been made.;