- (1.) By means of this writ petition under Article 226 of the Constitution of India, itis prayed that the respondents be commanded to permit the petitioners to pursue their studies in their respective classes as per their entitlement in the same manner as in the case of other scholars.
(2.) Counter-affidavit has been filed. Sri J.J. Munir states that he does not want to file any rejoinder affidavit and the case be taken up for hearing. Learned counsel for the parties are prepared to make their submissions right now.
(3.) Heard Sri J.J. Munir, learned counsel for the petitioners and Sri Faheem Ahmad for the respondents.;