Shabihul Hasnain, J. - (1.) HEARD learned counsel for the petitioners, learned Standing Counsel and Sri Waseeq Uddin Ahmad for opposite parties. This is a bunch of writ petitions seeking permission for appearing in the examination. The students belong to the academic session 2005-06 and 2006-07. Mr. Waseequddin Ahmed, learned counsel informs that the same controversy was considered by the Apex court in a bunch of Special Leave Petitions namely the Special Leave to Appeal (C) No (s). 12864- 12867/2008 being the leading petitions wherein the Apex Court disposed of the aforesaid petitions by following orders: "The stand of the State of Uttar Pradesh and the University have stated that they are going to hold examination for the students admitted in 2005-06 of Purvanchal Vishwavidyalaya and in 2006-07 of Agra and Meerut Universities. In view of this stand, learned counsel appearing on behalf of the petitioners are permitted to withdraw these petitions and the same are accordingly disposed of leaving the question of law open to be decided in an appropriate case." Submission of learned counsel for both the parties is that the present writ petitions are also governed by the same order and, therefore, the petition be allowed to be withdrawn. In view of the fact that there is agreement at the Bar that the matter covered by these writ petitions are identical and raise the same grounds and pleas which have been the subject matter of the Apex Court wherein the aforesaid order has been passed, I, therefore, dispose of these petitions accordingly in terms of the order passed by the Apex Court.;