SUDHIR AGARWAL,J. - (1.) ALL these intra-Court appeals involve common questions of law and facts and, therefore, as agreed by the learned counsels for the parties, were heard together and are being decided by this common judgment.
(2.) CONSIDERING the peculiar facts and circumstances of these cases, in our view, it would be appropriate, first, to give some background facts of the special appeals individually, as under: Special Appeal No. 321 of 2007 (hereinafter referred to as the "first set") arises out of the orders and directions dated 11.12.2006, 18.12.2006, 22.1.2007, 1.2.2007 and 20.2.2007 of the Hon'ble Single Judge in Writ Petition No. 42265 of 2006 (Bahuri Alp Sankhyak Balika Inter College v. State of U.P. and others).
(3.) THE writ petition was filed by Bahuri Alp Sankhyak Balika Inter College, Taruvanava, Pathkauli, District Kushi Nagar through its Manager seeking following reliefs: "(i) To, issue a writ, order or direction in the nature of mandamus directing the respondents to grant one time recognition for intermediate in pursuance of application dated 19.10.2002. (ii) To, issue a writ, order or direction in the nature of mandamus directing the respondents to permit the students of Bahuri Minority Girls Intermediate College in the Intermediate examination which was going to be held in the month of March-2007, otherwise the student of the College shall suffer irreparable loss and injury. (iii) To, issue a writ order or direction in the nature of mandamus directing the respondents to decide the application 19.10.2002 to the petitioner. (iv) To, issue any other writ order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. (v) Award cost of the petition to the petitioner." ;