Mahesh Grover, J. - (1.) By this order, I propose to dispose of C.W.P. Nos.19 of 2011 and 22652 of 2010 together, as they involve commonality of facts. The petitioners in C.W.P. No. 19 of 2011 and the related petitions are a cluster of colleges engaged in imparting education and primarily dealing with the Bachelor of Education courses.
(2.) Collectively, the colleges have a substantial chunk of seats which the respective University to which such colleges are affiliated, have been authorised to fill up.
(3.) All these colleges have been engaging in repeated litigation since 2008 by filing CWPs with a prayer that they be permitted to fill up the unfilled seats for the B.Ed. course. In the year 2008, the Association filed C.W.P. No. 17284 of 2008 which was decided on 21.11.2008. Likewise, in 2009, C.W.P. Nos. 11272 and 11287 of 2009 were also filed with a similar prayer and this Court vide the interim order dated 17.9.2009 had permitted these colleges to fill up the vacant seats.;