Pushpendra Singh Bhati, J. - (1.) The present petitions have been preferred on behalf of the students and the Institutions having common cause of protecting the admissions of the students in the Two Years' Animal Husbandry Diploma Programme (for short, 'AHDP Course'), who have sought admission in the said Course but are being discontinued by the respondents.
(2.) Though the present writ petitions have been reserved for judgment on different dates, but looking to the commonality of the issue(s) involved herein, they have been considered analogously and are being decided by this common judgment.
(3.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "i) That the respondent no.1 to 4 may be directed to give admission to the petitioners in the AHDP Course in session 2019-20. ii) Any other relief/reliefs, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioners in the interest of justice. iii) Costs of the writ petition may kindly be awarded in favour of the petitioners.";