G.M.LODHA, J. - (1.) THESE 26 writ petitions have been filed by students who are not allowed to study in diploma course at Polytechnic Institute Government of Rajasthan, Jodhpur. The petitioner made the following prayer in their writ petitions. It is therefore prayed that by an appropriate writ order or direction the operation of the order Annexure 4 dated 14 -8 -78 15 -8 -78 14 -8 -78 15 -8 -78 may be stayed and the respondents may be directed to allow the petitioner to continue his study in the Diploma court to which he was granted admission and for this purpose the order concerned may be quashed. Any other appropriate writ, order or direction which may be deemed just and proper in the circumstances of the case may be passed in favour of the petitioner. Costs of the writ petition may be allowed to the petitioner.
(2.) SINCE all the 26 writ petitions raise common questions of law, the same are being decided by one common order. In the year 1978, admissions to the Polytechnic Institute were regulated by Rule 3 (ga) of the Handbook. The petitioners have passed higher secondary examination and were eligible for being admitted to this institute. They applied for the same and were called for interview and they reported on different date in August 1978. The date of admission was changed from August 11, 1978 to August 14, 1978. The process of admission started at 8.00 a.m. in the main ball of the Polytechnic Jodhpur. The students were called and after scrutiny of the certificates, 135 candidates who were present there with all the requisites for admission, were granted admission. Toe petitioners were also amongst those 135 candidates being the last 28 candidates. They deposited the fees also.
(3.) ON August 16, 1978, the petitioners went to the Polytechnic to attend the classes, at that tine, a notice was put on the notice board wherein it was stated that admissions have nit been granted to 27 students and they should withdraw their fees. A communication was sent and this communication, is (Ex. 4) on the record and reads as under: The case of the petitioners is that after granting admission, and after receiving fees in pursuance of admission, the college authorities were not competent and authorised to cancel the same without giving them notice mentioning the reasons for the cancellation. The petitioners have termed this action as without authority of law and arbitrary and liable to be quashed. ;