KALYAN DATTA SHARMA, C.J. - (1.) HEARD learned Counsel for the petitioners and Mr. H. M. Parekh, Advocates, appearing on behalf of the respondents at the of admission.
(2.) THESE writ petitions - -7 in number - -have been filed under Article 226 of the Constitution of India for obtaining the following reliefs: (1) that by an appropriate writ or order, the University of Jodhpur may be directed to withdraw the notification dated July 31, 1980, issued by the Registrar and Ordinance No. 35 of the University of Jodhpur may be struck down and it may be ordered that the petitioners be admitted in Second Year T.D.C. Classes of the Jodhpur University; (2) that any other appropriate writ, order or direction that may be considered just and proper in the circumstances of the case may be issued; and (3) that the costs of the writ petitions may be awarded to the petitioners. It will not be out of place to mention that in writ petition No. 2248 of 1980 filed by Mahendra Singh against the University of Jodhpur, an additional relief is claimed that as the proviso to Ordinance 35(1) is discriminatory and anti -national it may be declared invalid and the amendment in the Ordinance dated July 7, 1978, being in violation of the statutory provisions, may be declared illegal and without jurisdiction.
(3.) AS common questions of law arise for determination in all these 7 writ petitions, I propose to dispose them of by one order at the admission stage.;