- (1.) Instant bunch of petitions came to be filed by the petitioner who are students of B.Tech/B.E. and admitted in academic session 2011-12 and have completed almost two semesters by now and their grievance is that they have not been enrolled by the Rajasthan Technical University as yet and were not permitted to appear in Semester I & II, at that stage approached to this Court by filing petitions and by interim order of the Court were permitted to appear in B.Tech/B.E Semester I & II but their participation being provisional no right has been conferred.
(2.) At the outset this Court would like to make it clear that there are more than five petitioners in the instant bunch of petitions, however, arguments have been advanced by the counsel only to the extent of petitioners namely; Sunil Suwalka, Abhishek Rawat, Bhoopesh Sharma, Vijay Kumar & Jatim Kumar.
(3.) In order to appreciate the grievance raised herein by the petitioners it will be necessary to glance through few relevant background facts being noticed from CWP- 9086/12.;