Arun Bhansali, J. - (1.) THIS writ petition under Article 226 of the Constitution of India has been filed by few students of Government College, Jodhpur ('the College') challenging shifting of the College presently functioning at Government Higher Secondary School, Chainpura, Jodhpur ('Chainpura School') to the premises of Government Primary School, First Puliya, Kamla Nehru Nagar, Chopasani Housing Board, Jodhpur ('K.N. School').
(2.) THE writ petition has been filed with the following prayers: - "1. By an appropriate writ, order or direction, the impugned order dated 19.12.2014 (Annexure -13) and 26.12.2014 (Annexurer -21) and other orders passed subsequent thereto may kindly be quashed and set aside. 2. By an appropriate writ, order or direction, the respondents may be directed to not to shift the present College functioning at Government Primary School, Kamla Nehru Nagar, First Puliya, Chopasani Housing Board, Jodhpur. By an appropriate writ, order or direction, the respondents may kindly be directed to allot the land for the construction of new Government College, Jodhpur in the vicinity of Gram Mandore.
(3.) ANY other appropriate writ, order or direction, which this Hon'ble Court deem just and proper may also kindly be passed in favour of the Petitioners.;