- (1.) Heard learned counsel for the parties.
(2.) These two petitions raise a fundamental question :- "Whether a degree or diploma awarded by the University established by law for its acceptance by any other Universities established by law need any a declaration or recognition or equivalence for considering it to be a valid qualification for the purpose of courses administered by latter."
(3.) The petitioners in D.B. Civil Writ Petition No. 5129/2004 are all persons who have passed three years LL.B. Course from the erstwhile Maharashi Dayanand Sarswati University, Ajmer from various colleges affiliated thereto before the Bikaner University was inaugurated under the enactment made by the State Legislature. In the State of Rajasthan, University of Rajasthan, Jai Narayan Vyas University, Jodhpur, Mohanlal Sukhadia University of Udaipur, Bikaner Agriculture University, Maharshi Dayanand Saraswati University, Ajmer and now Bikaner University are the Universities set up under separate statutes enacted by same legislature viz. Rajasthan Legislative Academy and imparting education within the State of Rajasthan in the regions or areas assigned to respective Universities.;