VERMA, J. - (1.) The above said D. B. Special Appeal No. 765/94, has been directed against the order dated 24th of August, 1994, passed by Hon. Mr. Justice, V. K. Singhal, in C. W. No. 5473/1994.
(2.) The facts and grounds of challenge in the appeal and connected writ petitions are common and, therefore, they are being decided by common judgment.
(3.) The facts are being taken from D. B. Civil Special Appeal No. 765/1994, arising out of Civil Writ Petition No. 4573/1994 (Nemi Chand Sharma v. M.D.S. University). The learned single Judge had dismissed the writ petition vide order dated 24th August, 1994, holding that Rule 5 of the Pre Teacher Education Test (hereinafter called as the 'PTET'), contained in the guidelines issued by the Mehrishi Dayanand Saraswati University, Ajmer (for short the 'University'), was not ultra vires as per judgment of a Division Bench of this Court in Mahavir Prasad Jangid v. State of Rajasthan and another in D. B. Civil Writ Petition No. 2345/1987, and as many as 214 other writ petitions, decided in the same judgment by Hon'ble Mr. Justice N. K. Kasliwal and Hon'ble Mr. Justice Farooq Hasan.;