N.K. Jain, J. - (1.) As agreed by all the parties writ petitions as well contempt petition have been finally heard and disposed of. Since common questions of law and facts are involved in the above writ petitions, therefore, they are being disposed of by this common order.
(2.) For the convenience the facts of SBCWP No. 3228/90 are being considered. It is alleged that the petitioners after passing Bihar Intermediate Examination, Patna, applied for admission in General Nursing Course to be commenced from April, 1996, in pursuance of the Advertisement dated 27.2.96 published in the 'Rajasthan Patrika' on 7.396 issued by the respondent for various places. It is also alleged that the petitioner who preferred for Sikar District was called for interviews held on 25.7.96, despite that he was meritorious his name was not found in the list of interviews. He was intimated by verbal order that the qualification acquired by him is not recognised by the Board of Secondary Education, Rajasthan, Ajmer. Hence he filed this writ petition.
(3.) In pursuance of the show cause notice, reply was filed. It is stated that the examination conducted by Bihar Intermediate Council was not recognised as equivalent to Sec. Higher Secondary Examination of the Board of Secondary Education, Rajasthan, Ajmer. The documents produced from Annex-1 to Annex-5 are not reliable, even to show that academic qualification acquired by the petitioner prior to 7.10.95 were eligible to be called for interviews. It is also stated that document Annex-7 'Anudeshika' June, 1994, reveals that only Bihar Intermediate Council, Amrapali, Bale Road, Patna, at Item No. 6 is recognised only (as per Annex-6) and not from Bihar Intermediate Education Council from where the petitioner has obtained the alleged certificate Annex-6. It is also stated that the candidates who secured 33% marks with English in the Examination conducted by Bihar Intermediate Council, Amrapali, Patna is recognised (Ex. A/7), which is clear from Annex-R/3 and R/4. It is also stated that the joint writ petition is not maintainable. It is further stated that the writ petition is also not maintainable for non-joinder and misjoinder of the parties.;