INDERJEET SINGH,J. - (1.) By way of this writ petition, the petitioner, Association of Self Financing Universities of Rajasthan) (hereinafter to be referred as the "Association") has challenged the order dated 18-1-2018 passed by the State Government framing certain guidelines for granting admission to the students in the private universities working under and attached with the Association, for the courses relating to agriculture and has made the following prayers:- "It is, therefore, humbly prayed that in the facts and circumstances stated above, this Hon'ble Court be pleased to kindly call for the relevant record from the respondent State authorities, examine the same and thereupon (i) declare the conditions No.10, 11, 12 and 16 as has been imposed in the letter dated 18.1.2018 (Annexure-3) as nonest and offending the autonomous character of the Universities established under the various University Acts thereby the same be also quashed and set aside. (ii) The conduct of the examination for admission of the students in the faculty of B.Sc. Hons. (Agri) through a government agency namely Maharana Pratap University be also declared as void. (iii) It be also declared that the petitioner Association would is entitled to regulate the matters of admission and the other matters allied therein, in order to keep the parity. (iv) Such other orders be also passed which are found in the interest of justice including any other directions which is found appropriate and in favour of the petitioner Association and its Members so as to keep intact the autonomous character of the Universities in the maters of floating the courses, in the maters of admission of the students, in the maters of restricting the number of students and the other things as are envisaged under the law. Any other relief which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may also kindly be granted in favour of the humble petitioner Association and its Members."
(2.) Before parting with the submissions of the counsel for the parties, it would be appropriate to deal with the issue of maintainability of the writ petition which has been raised by the counsel for the respondents.
(3.) Learned Senior Counsel appearing for the respondents submits that the writ petition filed by the petitioner Association is maintainable as no resolution has been passed by the petitioner Association to challenge the order dated 18-1-2018. Learned Senior Counsel further submits that the petitioner Association has submitted the details of aims and objects and no bye-laws/memorandum have been filed along with the writ petition as such the writ petition filed on behalf of the Association is maintainable. Learned Senior Counsel further submits that no expert body has been created by the Association to conduct the entrance test and still they are admitting the students.;