- (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) Some of the writ petitions have been filed by the petitioners who are undergoing studies of second year of Three Years Law Course while the other petitions have been filed by the petitioners who are undergoing studies of third year of Three Years Law Course in different colleges affiliated with the respondent - Maharaja Ganga Singh University, Bikaner.
(3.) By way of a common prayer, a direction is sought to re- evaluate the answer books of the petitioners properly and award the marks accordingly with a further prayer that they should be allowed to appear in the examination of third year of the Three Years Law Course. The petitioners, who are students of the different Law Colleges affiliated with the respondent - University undergoing Three Years Law Course, are aggrieved by the utmost casual and lackluster manner in checking their answer books of the Supplementary Examination, 2017 of various subjects. The petitioners are students of second and third year of the Three Years Law Course. They are pursuing their legal studies from the colleges such as S.B.S. Law College, Sri Ganganagar, M.D. College, Sri Ganganagar and N.M. Law P.G. College, Hanumangarh Town, Rajasthan etc., which are affiliated with the respondent - University. For convenience, the facts are being taken from S.B. Civil Writ Petition No. 3727/2018.;