P.K.LOHRA,J. - (1.) Petitioner-Society which is registered under the Rajasthan Societies Registration Act, 1958, has preferred these writ petitions praying therein undermentioned reliefs:- In S.B. Civil Writ Petition No.7575/2018 "1. The respondents may kindly be directed to issue admit card to the students of the college run by the petitioner-Society for GNM (3 Year Course) First Year examination (New Syllabus) for the academic session 2016-17, and to permit them to appear in the examination which are to be held in the month of June, 2018.
(2.) Any other appropriate order or direction, which this Hon'ble Court deems fit and proper, may kindly be passed in favour of the petitioner.
(3.) Cost of the writ petition may kindly be awarded to the petitioner." In S.B. Civil Writ Petition No.5542/2018 "1. The petitioner may be permitted to undertake GNM course for the Session 2017-18 with intake of 30 students and the name of the petitioner may be included in the second and subsequent round of counselling and students may be allotted to the petitioner. 2. A declaration may be issue that INC has got no role to play as far as grant of recognition is concerned post grant issued on the first occasion for undertaking the GNM course. 3. Any other appropriate order or direction, which this Hon'ble Court deems fit and proper, may kindly be passed in favour of the petitioner.;