Sujit Narayan Prasad, J. - (1.) All the writ petitions since are having the similar grievance and as per the prayer made by the learned counsel for the petitioners, have been listed together for analogous hearing and accordingly heard together and are being disposed of by this common order hereunder as.
(2.) The writ petitions are under Article 226 of the Constitution of India whereby and whereunder the petitioners have prayed for a direction for quashing letter bearing No. Acad/72 dated 07.08.2019 (Annexure-8) cancelling the petitioners' admission in B.Tech course and for further direction staying the ongoing process of admission at B.I.T., Sindri or in alternate direct the respondents to keep the respective seats of the petitioners vacant till the pendency of the writ petitions.
(3.) The brief facts of the case as per the pleadings made in the writ petitions are that in pursuance to the advertisement No. JCECEB/94/18-40 dated 25.06.2019, applications have been invited for preparing the State merit rank on the basis of Joint Engineering Examination (JEE) Main 2019 result for conducting the counseling and admission in Engineering Under Graduate Course from candidates who opted Jharkhand as State of eligibility in JEE, initially the date for submission of online application was up to 03.07.2019 but subsequently it was extended to 05.07.2019. The petitioners had appeared in the JEE Main Examination and got their respective All India Rank in JEE Main Examination-2019 and thereafter applied for counseling in terms of the criteria as laid down by the Jharkhand Combined Entrance Competitive Examination Board. The Board, after assessing the respective merit position, has prepared a final State merit list on 08.07.2019 of 3509 candidates. A detailed online counseling schedule was notified on the website and in pursuance thereto the petitioners had applied by making necessary payments and disclosing his choice in the stream and the college, the petitioners had appeared and upon being successful on counseling, took admission which was confirmed and accordingly the hostels have also been allotted. The petitioners have been communicated with a communication dated 07.08.2019 that in the light of the letter dated 06.08.2019 the admissions have been cancelled. The Board has come out with another advertisement issued on 23.07.2019 for fresh registration for preparation of State merit rank for second round of counseling on the basis of JEE Main Examination-2019 result by specifying therein that the same has been issued for those candidates who have not registered their names earlier and now wish to get their names registered in the State Merit List with the further assertion therein that the candidates who have already registered their names need not submit their application forms again. In terms of the said advertisement, the second round of counseling has been conducted basis upon which a fresh final State Merit List was notified on 29.07.2019 but the petitioners who had already taken admissions have not found their name mentioned in the second list against the course which has been opted by them.;