PARMENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Six Special Leave Petitions, being SLP (C) No. 15974/2011, SLP (C) No. 16075/2011, SLP (C) No. 16346/2011, SLP (C)Nos. 16228-30/2011, have been taken up together for hearing, as they involve common questions of fact and law relating to the eligibility of the Special Leave Petitioners, who are members of the Haryana Civil Medical Services, to be admitted to the Post-Graduate Courses conducted by the Pt. B.D. Sharma University of Health Sciences, Rohtak, Respondent No. 2 herein, against the reserved quota for such candidates.

(2.) Leave granted.

(3.) Before proceeding further, I.A. Nos. 4 and 5 of 2011, filed by Dr. Rajeev Kumar and 10 others in SLP (C) No. 15974 of 2011, for impleadment in these proceedings as Respondents, are allowed.