GULSHAN PRAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners in S.L.P.(C) No. 4590 of 2008 and Writ Petition (C) No. 69 of 2009 are one and the same. Leave granted in the special leave petition.

(2.) Challenge in this appeal is to the judgment dated 05.02.2008 of the High Court of Punjab and Haryana at Chandigarh, dismissing the Civil Writ Petition No. 1431 of 2008, filed by the appellants herein for quashing of the prospectus for the MD/MS/PG Diploma and MDS Courses issued by Maharshi Dayanand University, Rohtak, Haryana for Academic Session 2007-2008 to the extent that it does not provide any reservation of seats for Scheduled Caste/Scheduled Tribe candidates.

(3.) Challenge in Writ Petition (C) No. 69 of 2009, filed under Art. 32 of the Constitution of India, relates to the prospectus issued by the aforesaid University for the same courses for Academic Session 2009-2010.