BABA FARID UNIVERSITY Vs. AMANDEEP KAUR GILL

JUDGEMENT

(1.) By this judgment I dispose of four revision petitions No. 4706 (Baba Farid University v. Amandeep Kaur Gill etc.), 4707 (Baba Farid University v. Rachna Brar), 4708 (Baba Farid University v. Gargi Chawla) and 4709 (Baba Farid University v. Akalshaya Raina and others), all of 2000, as in the opinion of this court all these revisions can be disposed of by one order because common questions of law and fact are involved.

(2.) For the sake of convenience, the facts have been taken from CR 4706 of 2000.

(3.) Five suits were instituted in the trial Court, i.e. 271 (Akalshaya Raina v. Baba Farid University and others), 272 (Rachna Brar and others v. Baba Farid University and others), 273 (Aman Deep Kaur Gill v. Baba Farid University and others), 274 (Gargi Chawla and others v. Baba Farid University) and 275 (Komal Chadha and others v. Baba Farid University and others), all dated 19.7.2000. The prayer in all the suits was common.