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.) THE suit was for mandatory injunction directing the defendants to issue roll numbers to the plaintiffs enabling them to appear in the examination to be held by Baba Farid University for I st, 2nd and 3rd Prof. of B.D.S. Court starting from 19.6.2000 and, thereafter, to declare the results of the College. It was also a suit for permanent injunction vide which the plaintiffs prayed that the defendants be restrained from debarring the plaintiffs from appearing in their respective B.D.S. Examinations on provisional basis at their own risk and responsibility. Alongwith the suit, the plaintiffs filed an application under Order 39 Rules 1 and 2, CPC, praying that during the pendency of the suit, an interim injunction should be granted in their favour and against respondents 1 and 2 to declare the results of the plaintiffs and also to issue directions (o promote the plaintiffs to their next professional stage as per their respective results and further directing respondents 1 and 2 to make arrangements to conduct the examinations and allow the plaintiffs to appear in the papers and declare results of those papers before the final date of filing the examination forms in the supplementary examination to be held in the month of September, 2000.