MOHINI GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) At the very outset, learned counsel for the petitioners submits that the writ petition on behalf of petitioners No.2 to 10 has been rendered infructuous as the said petitioners have qualified the M.D. course in the supplementary examinations held in December 2019. Ordered accordingly.

(2.) So far as petitioner No.1 is concerned, the writ petition is being decided on merits as she has failed to qualify the supplementary examination as well.

(3.) Petitioner No.1 is a student of M.D. course in the Discipline of Pathology in Government Medical College, Patiala. On completion of the course, she was subjected to an examination in May-June 2019 in which she has failed, leading to the filing of the present writ petition.