MAHARSHI DAYANAND UNIVERSITY Vs. PARVEEN KUMAR AND ORS.

JUDGEMENT

(1.) THIS judgment will dispose of Letters Patent Appeals Nos. 1097 and 1098 of 1990, filed by Maharshi Dayanand University, Rohtak (hereinafter called the University). Two writ petitions Nos. 1430 and 1637 of 1990, out of which the above -said two Letters Patent Appeals have arisen, were allowed by a common judgment of the learned Single Judge.

(2.) BRIEF reference to the facts of both the cases would be necessary:

(3.) WEIGHTAGE for graduates of Medical College,