JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment, I am disposing of Civil Writ Petition No. 11961 of 2000, titled Jaspal Singh and others v/s. State of Punjab and others and Civil Writ Petition No. 14195 of 2000, titled Dr. Kapil Dev v/s. State of Punjab and others, as in my opinion, both these writ petitioners can be disposed of by one judgment.

(2.) First of all, I may mention that Civil Writ Petition No. 11961 of 2000, was filed by 7 petitioners but before the start of the arguments, the learned counsel appearing on behalf of the petitioners, made a statement at the bar, that this writ petition qua Jaspal Singh and Urvashi Sharma, petitioners No. 1 and 2, may be dismissed as withdrawn because these petitioners have got the admission in the desired Postgraduate Medical/Dental Surgery Course for the year 2000 -2001. Resultantly, Writ Petition No. 11961 of 2000, qua Jaspal Singh and Urbashi Sharma, petitioners No. 1 and 2, is hereby dismissed as withdrawn.

(3.) Now, I proceed with to decide the case of petitioners No. 3 to 7 vis -a -vis respondents No. 1 to 9.