SAJILA SULTANA Vs. PUNJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) This judgment shall dispose of Civil Writ petitions No. 2290, 2525, 2606, 2607, 2780 and 2937 of 1991. The facts are being taken from CWP No. 2290 of 1991, titled as Sajila Sultana V/s. punjabi University Patiala and another.

(2.) The facts regarding dates of their admissions in the college and the circumstances under which the petitioners in various writ petitions were given admissions vary in each case but the common fact which runs through all the writ petitions is that the petitioners had not completed their studies of 1-1/2 academic years as required under the rules before seeking to appear in their examination of First Professional of MBBS Course of the respondent-University.

(3.) As a matter of rule, respondent University conducts an entrance test for admission to MBBS course for various colleges affiliated with it. The petitioner in the present case was selected for admission from sports quota. Before the petitioner could deposit fees and get admission, the selection from sports quota was challenged in this court by way of CWP No. 10623 of 1989 by certain candidates. The said writ petition was allowed by this Court on 18.9.1989 and the admission given to the petitioner was ordered to be cancelled.