HARSIMRANJIT SINGH BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos. 16416 of 2010 (Dr. Harsimranjit Singh Bhatia and others v. State of Punjab and others) and 22488 of 2011 (Dr. Rupinder Bansal v. State of Punjab and others). For disposal of these writ petitions, the facts are being taken from Civil Writ Petition No. 16416 of 2010. The petitioners took admission in B.D.S. Course after passing the entrance test conducted by the University and were registered with respondent No. 2- University. After doing their B.D.S. Course, the petitioners took admission in MDS Course under special management quota category, after appearing in the entrance examination i.e. P.G.E.T. 2010.

(2.) The petitioners are aggrieved against the action of the respondent-University wherein University has demanded the registration fee from the petitioners. The grievance is that once the petitioners are already registered with the University and no new registration number is going to be assigned to them, the question of demanding registration fee once again would be unfair and otherwise can not arise. The plea further is that once the candidate is registered with the University, then the registration number never changes and remains same for all intents and purposes. The petitioners have accordingly approached this Court against this action of the University.

(3.) Notice of motion was issued and by way of an interim order, the petitioners were directed to be registered without insisting on the fees as was demanded.