HARPREET KAUR, ASHISH KANDARI, BALJEET SINGH AND ORS Vs. POST GRADUATE GOVERNMENT COLLEGE, SECTOR 11, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) This order proposes to dispose of three writ petitions bearing CWP No. 6626, 6693 and 6697 of 2012, together, as the petitioners are claiming identical relief against the same set of respondents. Petitioners, in all these three writ petitions, are the students of the same course i.e. B.P.Ed. However, for the facility of reference, facts are being culled out from CWP No. 6626 of 2012.

(2.) Brief facts of the case, which are hardly in dispute, are that having been found eligible, all the petitioners were admitted in the respondent college in four year degree course of Bachelor of Physical Education. When the petitioners were pursuing their course while studying in different years of the same course, i.e. B.P.Ed , they were partly allowed and partly denied appearance in the examination. Feeling aggrieved against the alleged action of the part of the respondent authorities, petitioners have approached this Court by way of these writ petitions under Article 226/227 of the Constitution of India, seeking a writ particularly in the nature of Mandamus, directing the respondents to allow them to appear in theory/practical examination of those subjects wherein they were denied permission to appear.

(3.) Vide order dated 4.4.2012, this Court passed the following order:-