GURPREET DHALIWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The questions raised in Civil Writ Petitions Numbers 15730, 16291 of 1992 and 681, 691, 721, 1372, 1796, 2236, 2583, 2656, 2657, 2767, 4009, 4085, 4138 and 4244 of 1993 can fairly be stated to be common. The substantial material facts too are common. Thus all the Civil Writ Petitions are being disposed of by this common judgment. Any particular question other than the common question in view of the peculiar facts would be decided in the later part of the judgment.

(2.) Succinctly the sequence of events are:

(3.) That the Government Medical College, Amritsar is affiliated with Guru Nanak Dev University. Similarly, the Medical College, Patiala is affiliated with Punjabi University. In the relevant session 30 students were admitted to the Government Medical College, Patiala for the Four Years' Course of 'Bachelor Dental Surgery. Similarly students were admitted to Government Medical College, Amritsar in the First Year of Bachelor Dental Surgery. Fortuitously about 28 students left the Course in the second year resulting in 28 seats fall in vacant in the second year at Government Medical College, Patiala. Almost in similar circumstances 21 seats fell vacant in Government Medical College, Amritsar in the second year. There is no direct admission to the Course in the second year. The vacant seats in the second year could be filled in, from amongst students seeking migration from different recognized Medical Colleges affiliated with recognized Universities, in the background stated above the factual matrix that emerged on hearing the learned counsel for the parties and from reading the writ petitions and written statements filed in some of the writ petitions can be stated as under: