SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal will dispose of the LPAs No.1098, 1099, 1102, 1104 to 1107, 1145, 1159, 1591 and 1675 of 2015 as these arise out of the same judgment and order dated 16.5.2015 passed by the learned Single Judge in CWP No.6784 of 2014 in pursuance of which, the said petition and other connected writ petitions were dismissed. The facts have been taken from LPA No.1105 of 2015.

(2.) The appellants are students of the International Institute of Veterinary Education and Research, Bahu Akbarpur, Rohtak ('International Institute' for short), which is managed by the Jan Shakti Charitable Trust, Rohtak ('Trust' for short). In their respective petitions filed in this Court they sought the setting aside and quashing of the proceedings dated 16.1.2014 of the meeting conducted under the Chairmanship of the Principal Secretary to Government of Haryana, Animal Husbandry and Dairying Department regarding establishment of private Colleges offering Veterinary and Livestock Development Diploma Course ('VLD Diploma Course' for short) by which they were debarred from taking the second/final year examination, while appellants in LPA No.1159 of 2015 and others of the first year, were debarred from appearing in the first year of the said two years VLD Diploma Course that was to be conducted by the College of Veterinary Sciences, Lala Lajpat Rai University of Veterinary and Animal Sciences, Hisar ('Lala Lajpat Rai University' for short). A further prayer made by the appellants, other than appellants in LPA No.1159 of 2015 and others of the first year, was for allowing them to appear in the second/final year examination that was scheduled to be held from 16.4.2014, while that of the appellants in LPA No.1159 of 2015 and others of the first year was for allowing them to appear in the first year examination of the VLD Diploma course.

(3.) The learned Single Judge by an interim order dated 11.4.2014 permitted the appellants to sit in the first and second year examinations of the VLD Diploma Course. It was made clear that the arrangement was provisional and they would not claim any equity on the basis of the interim order. The appellants have since appeared in the first year and second year final examination as the case may be of the VLD Diploma Course in consequence of the interim order. Thereafter, the writ petitions were dismissed and the appellants aggrieved against the same have filed the present appeals.