KOMAL POSWAL Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The present judgment shall dispose of four writ petitions i.e. CWP Nos. 11059, 11050, 10700 and 11196 of 2016, since common questions of law and facts are involved in all the writ petitions. Facts of CWP No. 10700 of 2016, Komal Poswal and others Vs. UOI and others are as under:-

(2.) The petitioners challenge the public notice dated 22.05.2016 (Annexure P-10) qua the academic session 2014-15 and seek adjustment in Government colleges of the State of Haryana on account of the fact that they have been admitted against Government quota as per the orders of the Apex Court dated 18.09.2014 and 25.09.2014 in CWP No. 469 of 2014. Similarly, reliance is also placed upon the letter dated 20.05.2016 (Annexuxre P-9) issued by the Union of India to submit that they were entitled for adjustment in the Government quota and could not be transferred to the private colleges.

(3.) The pleaded case of the petitioners is that they were MBBS students of Gold Field Institute of Medical Science and Research situated at Faridabad (in short 'GFIMSR') respondent no. 6, which had closed down on account of the non-grant of the recognition for the session 2015-16 and, therefore, on account of the fact that they had taken admission on the strength of the orders of the Apex Court against the Government quota, a decision had been taken by respondent no. 5 in a meeting held on 25.03.2016 (Annexure P-7) that the batches would be divided amongst the 4 Government colleges at PGIMS, Rohtak, MAMC Agroha, BPS GMC for Women, Khanpur Kalan (Sonepat) and SHKM, GMC, Nalhar.