BALJEET SINGH YADAV Vs. MAHARSHI DAYANAND UNIVERSITY, ROHTAK

JUDGEMENT

(1.) These five writ petitions raise a common question of law and hence they are disposed of together.

(2.) In C.W.P No. 13028 of 1995, the petitioner is seeking admission into M.B.B.S. course on the ground that he belongs to a caste which has been included as a backward class in the list of backward classes by the Government of Haryana vide its notification dated 7.6.1995.

(3.) The petitioners in C.W.P No.14890 of 1995, C.W.P No.15385 of 1995 are also seeking the admission into M.B.B.S. course on the same ground as the petitioner in C.W.P No.13028 of 1995.