DHRUV CHOWFLA Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) By this judgment, we are disposing of CWP Nos. 11311 and 15939 of 2017, as common questions of fact and law are involved therein.

(2.) The petitioners are students of 3 years LLB course and are currently studying at Swami Sarvanand Giri Regional Center at Hoshiarpur of the Panjab University and the Panjab University Regional Centre at Ludhiana. The Panjab University, invited applications for migration in the 3rd semester of LLB course during the Session 2016-17. A merit list of the applicants was prepared but certain seats were reserved for BC, SC and ESM candidates. This reservation was challenged by way of CWP No. 5017 of 2017 titled as Harsh Behal and others v. Panjab University and others. The same was allowed vide judgment dated 01.05.2017 and the decision of the learned Single Judge was upheld by a Division Bench of this Court in LPA No. 747 of 2017 vide judgment dated 16.05.2017.

(3.) It, however, appears that private respondents had been migrated before the reservation was struck down by this Court. All of them belong to reserve category and are lower in merit. Thus, the present writ petitions have been filed.