TEJINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Judgment will dispose of CRM-M-9422-2017 and CRM-M- 9466-2017(O&M) as common question of fact of law arise therein. The order impugned in both the petitions is also one and the same. Facts are being taken from CRM-M-9466-2017.

(2.) Sometimes in the year 2005, advertisements were issued in various newspapers by Star International College, Ludhiana and Carrier College, Ludhiana, offering courses like B.A., B. Ed., E.T.T., M.A. etc. Star International College, Ludhiana was run by one Chander Mohan whereas Carrier College, Ludhiana was run by one Prab Kiran Singh. The petitioners were interested in joining the E.T.T. Course and therefore, some of them took admission to Star International College, Ludhiana, whereas others joined Carrier College, Ludhiana through aforementioned Chander Mohan and Prab Kiran Singh respectively. At the time of seeking admission they were told that the course was being run through distance education programme and that the examination would be conducted at Ludhiana itself. Said Chander Mohan and Prab Kiran Singh also informed the petitioner that their institutions were affiliated with Bihar University and other recognized institutions in Bihar.

(3.) Although the petitioners had been told at the time of taking admission that examination would be conducted at Ludhiana, some of them were taken to Bihar for the examination, arrangements for which were made by aforestated Chander Mohan and Prab Kiran Singh. Some of the petitioners however, appeared for their examination in Ludhiana itself. In October 2007, certificates were handed over personally by Chander Mohan of Star International College to the students of the said College, whereas others received their certificates by post from Prab Kiran Singh.