STATE OF HARYANA Vs. SANDEEP AGGARWAL

JUDGEMENT

(1.) This judgment will dispose of L.P.A. No. 1354 of 1988 and L.P.A. No. 1355 of 1988. L.P.A. No. 1354 of 1988 is against the judgment in C.W.P. No. 6133 of 1988, whereas L.P.A. 1355 of 1988 is against the judgment in C.W.P. No. 6705 of 1980. Both these writ petitions were disposed of by observing "same order as in C.W.P. No. 5876 of 1988".

(2.) The main judgment was written in C.W.P. No. 5876 of 1988. Though three writ petitions were decided against the State on the same point by the learned Single Judge, yet for the reasons best known to it, no appeal has been filed against the judgment in C.W.P. No. 5876 of 1988.

(3.) The writ petitioners (now respondents) in the present appeal had passed their B.D.S. Course from the Dental College, Medical College and Hospital, Rohtak. According to them, they were admitted to the B.D.S. course of duration of four years in the year 1984. There were in all 21 students who were admitted. It is provided in the Dental Council of India Regulations framed by the Central Government under the Dentists Act, 1948 , that after completion of four years of B.D.S. Course, a paid house job training would be given to 50% candidates of the total admissions made in the batch of a particular year session. The relevant regulation is reproduced below :-