BHOJIA DENTAL COLLEGE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CWP No. 879 of 2016 and CWP No.3145 of 2016 along with Execution Petition 147 of 2016 in CWP No. 1235 of 2007 and Execution Petition No. 157 of 2016 in CWP No. 384 of 2008 have been heard together and are being decided by a common judgment on account of involvement of common questions of facts and law.

(2.) By way of instant petitions, petitioners have prayed for following substantive reliefs respectively:

(3.) Petitioner in CWP 879 of 2016 is father of Ms. Anuradha, who along with petitioners in CWP No. 3145 of 2016 were students of BDS course, commencing from 2003-04, in Bhojia Dental College and Hospital, Bhud, Nalagarh, Distt. Solan (HP) (for short, "Bhojia Dental College").