R.L. Anand, J. - (1.) BY this order, I dispose of two writ petitions No. 8968, (Narindcipal Kaur and others v. Punjabi University etc.) and 10262, (Aarti and others v. Punjabi University etc.) of 2000, as in my opinion both the writ petitions can be disposed of by common judgment as the common question of law arises in both the writ petitions.
(2.) FOR the sake of facts, I taking the same from CWP 10262 of 2000. However, brief mention shall also be made to the prayer clause of CWP 8988 of 2000. In CWP 10262 of 2000, the petitioners have made a prayer that a writ in the nature of mandamus under Articles 226/227 of the Constitution of India be issued to the effect that the Punjabi University, Patiala, be called upon to conduct the examinations of the petitioners as well as the proforma respondents, who are the students of B.Sc. (Nursing) 1st Year in the College of Nursing for Women, Nangal Kalan (Mansa), run by the Khalsa Rural Nursing Training Institute and Hospital Trust, Nangal Kalan, District Mansa, and who are fully eligible to appear in the B.Sc. (Nursing) 1st Semester Examination, which was to be conducted in December, 1990 and the 2nd Semester Examination; which was to be conducted in June, 2000, by the Punjabi University, Patiala.
(3.) NARINDERPAL Kaur and others have prayed that the Punjabi University, Patiala, be called upon to take examination of the petitioners as well as the respondents who are students of First Professional Course, Bachelor of Physiotherapy, Khalsa Rural Nursing Training and Hospital Trust, Nangal Kalan, District Mansa, as the aforesaid students were fully eligible to appear in the 1st Professional Bachelor of Physiotherapy Examination which was to be held in June, 2000.;