R.L. Anand, J. - (1.) By this order I dispose of as many as three writ petitions; No. 10963 of 2000 titled Dr. Jasneet Singh Bhullar v/s. State of Punjab and others, No. 11891 of 2000 titled Dr. Samarjit Singh v/s. State of Punjab & others and No. 11004 of 2000 titled Dr. Man -inder Singh Sidhu v/s. State of Punjab and others, as in my opinion all the writ petitions can be disposed of by a common order.
(2.) The point in controversy for the disposal of all these writ petitions is common, i.e. whether a candidate who has participated in sports events when he was undertaking the training while doing his internship should be accounted for the purposes of grading and allied matters ,and for the purpose of issuance of sport certificate.
(3.) Some facts can be noticed in the following manner : - Dr. Jasneet Singh Bhullar, Dr. Samarjit Singh, Dr. Maninder Singh Sidhu and Dr. Sukhdeep Kaur are the sports candidates. They were seeking admission to the postgraduate MD/MS Course. Two candidates namely Dr. Samarjit Singh and Dr. Sukhdeep Kaur, in fact have been given the admission. The grouse of two petitioners i.e. Dr. Jasneet Singh Bhullar and Dr. Maninder Singh is that the admission to Dr. Samarjit Singh and Dr. Sukhdeep Kaur has been illegally granted and that they have a better merit in sports category as compared to respondents No. 8 and 9 of Civil Writ Petition No. 10963 of 2000.;