Rajesh Bindal, J. - (1.) THIS order will dispose of CWP Nos. 11141 and 11142 of 2011, as common questions of facts and law are involved therein.
(2.) NOTICE of motion. Mr. V. K. Jindal, Additional Advocate General, Punjab, and Mr. B. S. Walia, Advocate, who are present in court, accept notice on behalf of Respondent No. 1 and Respondent Nos. 2 & 3, respectively.
(3.) THE dispute in the writ petitions is regarding rejection of nomination papers filed by the Petitioners to contest election to Punjab Medical Council. The candidature has been rejected on the ground that names of the candidates as mentioned in the nomination papers do not tally with the name appearing in the electoral roll and the name of the proposer is also not complete as per the electoral roll. The identity of the persons, who are the candidates or the proposer, is not in dispute. The dispute is only regarding writing complete or short name either in the nomination paper or in the electoral roll.;