- (1.) Plaintiffs No.1, 2 and 4 have filed this second appeal after the plaintiffs (appellants and proforma respondent No.3-Rahul-plaintiff No.3) have been non-suited by both the Courts below. Rahul-plaintiff No.3 has filed separate RSA No.1445 of 2010.
(2.) By this common judgment, I am also disposing of RSA No.1562 of 2010 titled Vinod Kumar versus CCS HAU Hisar & another, RSA No.1279 of 2010 titled Ravinder Kumar versus Ch. Charan Singh HAU, Hisar & another, RSA No.1445 of 2010 titled Rahul versus CCS HAU Hisar & another and RSA No.2639 of 2010 titled Anoop Singh versus CCS HAU Hisar & another, in addition to the instant RSA No.1352 of 2010 titled Parikshit Bhardwaj & others versus Ch. Charan Singh HAU, Hisar & others because all these appeals involve common questions.
(3.) These cases pertain to admission to the course of BV. Sc. and AH in defendant No.1-University at Hisar for academic session 2007-08. Entrance test for admission to the said course was held on 16.06.2007. Plaintiffs were admitted to the said course in first counseling held on 11.07.2007, on the basis of merit of the said entrance test. However, on receipt of an anonymous complaint that some students got admission to the course by impersonation in the entrance test, a committee was constituted. The committee found the cases of about 30 students to be suspicious. For the same, the committee took assistance of Mr. Shamsher Singh Malik, handwriting expert. The said expert examined disputed signatures of the students on their admit cards, attendance sheet of entrance test and OMR sheet of the test with their standard signatures on the application forms and on the undertakings given by the students at the time of counseling. The said expert found the cases of 15 students (including all the seven appellants herein) to be of impersonation in the entrance test.;