DR. KASTURI MOHAN BATRA Vs. THE MAHARASHI DAYANAND UNIVERSITY AND OTHERS
LAWS(P&H)-1994-2-139
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 10,1994

KASTURI MOHAN BATRA Appellant
VERSUS
MAHARASHI DAYANAND UNIVERSITY Respondents

JUDGEMENT

- (1.) This order will dispose of six connected Civil Writ Petition Nos. 4808 of 1992, 5830, 16872, 17425, 17064 and 17065 of 1991 as common questions of law and fact are involved herein.
(2.) The prayer of petitioner, Kasturi Mohan Batra, in Civil Writ Petition No. 17065 of 1991 as also in all other connected writ petitions is that respondents be directed to admit him in the Post Graduate MS Course in order of preference given by him (either in Orthopaedics Group I or in Surgery Group I or in Surgery Group II.
(3.) It is conceded between the parties that petitioner by an interim order passed by this Court was given admission to a course in which he staked his claim and by now he has completed the entire course. In some cases, petitioners have appeared in the final examinations, although result is still awaited.;


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