Viney Mittal,J. - (1.) AFTER hearing the learned counsel for the parties, we find that in identical controversy between the students and the University arising out of C.W.P. No.16333 of 2005 decided on November 29,2005 ( Pawan Deep Kaur Dalam and others V. State of Punjab and others), the following order was passed by a Division Bench of this Court: "Learned counsel for respondent No.1 has handed over to us, in court today a copy of communication dated 29.11.2005 addressed by the Secretary, Medical Education and Research,Punjab to the Advocate General,Punjab. The same is taken on record and marked as Annexure 'A'. On the basis of Annexure 'A' learned counsel for respondent No.1 states that a decision has been taken at the level of respondent No.1 to accommodate the petitioners against the vacant seats depicted in Annexure ' 'A in terms of their merit determined on the basis of PPMET-2005 by accepting that they are/were eligible for admission to the course(s) under reference. Writ petition stands disposed of accordingly."
(2.) IN view of the stand taken by the respondents in the aforesaid case, the present writ petition is also disposed of in the same terms. Consequently, the petitioner shall be treated to be eligible for admission to the course under reference.;