- (1.) This order of ours shall dispose of CWP Nos. 15670 of 2005 and 16053 of 2005, as common questions of facts and law arise in these petitions. For the sake of convenience, the facts are taken from CWP No. 15670 of 2005.
(2.) The students are a nation's wealth. It is therefore the foremost duty of every citizen to ensure that students are not wronged, and they get what is due to them. The petitioners in these cases are students who worked hard. They competed with their rivals by appearing in a competitive examination. They secured merit positions which should have ensured them admission to one or the other of the courses they had vied for but they failed to get admission in the field of their choice, which they keenly desired and fought for. They have been driven to this Court to claim their hard earned rights. By that time, it was too late, to harvest the gain of their victory in the competitive process. This is how their story is disclosed by the facts of the case, which has come before us, for decision.
(3.) The petitioners desired to be doctors. After passing the +2 examination, they appeared in the Punjab Medical Entrance Test-2005 (in short PMET 2005), conducted by the Baba Farid University of Health Sciences, Faridkot - respondent No. 2 (in short the University), on 5.6.2005. The said examination was scrapped by the State of Punjab-respondent No. 1 on account of leakage of question papers. The second PMET 2005 was conducted by the Guru Nanak Dev University on 30.6.2005. The result thereof was declared on 2.7.2005. Some of the candidates who took the PMET-2005 alongwith the petitioners, found that their performance had not been properly assessed. They, therefore, filed writ petitions in this Court challenging the process adopted by the Guru Nanak Dev University, Amritsar, in evaluating their answer sheets. This Court decided the said cases on 8.8.2005 wherein the main order was passed in the case titled Saumil Garg and others v. State of Punjab and others, (CWP No. 10272 of 2005).;