GOLDY SYAL Vs. MAHARISHI DAYANAND UNIVERSITY, ROHTAK AND OTHERS
LAWS(P&H)-2006-7-699
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 19,2006

GOLDY SYAL Appellant
VERSUS
Maharishi Dayanand University, Rohtak and Others Respondents

JUDGEMENT

- (1.) This order will dispose of two Civil Writ Petition Nos. 12890 of 2004 and 13907 of 2004.
(2.) The challenge in the present writ petitions is to the admission of respondent Nos. 4 to 6 in the MBBS/BDS Course for the year 2004-05 conducted on the basis of the entrance examination conducted by Maharishi Dayanand University, Rohtak.
(3.) The Health and Medical Education Department, Haryana assigned the task of conducting entrance examination for admission to MBBS/BDS courses for the year 2004-05, to Maharishi Dayanand University, Rohtak. In pursuance to the said direction, prospectus was issued by Maharishi Dayanand University, Rohtak, publishing the schedule for entrance examination. The said schedule contemplates the last date of receipt of application forms as 11.5.2005, date of entrance examination as 28.5.2004 and date of declaration of result as 15.6.2004. In pursuance of the said prospectus of the University, the petitioner in CPW No. 12890/2004 herein, appeared in the entrance examination as dependent of Ex-serviceman and secured 104.50 marks. The petitioner in Civil Writ Petition No. 13907 of 2004 obtained 118.50 marks in the entrance examination. Respondent Nos. 4 to 6 also appeared in the entrance examination and they secured 97.75, 94.50 and 92.25 marks respectively, in the said examination.;


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