- (1.) This judgment will dispose of Civil Writ Petition Nos. 174 and 175 of 2003 as the facts and questions of law are common in both the writ petitions.
(2.) In C.W.P. No. 174 of 2003, the petitioners have challenged the order dated 03.01.2003 and forwarding letter dated 06.01.2003 (Annexure P-3). In C.W.P. No. 175 of 2003, the petitioners have challenged the order dated 03.01.2003 and the covering letter dated 06.01.2003 (Annexure P-6). All the petitioners had taken admission in the B.Tech. Courses in the year 2001-2002, in response to the admission notice issued by respondent No. 3-College, namely, Doon Valley Institute of Engineering and Technology, outside Jundla Gate, Karnal. In C.W.P. No. 174 of 2003, the petitioners had taken admission against the seats which had fallen vacant in respondent No. 3-College. In C.W.P. No. 175 of 2003, the petitioners had been permitted to change the stream after admission.
(3.) Notice of motion was issued and the written statements were filed by the University in both the writ petitions.;