RAJ MOHAN SINGH, J. - (1.) Vide this common judgments the CWP Nos.20512, 22176, 26766 (O&M), 26941, 26378, 26451, 24934, 26118, 26452, 26453, 26454, 26455, 26456, 26457, 26458, 26460, 26461, 26462, 26463, 26464, 26465, 26487, 26492, 26621, 26319, 26322, 26782, 26791, 26973 of 2015 and CWP No.10518 of 2016 are being decided as all these writ petitions have common cause of action. For brevity, the facts have been culled out from CWP No.20512 of 2015.
(2.) Petitioners -Institutes seek issuance of appropriate writ in the nature of mandamus directing the Punjab Nurses Registration Council (hereinafter referred to as the 'PNRC') to declare the result of students of ANM first year, whose examinations were conducted in February 2015. They also seek permission qua those students, who have cleared the examination in February 2015 by way of taking supplementary examination from 18.09.2015. Declaration of result qua ANM IInd year has also been prayed in some of the writ petitions for the students, who have already appeared under orders of this Court for second year examination.
(3.) Petitioners -Institutes are the Institutions of Nursing who are imparting education in nursing and ANM and GNM courses for some time. The issue involved in the present writ petitions is with regard to ANM course for the session 2013 -14. ANM Ist year examination was held in February 2015 and result was withheld in August 2015. In the month of September 2015, supplementary examination was held. By now, all the students have already taken examination of Ist and IInd year either on their own eligibility criteria or under the orders of this Court.;