S.S. Saron, J. - (1.) This order will dispose of LPA No. 1729 of 2015 titled 'Aarti and others versus Pt. B.D. Sharma University of Health Sciences, Rohtak and others' and LPA No. 1166 of 2015 titled 'Aarti and others versus State of Haryana and others'.
(2.) LPA No. 1729 of 2015 has been filed by appellants -Aarti and others against the order dated 29.07.2015 passed by the learned Single Judge in CWP No. 26472 of 2014 whereby the petition filed by the Rural Nursing Training Institute, Sonepat ('Institute' - for short) (respondent No. 5 in both the appeals) seeking quashing of the order dated 28.11.2014 by which Pt. B.D. Sharma University of Health Sciences, Rohtak ('Pt. B.D. Sharma University' - for short) (respondent No. 2) declined the request of respondent No. 5 -Institute for extension in provisional affiliation for B.Sc. Nursing and Post Basic B.Sc. Nursing Courses being run by the said Institute, has been dismissed.
(3.) LPA No. 1166 of 2015 has also been filed by appellants -Aarti and others against the order dated 04.08.2015 passed by the learned Single Judge in CWP No. 15937 of 2015 whereby the petition filed by the said appellants to permit them to appear in the examination of B.Sc. Nursing 1st year and Post Basic B.Sc. Nursing 1st year that was scheduled to be held from 05.08.2015, has been dismissed. The dismissal of the said writ petition vide order dated 04.08.2015 is in consequence of the order dated 28.11.2014, passed in CWP No. 26472 of 2014, which has been assailed in LPA No. 1729 of 2015. Therefore, both the appeals are being disposed of by a common order. The facts, however, are taken primarily from LPA No. 1729 of 2015.;