- (1.) This order will dispose of LPA No.939 of 2016 and LPA No.922 of 2016 as these arise out of the same judgment and order dated 24.5.2015 passed by the learned Single Judge in CWP No.9893 of 2016 and CWP No.9499 of 2016 respectively.
(2.) The facts, however, are taken from LPA No.939 of 2016 filed by Panjab University, Chandigarh.
(3.) The Panjab University, Chandigarh (appellant No. 1) ('Panjab University' - for short) filed CWP No.9893 of 2016 in this Court seeking quashing of the order dated 31.3.2016 (Annexure P-14) passed by the Union of India (respondent No.1) whereby the renewal of permission to allow admissions for the 2nd year of MDS Courses for the academic session 2016-17 in the five specialties had been declined; besides, the application/scheme for starting MDS Course in the specialty of Oral Pathology and Microbiology was disapproved. A further direction was sought against the respondents to allow the Dr. Harvansh Singh Judge, Institute of Dental Sciences and Hospital, Panjab University, Sector 14, Chandigarh (appellant No.2) ('Institute' - for short) to start the admission process for the academic year 2016-17 considering the time deadline being 31.5.2016 i.e. the last date up to which the students could be admitted or for modifying the time schedule as regards the appellant No.2 - Institute.;