Surya Kant, J. - (1.) This order shall dispose of two Letters Patent Appeals bearing No.1818 & 1824 of 2016 as both are directed against the order dated 09.09.2016 whereby learned Single Judge, after an exhaustive exercise and by way of a self-explanatory order running into more than 129 pages with 110 paragraphs, has elaborately dealt with every possible contention raised on behalf of writ-petitioners, and has partly accepted their claim in the following terms:- "109. Resultantly, CWP-12963, 13239, 13624, 14090, 16682 & 16906-2016, are partly allowed. The resort to percentile system is upheld, keeping in view the changing circumstances, as noticed above and since the same principle has been applied to one and all and the relative merit is not disturbed. The respondents are entitled for the correction of the answer keys, as mentioned above and benefits of which will be given by not declaring questions No.161, 169 & 190 of Zoology and 133 of Botany of Set-2, invalid whereas questions No.51 & 62 of Chemistry Set-1 is to be declared invalid. The result be put on the website after necessary corrections, by showing the relative percentile of all the candidates."
(2.) Three other writ petitions filed by reserved category candidates who failed to make the cut of fifty percentile have been dismissed vide the same order.
(3.) State of Punjab on 18.03.2016 issued notification for Punjab Medical Entrance Test-2016 (PMET) and authorised the respondent- University to conduct the same. In the light of the decision of Hon'ble Supreme Court dated 28.04.2016 in favour of National Eligibility-cum- Entrance Test (in short, 'NEET') followed by the Government of India Ordinance dated 20.05.2016, State of Punjab issued another notification dated 10.06.2016 (P2) notifying that all admissions of Government quota seats in Government and private institutions shall be based on merit of PMET-2016 and all admissions in private/minority institutions on Management Quota Seats including NRI and Minority Quota Seats shall be based on merit of NEET.;