S.S. Saron, J. - (1.) Mr. Harkeerat Singh, Advocate learned counsel for Tushaer Manocha (appellant No. 1 in LPA No. 605 of 2015) has submitted a copy of the order dated 05.02.2016 passed by the Hon'ble Supreme Court in Special Leave to Appeal (C) No. 2405/2016 requesting this Court to dispose of LPA No. 605 of 2015 within one month regard being had to the nature of the suffering that the said appellant is likely to undergo if the result is not declared. The appeal in fact has been on the board of this Bench and it is learned counsel for the appellants in LPA No. 605 of 2015, who had not appeared in the case on 10.09.2015, 19.09.2015 and 09.10.2015. Thereafter on 19.10.2015, a proxy counsel appeared for him. Be that as it may, the appeal is taken up for hearing.
(2.) The said appellants Tushaer Manocha and Saurabh are indeed affected by the impugned order as it is their admissions to the B.Pharmacy Course that they were undergoing in the Advanced Institute of Pharmacy, Palwal ('Advanced Institute' - for short) (appellant in LPA No. 602 of 2015 and respondent No. 3 in LPA No. 605 of 2015) have been invalidated by the Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak (respondent No. 1 in both the LPAs) ('Pt. B.D. Sharma University' - for short) (respondent No. 1). The reason given for setting aside their admissions to the said B.Pharmacy course is that they were admitted to the said course on 16.08.2014 while the last date for the grant of admissions was 15.08.2014.
(3.) Their case was being pursued by the appellant - Advanced Institute and it had filed CWP No. 1702 of 2015 which has been dismissed by the impugned order passed by the learned Single Judge. Therefore being affected by the order, they are entitled to file the appeal.;