Jasbir Singh, J. - (1.) This order will dispose of five writ petitions, i.e., C.W.Ps. No. 5446, 6227, 6411, 6432 and 5752, all of the year 2007, as common question of law and facts is involved in all these cases. For facility of dictating order, facts are being taken from C.W.P. No. 5446 of 2007.
(2.) Petitioners are seeking admission in post -graduate degree/diploma courses in medical education, i.e., M.D./M.S./P.G. Diploma, M.D.S. and D.M/M.Ch. Courses. As per notification, issued by the State of Punjab, respondent No. 1, Baba Farid University of Health Sciences, Faridkot, respondent No. 2, has been authorized to conduct Common Entrance Test (PGET 2007) for admission to above said courses.
(3.) Respondent No. 2 has further been authorized to declare result of the entrance test, conduct counselling etc. to complete the process of admission. Consequent to the notification, referred to above, respondent No. 2 has issued prospectus containing details regarding eligibility and procedure for admission in post -graduate courses. As per prospectus, applications to appear in PGET -2007 were to be received by April 11, 2007. Entrance test was to be conducted on April 22, 2007. The result was to be declared on April 26, 2007. Date of first counselling to admit the students was fixed as May 4, 2007, in Government Medical College, Patiala. Before declaration of their result, petitioners came to this Court with a prayer that a writ of certiorari be issued to quash Clause 37 of the notification dated March 21, 2007 (Annexure P -1), issued by respondent No. 1 and as shown in part B of the prospectus by respondent No. 2 to fill up seats in post -graduate courses in the year 2007. It is their case that Clause 37 of the notification is liable to be set aside being illegal, arbitrary and ultra vires to Article 14 of the Constitution of India.;