Chander Bhusan Barowalia, J. - (1.) Since common questions of facts and law are involved in the both these writ petitions, they are taken up together for disposal.
(2.) The petitioners have maintained these petitions seeking appropriate writ or directions to the respondents, especially to respondent No. 2, Para Medical Council (hereinafter referred to as 'PMC') to give registration numbers to the petitioners in PMC as Medical Lab Technologists. The petitioners are also seeking a direction to respondent No. 1/State for registration of their names with the PMC.
(3.) Succinctly, as per the petitioners, the facts giving rise to the present petitions are that they had done B.Sc. in Medical Lab. Technology from respondent No. 4/University. It is further contended by the petitioners that in the notice published by respondent No. 4 as well as in the prospectus it was clearly mentioned that students of any stream are eligible for obtaining degree in B.Sc. Para Medical. Classes were conducted by respondent No. 3 on behalf of respondent No. 4/University and the petitioners successfully qualified all the examinations. After completion of the degree, the petitioners approached respondent No. 2 for registration of their names with PMC as Medical Lab. Technologists, however, respondent No. 2 refused to enter their names solely on the basis that the petitioners have not done higher secondary in science stream, hence rendered them ineligible for the registration.;