REGENT COMPUTRONICS PVT. LTD.

DEEPAK SIBAL Appellant

V/S

PUNJAB UNIVERSITY Respondents

Referred Judgements :-

HINDUSTAN PAPER CORPN. LTD. V. GOVERNMENT OF KERALA [DISTINGUISHED]
PANNALAL BINJRAJ VS. UNION OF INDIA [APPROVED]
R M D CHAMARBAUGWALLA MIS SHARMA MAGAZINE A FIRM HIND SHABDA RACHANA HARIFAI SHRI CHAMAN LAL KHANNA BANNETT COLEMAN AND COMPANY LIMITED VS. UNION OF INDIA [RELIED ON]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [EXPLAINED]
M R BALAJI THE MYSORE STATE CHATHADA VAISH NAYA ASSOCIATION MYSORE ARYA VYSYA MAHASABHA BANGALORE VS. STATE OF MYSORE [RELIED ON]
KUMARI CHITRA GHOSH VS. UNION OF INDIA [RELIED ON]
D N CHANCHALA USHA P BHASKAR RAMASUBRAMANYAM SETTY V V SOUDAMINI R JAYASHREE VS. STATE OF MYSORE [RELIED ON]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [RELIED ON]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [RELIED ON]
B PRABHAKAR RAO VS. STATE OF ANDHRA PRADESH [DISTINGUISHED]
NIDAMARTI MAHESHKUMAR VS. STATE OF MAHARASHTRA [RELIED ON]

JUDGEMENT

(1.) Special leave is granted in both these matters. Heard learned Counsel for the parties.

(2.) These two appeals preferred by the appellants, Deepak Sibal and Miss Ritu Khanna, are directed against the common judgment of the Punjab and Haryana High Court whereby the High Court dismissed the two writ petitions filed by the appellants and also some other writ petitions challenging the constitutional validity of the rule for admission in the evening classes of the Three-Year LL.B. Degree Course conducted by the Department of Laws of the Punjab University.

(3.) The impugned rule that was published in the prospectus for the year 1988-89 relating to admission to 150 seats in the evening classes in the Three-Year LL.B. Degree Course is extracted as follows:

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DEEPAK SIBAL MISS RITLJ KHANNA Vs. PUNJAB UNLVERSRTY:PUNJAB UNIVERSITY

Referred Judgements :-

JUDGEMENT

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