Punjab-Haryana High Court
Ravi Goyal & Others vs Baba Farid University Of Health ... on 24 April, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.5307 of 2009
Date of Decision: April 24, 2009
Ravi Goyal & Others
.....PETITIONER(S)
VERSUS
Baba Farid University of Health Sciences, Faridkot & Another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. R.K. Chopra, Senior Advocate,
with Ms. Maninder Kaur, Advocate,
for the petitioners.
Mr. Ashish Rawal, Advocate, for
respondent No.1.
Mr. Anil Sharma, Senior Deputy
Advocate General, Punjab.
. . .
AJAI LAMBA, J (Oral)
The prayer made in this petition is for issuance of a writ in the nature of mandamus directing the respondents to permit the petitioners to attend classes of Phase-II of the Bachelor of Medicine and Bachelor of Surgery (MBBS Course) subject to their passing of the reappear paper of the Ist Professional Examination which would be held in May/June 2009 to enable the petitioners to join the main batch.
Learned counsel for respondent No.1 CWP No.5307 of 2009 [2] has pointed out that the issue has been addressed by the Full Bench of this Court and has been decided against the petitioners.
In view of judgment dated 30.1.2009 rendered by the Full Bench of this Court, placed on record as Annexure R-1, in Civil Writ Petition No.17820 of 2008 titled 'Prabhoor Singh Hayer & Others vs. Baba Farid University of Health Sciences & Others', the petition is dismissed.
(AJAI LAMBA)
April 24, 2009 JUDGE
avin