STATE OF PUNJAB Vs. ANSHIKA GOYAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 26.07.2019 and 08.08.2019 passed by the High Court of Punjab and Haryana at Chandigarh in CWP No.17248/2019 and CWP No. 18989 of 2019, by which the High Court has allowed the said writ petitions and has directed the State to issue a fresh notification providing for 1% reservation/quota for children/grand children of terrorist affected persons/Sikh riots affected persons in all private unaided non- minority Medical/Dental institutions in the State of Punjab and further directed that the said reservation/quota shall apply to management quota seats as well and further directed that the fresh notification shall also provide for a sports quota of 3% in Government Medical/Dental Colleges, the State of Punjab has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) We have heard Ms. Meenakshi Arora, learned Senior Advocate appearing for the State of Punjab and Shri P.S. Patwalia, learned Senior Advocate appearing on behalf of the original writ petitioners.