DIVJOT SEKHON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of separate orders passed by the High Court of Punjab and Haryana at Chandigarh dismissing the writ petitions filed by the appellants. The first of the appeals pertains to Divjot Sekhon. Her writ petition in CWP-21051-2024 was dismissed by a Division Bench of the High Court on 11/9/2024. Her prayer therein was to quash the email dtd. 16/8/2024 sent by Baba Farid University of Health Sciences, Faridkot[For short, 'the University'], whereby candidates applying for admission to MBBS/BDS courses under sports quota in session-2024 were asked to submit their certificates/achievements of any class/year instead of just Classes XI and XII. She also challenged the merit list dtd. 23/8/2024 of candidates admitted to MBBS/BDS courses under sports quota, that placed Kudrat Kashyap and Mansirat Kaur, respondent Nos. 4 and 5, at high positions therein on the strength of their sports achievements in Classes IX and X.

(3.) The next appeal is of Shubhkarman Singh, another MBBS aspirant under sports quota during session-2024. On 12/9/2024, the same Division Bench dismissed his writ petition in CWP-23083-2024, following its decision in Divjot Sekhon's case, a day earlier. His prayer was on the same lines as Divjot Sekhon's. In addition thereto, he assailed the Addendum dtd. 3/9/2024, whereby the University informed all National Eligibility-cum-Entrance Test (Undergraduate) [NEET UG-2024] aspirants who applied under sports quota that sports achievements during Classes XI and XII was misprinted in the Prospectus and that they were told via email dtd. 16/8/2024 to submit all their sports achievements during any class/year/session in person on 19/8/2024 (upto 3 PM).