RAMINDER SINGH NAGRA Vs. JAGJIT SINGH PURI

JUDGEMENT

(1.) The petitioner is a minor son of a Central Government employee posted at Chandigarh in the Office of the Accountant General, Chandigarh. The petitioner has sought admission of M.B.B.S. Course on the ground that the children of employees working in the State of Punjab are entitled to get preferential consideration in the matter of admission to M.B.B.S.course. The petitioner was denied admission on the ground that he had not passed the 10+2 course from State of Punjab and that his father was not working in the State of Punjab. The High Court thus rejected the claim of the petitioner.

(2.) Heard both sides.

(3.) We are told that the petitioner 's father was working in Chandigarh in the Office of Accountant General of Punjab. The relevant clause 2(c) issued by the Government of Punjab (Department of Personnel and Administrative Reforms) dtd. 6/6/1996 reads as follows: