UNION OF INDIA Vs. SAMRIDHI SUSHIL SHARMA

JUDGEMENT

(1.) The Union of India (UOI), through the Ministry of Women and Child Development and the Ministry of Health and Family Welfare, is in appeal against the judgment dated 19th June, 2020 of the Single Judge of this Court, allowing W.P.(C) No.10722/2019 preferred by the respondent.

(2.) W.P.(C) No.10722/2019 was filed by the respondent, seeking direction to the appellant No. 1 Ministry of Women and Child Development, to nominate the respondent for the MBBS course, 2019 against the seat reserved for the National Bravery Awardees, in NSCB Medical College, Jabalpur, Madhya Pradesh, in terms of Government of India, Ministry of Health and Family Welfare, Office Memorandum (OM) dated 16th August, 2019.

(3.) The appellants UOI opposed the aforesaid claim of the respondent in the writ petition, contending that the respondent was the awardee of the National Bravery Award instituted by the Indian Council for Child Welfare (ICCW), a Non-Governmental Organisation but with which the appellant UOI had disassociated as far back as in the year 2018, pursuant to revamping of the Scheme of the National Child Award of Exceptional Achievements, renamed as the Pradhan Mantri Rashtriya Bal Puraskar, and after the appellants UOI had so disassociated, the said seats were meant for the awardees of the Pradhan Mantri Rashtriya Bal Puraskar only.