NOOR DHALIWAL Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Counter affidavit has been filed by the respondent No.5 vide Diary No.252040 dated 23.09.2016. The Registry is directed to place the same on record. A copy of the same has been produced in Court for perusal.

(2.) The petitioner has challenged the action of the respondents in not making the reservation policy for defence category, as applicable to undergraduate medical programmes (MBBS/BDS). It is contended that there is a uniform reservation policy of the Ministry of Home Affairs, as has been referred to in the Communication dated 11.07.2016 of the Ministry of Home Affairs.

(3.) It is contended that by Clause 6.1.2 of the Brochure, issued by respondent No.3, reservation has been provided for B.Tech./M.Tech/B.Arch./Professional Programmes as also for B.Sc., Nursing. It is contended that similar reservation has not been provided for MBBS/BDS courses for defence personnel.