AMRITA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner has done her Bachelor Course of Ayurvedic Medicine and Surgery (in short B.A.M.S.) from Government Rishikesh Ayurvedic College, Haridwar, which is affiliated with Hemwati Nandan Bahuguna Garhwal University, Srinagar, Pauri Garhwal. She is facing certain problems regarding her admission through the Ayurvedic Post Graduate Medical Examination 2012, inasmuch as, by the condition mentioned in clause (ii) of information brochure and application form for the said examination, the petitioner is being treated as an "outsider", as she is permanent resident of the State of Uttar Pradesh, as she is not a "domicile" of Uttarakhand.

(2.) THE contention of the petitioner on the other hand is that she cannot be treated as outsider for the simple reason that she has done her B.A.M.S. course from the State of Uttarakhand. Merely since the petitioner resides in the State of Uttar Pradesh and she could not produce the "domicile" of Uttarakhand, she cannot be treated as outsider. This Court in Neha Saini Vs State of Uttarakhand & others reported in AIR 2010 Uttarakhand 36 and Smt. Madhu Arya Vs State of Uttarakhand and others reported in 2011(1) U.D. 292 has held that there is nothing like a "provincial domicile" and each citizen of India has only one domicile which is "domicile of India". Therefore, the insistence by the respondents that the petitioner must have Uttarakhand domicile rests on an irrational, incorrect view of law and it is in fact in violation of the law, submits the counsel for the petitioner.

(3.) ISSUE notice to respondent No. 6.