BHUPINDER SINGH MAHAY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of three Letters Patent Appeals Nos. 1859, 1810 and 2019, all of 1989 as a common question of law has been decided by a common judgment.

(2.) To appreciate the point arising for determination, it would be expedient to note the brief facts as given in Letters Patent Appeal No. 1859 of 1989, arising out of Civil Writ Petition No. 5572-A of 1989.

(3.) Applications were invited by the Principal, Medical College, Amritsar through an Advertisement, from Medical Graduates of either sex for admission to Post-graduate Medical Degree/Diploma Courses in various subjects at both the State Medical Colleges Amritsar/Patiala. 25 per cent seats were reserved for candidates belonging to Scheduled Castes/Tribes. Roster points were fixed according to the seats, speciality and the college.