MABEL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner took the entrance examination conducted by Kurukshetra University, Kurukshetra, for admission to MBBS/BDS Course for the year 2001 for admission to the Colleges in the State of Haryana on 1.7.2001. She was issued a Roll Number and her result of the entrance test was declared. However, her candidature was cancelled and she was not granted admission to any of the course i.e. MBBS or BDS, in view of clause 18 of the Brochure. As per clause 18 of the Brochure, the candidates who were already admitted to any course were considered ineligible for admission to any of the courses covered under the Information Brochure of MBBS/BDS, Entrance Examination, for Admission to The Medical/Dental Colleges in Haryana, 2001.

(2.) The petitioner had already taken admission in M.M. College of Dental Science and Research (Mollana), Ambala, in February 2001 in the status meant for the Academic Sessions 2000-2001. The petitioner had taken the entrance test in the previous year and was allocated scat in February 2001 in that College. However, the petitioner claims to have left the said seat in March, 2001. The respondent-University considered the petitioner ineligible for admission to the course in terms of clause 18 and has been denied seat in any of the courses for the current session.

(3.) The petitioner, therefore, in the writ petition under Articles 226/227 of the Constitution of India challenges the validity of clause 18 on different grounds.