MANHARAN SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Manharan Singh Gill has filed the present writ petition under Articles 226/ of the Constitution of India for issuance of a writ, order or direction commanding the respondents to admit him to MBBS Course in the reserve category of disabled persons on account of hearing impairment for which he had applied and was called for counselling but not admitted despite being fully eligible in every respect, on account of arbitrary, discriminatory and illegal action of the respondents at the time of counselling.

(2.) THE case set up by the petitioner is that he appeared in the Punjab Medical Entrance Test -2000 (for short PMET -2000). He is a disabled person having hearing impairment and as such had applied for admission in the reserve category of disabled person. He provided all the requisite certificates in this regard and was considered in the said category. However, arbitrarily and discriminatorily his claim has been rejected on undisclosed grounds,

(3.) IT is further provided that the Board shall issue a certificate in the following form : -