SRISHTI JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this order, I shall dispose of three writ petitions bearing CWP Nos.19616, 21237 and 22096 of 2013 as common issue is involved in all these petitions. However, the facts are extracted from CWP-19616-2013.

(2.) Respondent no.2 offered admissions to the MBBS/BDS Courses for the session 2013-14 on the basis of rank obtained in the National Eligibility-cum-Entrance Test (NEET-UG-2013). According to Clause 2 of the notification dated 05.06.2013, contained in the prospectus, the admission to the MBBS/BDS Courses in all the categories including NRI was based on the percentile merit obtained in NEET-UG-2013 conducted by the Central Board of School Education.

(3.) The case of the petitioners is that as per Clause 2 of Part II of the prospectus, in order to fill up the NRI seats in the University, and private colleges, applications were required to be sent to the University after obtaining eligibility certificate from the University. Clause 2 of Part II of the prospectus is reproduced as under:-