SUSHRIYA SACHDEVA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) A batch of 19 writ petitions bearing CWP Nos. 15517, 14745, 15102, 15450, 15391, 15498, 15502, 15526, 15530, 15535, 15558, 15869, 15924, 15938, 16104, 16243, 16249, 16721, 16942 of 2013 are being decided by this common order because identical facts and question of law are involved in all these cases. The facts, however, are being extracted from CWP No. 15517 of 2013. The petitioners in all these cases are Non -Resident Indians (NRI) seeking admission in the MBBS Course in the State of Punjab.

(2.) AS per case set up by the petitioner, the Department of Medical Education and Research, Punjab, issued notification dated 31.03.2008 regarding admissions to MBBS/BDS Courses in Medical and Dental Institutes 2008 onwards. Clause 6 of the said notification deals with the seats meant for NRI students, which reads as under: -

(3.) IT is further pleaded that by notification dated 21.12.2010 issued under Section 33 of the Indian Medical Council Act, 1956, the Regulations on Graduate Medical Education (Amendment), 2010 (Part -II) were enforced. In Chapter II, Clause 5, sub -clause -5, under the Heading "Procedure for selection to MBBS Course shall be as follows", the following was substituted as under: -