INDERJIT Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) REPLY by way of short affidavit filed in Court on behalf of respondents 1 to 3 is taken on record. The counsel for the petitioner admits that the relevant rule providing for allotment of seats in the ratio of 50:50 between men and women was struck down by this Court through a judgment in Civil Writ Petition No. 12275 of 2000, dated 08.01.2010 -Neelam Rani Versus State of Punjab and others, but it has been held to be prospective. The writ petition challenges the reservation made for women at 50%, but since it is only operative in future and selections made already on the criteria adopted have been upheld, no benefit is possible for the petitioner, who has secured marks less than the marks set up for 50% of percentage allotted for women. The writ petition is dismissed.