HARLEEN CHEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, a candidate, who had cleared the 10+2 examination from Chandigarh, has filed the present writ petition under Article 226 of the Constitution of India contending that she is entitled to admission from the State quota of Punjab. There are multifarious pleas inter-alia assailing certain eligibility conditions but keeping in view certain developments, learned counsel for the petitioner gives up all such reliefs.

(2.) Learned counsel for the petitioner, while referring to the eligibility criteria for PMET under the notification dated 31.03.2008 of the Government of Punjab dealing with the admissions to MBBS/BDS courses, submits that she now meets the criteria and does not thus seek to challenge the criteria. This plea is predicated on Clause 4(A)(vi) dealing with the eligibility criteria for the PMET which reads as under:-

(3.) It is the submission of learned counsel for the petitioner that he is not requesting this Court to deal with the issue of the petitioner being a bonafide resident of Punjab as in his opinion the petitioner has already obtained the requisite certificate which is to be examined by the State Government. He further submits that there is no need to advance the plea of coming within the exemptions under para 4(A) as were sought to be urged earlier.