TARAK JOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After hearing counsel for the parties and keeping in view the peculiar circumstances of this case in the context of the picture as revealed in the statement now filed before this court and marked as exhibit X, we direct the respondents to accommodate the petitioners who are mentioned in Annexure R-4 and R-5 may apply for admission within ten days from today and if they do so, they be accommodated in terms of Annexure R-4 and R-5.

(2.) We also clarify that persons to be accommodated by virtue of this order shall be accommodated whether for 1991 or the 1992 session and shall accept seats wherever they may be offered to them by the respondents. Persons admitted shall, of course, be required to complete their course of studies.

(3.) This order, as has been mentioned earlier, has been passed keeping in view the peculiar circumstances of this case and shall, therefore, in no way be treated as precedent for any admission to any medical college.