RANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS writ petition was filed by the petitioner seeking a Writ of Mandamus to the respondents to admit her in the Ist Year of M. B. B. S. /b. D. S. Course in the session 1992-93, against the seats reserved for the children/wards of serving para-military personnel. The facts giving rise to the present petition may be noticed.

(2.) THE respondents conducted a joint P. M. T. test for making admissions to the M. B. B. S. /b. D. S. Course (1992-93 session) in the three State run Medical Colleges in the State of Punjab. The admissions to these Colleges are regulated by the State of Punjab and for the session 1992-93, the Government Medical College, Amritsar, was the Institution, which was to accept the admission forms from the students who had qualified in the entrance examination conducted by the State of Punjab, through the Guru Nanak Dev University, Amritsar. In the P. M. T. test held in July, 1992, the petitioner secured 82 marks and was consequently, eligible for seeking admission to M. B. B. S. /b. D. S. Course. The total number of seats for the M. B. B. S. course in the three Medical Colleges at Patiala, Amritsar and Faridkot were 350 and in the two Dental Colleges at Amrtisar and Patiala, there were 80 seats for the B. D. S. course. 15% of the total seats were to be filled in on All India basis through a test to be conducted by the Central Board of Secondary Education. According to the brochure issued by the respondent-University, 1% of seats were reserved by the children/wards of serving Para-Military Personnel. Accordingly, three seats in this category were reserved for M. B. B. S. and one seat for the B. D. S. course. The petitioner was a candidate from this category.

(3.) IT is the case of the petitioner that though the result of the P. M. T. test of the petitioner was declared and she had obtained 82 marks, she, however, did not receive her detailed marks Result Card from the Guru Nanak Dev University, Amritsar till 24th July, 1992. The petitioner along with her parents went to the Government Medical College, Amritsar on 24th July, 1992 to submit her admission forms, which was the last date for submission of forms. According to the averments made in the petition, the Authorities in the Government Medical College, Amritsar, refused to accept the admission forms on the plea that the same did not accompany the detailed marks Result Card of the P. M. T. examination. It has been alleged that the petitioner explained to the Authorities that she had not received the same and requested that her admission forms be accepted and she would get duplicate detailed marks Result Card from the Guru Nanak Dev University, Amritsar. However, her forms for admission to M. B. B. S. /b. D. S. were not accepted. Further, according to the petitioner, she applied for a duplicate detailed marks Result card to the Guru Nanak Dev University, Amritsar, on 24th July, 1992 itself, which was made available to her on 4th August, 1992, but when she submitted the forms for M. B. B. S. /b. D. S. on 4th August, 1992, the same were not accepted on the plea that last date for the receipt of forms had since expired. This led the petitioner to file the present writ petition.