GURJIT SINGH RANDHAWA Vs. STATE

JUDGEMENT

(1.) This judgment of ours would dispose of this petition and the other connected petitions - C. W. Ps. Nos. 4811, 4825, 4845, 4846 and 4868 of 1984, as common question of law arises in all these petitions. However, in the petitions in which an additional question arises for decision, the same shall be dealt with separately.

(2.) In order to appreciate the controversy, certain salient features from this petition may be noticed : Gurjit Singh Randhawa, petitioner, is an outstanding National level sportsman and has been categorised as 'B' grade by the Department of Sports, Punjab. For the session 1983-84, the Government of Punjab, for the purpose of admission to the MBBS/BDS courses in the State Medical Dental Colleges in Punjab (At Amritsar, Patiala and Faridkot), reserved 2% seats for outstanding sportsmen. These seats were to be filled up from amongst sportsmen/women who obtained the minimum qualifying marks in the competitive Entrance Examination (called PMT test). However, inter se merit of candidates who qualified the PMT test was to be determined on the basis of their grading by the Sports Department.

(3.) It is averred that for the academic session 1984, there were a total of 350 seats in the Medical Colleges of Amritsar, Patiala and Faridkot. For the purpose of admissions, a PMT test was notified in the Gazette on 3rd Oct. 1984. As per this Gazette Notification, the petitioner secured 157.50 marks out of 300 and was placed at Serial No. 331 in the order of merit. It is next pleaded that for the purpose of admission to the Colleges after the PMT test, the eligibility for admission to the MBBS/BDS Courses is as given in the prospectus and the relevant portion of the same reads as under : -