KARANVIR GOSAL Vs. PANJAB UNIVERSITY AND ORS.

JUDGEMENT

(1.) The Letters Patent Appeal has been filed by the appellant against the judgment and order dated 24.07.2015 passed by the learned Single Judge in CWP No. 14857 of 2015.

(2.) The appellant is a candidate seeking admission to the MBBS course in the Government Medical College and Hospital, Sector 32, Chandigarh (respondent No. 3) under the Non Resident Indian (hereinafter for short - 'NRI') category. He appeared in the Common Entrance Examination held on 21.06.2015 along with 23 other students. There were 6 seats under the NRI category against which Parneet Kaur Grover, Nida Naeem, Shivani Gupta and Rajat Jain were declared successful and were admitted. The appellant remained unsuccessful in the said examinations.

(3.) The appellant filed a writ petition in this Court inter alia contending that in fact the holding of an entrance test for NRI category students as ordered by the Medical Council of India (MCI for short) vide circular dated 16.01.2015 had been quashed by the Hon'ble Karnataka High Court in writ petition No. 102850 -102851 of 2015 decided on 17.04.2015 (Annexure P2). Therefore, the act of conducting the examination for NRI category students seeking admissions to MBBS course was improper and the criteria earlier fixed on the basis of marks obtained in the qualifying examinations for admission to MBBS course was liable to be followed and taken into consideration.