JAGRAJ SINGH DOSANJH Vs. KRISHMA BANSAL

JUDGEMENT

(1.) - This Letters Patent Appeal has been filed by the appellants against the judgment and order dated 29.09.2015 passed by the learned Single Judge in CWP No.17704 of 2015 titled 'Krishma Bansal v. State of Punjab and others'.

(2.) Krishma Bansal (respondent No.1) filed a petition in this Court seeking quashing of the 'public notice' dated 06.08.2015 (Annexure P6) by which the criteria for admissions to MBBS/BDS Courses for the Session 2015-16 for the category of Non-Resident Indian ('NRI' - for short) students was changed by allowing the vacant seats of the said category to be filled on the basis of marks obtained in the 10+2 qualifying examination instead of selecting the candidates from the merit list of Pre-Medical Entrance Test ('PMET' - for short). A further prayer was made to fill the vacant MBBS/BDS seats of the NRI category from amongst the candidates of the General category on the basis of marks obtained in the PMET in view of Clause 23 (vi) of the Prospectus that was issued.

(3.) The said petition of respondent No.1 has been allowed by the learned Single Judge vide impugned order dated 29.09.2015, which is now assailed by the appellants. The effect of the decision of the learned Single Judge is that the NRI quota seats which were to be filled from amongst the NRI category students have now been filled by the General category candidates on the basis of marks obtained by them in the PMET.