VISHAL SHARMA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the appellant Vishal Sharma, against the order dated 28.09.2015, passed by the learned Single Judge in CWP No.15122 of 2015 whereby his limited claim against there being no reservation of seats for riots/terrorists affected candidates seeking admissions to the MBBS course in the government quota of seats in the Medical Institutions under the Baba Farid University of Health Sciences, Faridkot (respondent No.4) ('University'- for short) has not been accepted.

(2.) The appellant appeared in the Punjab Medical Entrance Test 2015 on 17.5.2015 for seeking admission to the MBBS course in the Medical Institutions under the respondent No.4- University. He belongs to the category of riots/terrorists affected. He secured 432 marks and ranked at No.4138 in the general rank. In the reserved category No.19 i.e. terrorists affected, according to the merit list that was prepared, he ranked at No.6. There were 400 seats for the MBBS course in three Government Medical Institutes in the State of Punjab, besides, about 320 seats in three affiliated Institutes, i.e. Private Medical Colleges of the respondent No.4-University.

(3.) The provisional distribution of seats was displayed by the respondent No.4-University on its website on 28.05.2015 (Annexure P-7). In the provisional distribution of seats, there are two columns namely 'Terrorist Affected' and 'Sikh Riot Affected', in which reservations were mentioned to the extent of 1% each only in Government Medical Colleges. The grievance of the appellant is that no such reservation has been provided for the said category in the Government quota of the privately managed colleges.