REGENT COMPUTRONICS PVT. LTD.

NAVJOT KAUR Appellant

V/S

State of Punjab and Another Respondents

Referred Judgements :-

UNNIKRISHNAN P J OTHERS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T M A PAI FOUNDATION 1 VS. STATE OF KARNATAKA [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
CHRISTIAN MEDICAL COLLEGE VELLORE VS. UNION OF INDIA [REFERRED TO]
NAVDEEP KAUR GILL VS. STATE OF PUNJAB [REFERRED TO]
SHRI BASAVESHWAR VIDYA VARDHAK SANGHA AND ORS. VS. THE MEDICAL COUNCIL OF INDIA [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. CHRISTIAN MEDICAL COLLEGE VELLORE & ORS. [REFERRED TO]
SANKALP CHARITABLE TRUST AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
ASSOCIATION OF MANAGEMENTS OF UNAIDED PVT. MEDICAL & DENTAL COLLEGE & ANR. VS. UNION OF INDIA & ORS. [REFERRED TO]
ANKIT SHARMA VS. PUNJAB TECHNICAL UNIVERSITY, JALANDHAR AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of two petitions bearing CWP Nos. 17872 and 18553 of 2016, as common questions of law and facts are involved.

(2.) The issue is regarding admission to MBBS course under NRI quota. CWP No. 17872 of 2016

(3.) The pleaded case of the petitioner is that father of the petitioner is NRI. She passed her 10+2 examination from Punjab School Education Board in March, 2015 and seeking to get admission in MBBS course against NRI quota. CWP No. 18553 of 2016

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NAVJOT KAUR Vs. STATE OF PUNJAB AND ANOTHER

Referred Judgements :-

JUDGEMENT

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