PARAMJIT KAUR DAHELA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition (amended) has been filed to quash Annexure P-3 as well as the admission of respondents No. 6 to 13 and for issue of mandamus to fill the seats on the basis of entrance test conducted by Guru Nanak Dev University, Amritsar for the year 1992-93 and to allot seats in M. B. B.S. Course to the petitioners. A prayer has also been made to direct the official respondents to declare the list of candidates admitted in various categories meritwise.

(2.) On the basis of the instructions issued by the Government of Punjab, Guru Nanak Dev University, Amritsar, conducted entrance test for the M.B.B.S., B.D.S. and B.A.M.S. (Ayurvedic Acharya) Courses in Government Medical/Dental Colleges, Patiala/ Amritsar/ Faridkot and Government Ayurvedic College, Patiala for the year 199293. The distribution of seats was detailed in para 4,1 of prospectus and eligibility for admission to the various courses was mentioned in Para 4.2. After conducting the test the University declared the result. Names of the petitioners appeared between Sr. No. 251 to 293 in the merit list.

(3.) The petitioners have alleged that although they had a right to be admitted against the seats meant for M.B.B.S. Course, the official respondents unlawfully deprived this opportunity to the petitioners and arbitrarily admitted respondents No. 6 to 31. Petitioners have also alleged that the respondents did not disclose the list of persons admitted along with their specialty and merit number and this was done with the sole/object of making nomination of few favoured candidates. Petitioners have pleaded that respondent No. 31, who stands at merit No. 1876, has been admitted on the basis of order passed by the High Court in C.W.P. No. 2102/93, even though the petitioners were not parties to that writ petition and it was not brought to the notice of the Court that more meritorious persons were still awaiting in the queue.