HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of admission of respondent No.4 and for giving of admission to the petitioner to the BDS course.

(2.) Case of the petitioner is that she passed 10+2 examination from Mohali, Punjab in May 2007. She belonged to SC category as per certificate, Annexure P-4 issued by SDM, U.T., Chandigarh. She applied for admission to BDS course. In the third counselling held on 26.9.2007, five students participated and though the petitioner got the first rank, admission was given to respondent No.4 who had lower rank.

(3.) Stand taken by respondent No.2, University is that the petitioner was not eligible for admission to the SC category as her SC certificate was issued by Tehsildar, Ambala. The certificate issued by U.T., Chandigarh was issued on the basis of SC certificate issued by the Tehsildar, Ambala.