VANSHIKA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner is an aspirant for admission in the MBBS/BDS Course for the session-2017 in the State of Punjab. She applied in sports category and vide the impugned order dated 20.07.2017, the petitioner has been declared ineligible on the ground that her sports achievements were not during the period of XI and XII (10+1 and 10+2) classes.

(2.) The respondent-Baba Farid University of Health Sciences in its Prospectus for admission to MBBS/BDS Courses for the session-2017 has categorically provided that:- "Sports person (Credit shall be given only for the sports achievements made during classes XI and XII. The admission shall be made on the basis of inter-se merit of the candidates determined on the basis of gradation (Cat A/B/C) issued by the Director of Sports, Punjab.."

(3.) The petitioner has been granted Gradation-B certificate for her achievements in sports which were admittedly before XI and XII classes. It does appear from the certificates on record that the petitioner continued to play during 10+1 and 10+2 classes also but there her achievement is only 'participation' in the sports activities. Gradation-B has been granted to her being a member of the winner team for an achievement which was admittedly before her 10+1 class.