SUSHMA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The respondents have produced a CD of videography footage in Court which is taken on record.

(2.) This writ petition has been filed by the petitioner who has been denied admission to MBBS/BDS course for the session 2018-19. The eligibility of the petitioner who belongs to dependent of ex-serviceman category is not in dispute. She has successfully competed in the NEET examination and obtained all India rank of 95850.

(3.) Government of Haryana issued a Policy dated 10.08.2017 wherein priority for reservation or preference to the wards of Armed Forces personnel in the matter of admission was prescribed. According to the policy, the petitioner fell in Priority-IV- Wards of disabled in service and boarded out with disability attributable to military service. Priority-VI pertains to Wards of Ex-servicemen. As observed earlier, the petitioner's eligibility is not in dispute. She passed the NEET examination and she falls under Category-IV is also not in dispute.