SABHYA KAMAL Vs. UNION TERRITORY, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) Cm no. 10299-CWP of 2018

(2.) The petitioner, an aspirant for the M.B.B.S course has questioned the selection made by the Government Medical College and Hospital, Sector 32, Chandigarh. Since the petitioner herself belongs to the Scheduled Caste category she has confined her challenge to this section of the selection.

(3.) Although other issues have also been urged before us with regard to the eligibility criteria intended for the U.T. Chandigarh, the challenge has been largely confined to the benefit of reservation made admissible to the aspirants from other States.