KIRAN DIXIT Vs. CHANDIGARH ADMINISTRATION AND ANR.

JUDGEMENT

(1.) THE Petitioner, a minor, who has filed the present writ petition through her grand -father, has challenged Clause 1(b) of the Notification, Annexure P -l, dated 22nd January, 1998, with respect to admissions to the M.B.B.S. course to be conducted by the Government Medical College, Sarai Building, Sector 32 -A, Chandigarh, on the ground that the stipulation laid in the clause that a candidate to be eligible for admission should have passed the +1 and +2 Examination from a School/College recognised by the Chandigarh Administration and situated in the Union Territory of Chandigarh as regular students of the said School/College, as being arbitrary and violative of Article 14 of the Constitution of India. It is the admitted position that no admission have so far been made as a consequence of the Notification Annexure P -l but apprehending that the would be kept out, the Petitioner has come to this Court before the start of the admission.

(2.) THE Petitioner is the daughter of one Col. Ravinder Dixit, who is a serving army officer. It is the Petitioner's case that on account of the exigencies of service, her father had been posted at various locations outside the Union Territory of Chandigarh between May, 1992 till date and, as a consequence of his frequent postings, she too had studied in various schools outside the Union Territory of Chandigarh. These institutions are detailed below:

(3.) KENDRIYA Vidyalya Command Hospital, Calcutta. 12th April 199G to March, 1997