ASMITA KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge herein is to Clause 17 as contained in notification dated 06.06.2019 (Annexure P-1) issued by Government of Punjab, whereby, definition and scope of Non-Resident Indian (NRI) has been restricted to include only an NRI and/ or children of NRI.

(2.) The facts of the case are neither in dispute nor of much relevance other than the factum that the petitioner is sister/ niece of an NRI. Both, maternal aunt and sister of the petitioner are stated to be NRIs and are living in America and Canada, respectively. The Petitioner having passed her 10+2 examination took the National Eligibility cum Entrance Test (for short 'NEET') conducted for admission to MBBS /BDS in medical colleges situated all over India including the state of Punjab. The petitioner has qualified the cut of marks prescribed in the said NEET examination and is eligible to apply for admission in the medical colleges pursuant thereto.

(3.) Before proceeding further it would be relevant to reproduce the relevant part of impugned Clause 17 ibid as below:-