HARI KRISHAN Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Instant writ petition raises a challenge to the order dtd. 26/7/2018 (Annexure P-17) in terms of which request of the petitioner seeking a certificate from the Deputy Commissioner, Gurdaspur that his son Nikhil Mahajn, is the grand son of Varinder Kumar a terrorist affected victim, has been declined.

(2.) Counsel for the parities have been heard and the pleadings on record have been perused.

(3.) Apparently, son of the petitioner namely Nikhil Mahajan, had applied for admission to the MBBS Course for the Session 2018 in pursuance to an admission process initiated by the Baba Farid University of Health Sciences, Faridkot. As per prospectus issued by the University appended at Annexure P-3 a reservation for State quota seats in Government Medical/Dental Colleges is envisaged and one percent reservation is provided for children/grandchildren of terrorist affected persons. The prayer of the petitioner for issuance of the certificate in favour of the son was to avail of such reservation quota. As per the prospectus itself to avail of such reservation a certificate was to be produced in respect of children/grand children of terrorist affected/displaced persons to be issued by the Deputy Commissioner/G.A. to Deputy Commissioner of the respective District.