KARAN MATTOO Vs. HIMACHAL PRADESH UNIVERSITY AND OTHERS

JUDGEMENT

(1.) Reply stands filed, which is taken on record.

(2.) The petitioner claims himself to be a Kashmiri migrant, which in terms of Item No. 11(vii) of the prospectus, Annexure P-2 'means a person forced to leave Jammu and Kashmir due to terrorism and forced to reside or rehabilitate in other parts of the country'. In Medical/BDS colleges situated in the State, one seat is reserved in MBBS course, whereas, two in BDS course. In order to seek admission against the said seats, a candidate is required to produce the certificate on the prescribed format Appendix A-10 to the prospectus duly issued by the competent authority i.e., District Magistrate/Deputy Commissioner of the area where on migration he/she is residing.

(3.) The grouse of the petitioner as brought to this Court in this writ petition, in a nut-shell, is that though he is a Kashmiri migrant, however, denied admission against the seats reserved for this category in MBBS/BDS course. His further complaint is that one seat reserved for this category in BDS course has been de-reserved and shifted to the MBBS course and now two candidates have been admitted from this category in MBBS course, whereas, one in BDS course.