(1.) Caveat No. 1688/2014 c/w LPAOW No. 55/2014
(2.) THE principal issue raised in three sets of appeals revolves around the seats allocated to NRI category for admission to post graduate course of MS/MD.
(3.) WE have heard learned counsel for the parties and are of the view that para 131 in letter and spirit would not permit exclusion of uncle sponsoring his nephew or niece. In our view, the spirit of para 131 is that nobody should be permitted to take a seat under NRI quota unless he has such relations living abroad, who could come forward in a bona fide manner to pay the foreign exchange for admission 3 to the post graduate course in medical science. In fact it was in the same vein that the learned Writ Court has accepted father -in -law sponsoring the daughter -in -law of NRI seat and the admission given to Misbah Tabassum has been upheld.