JAHAN ARA Vs. STATE OF J&K

JUDGEMENT

(1.) THE Board of Professional Entrance Examination, Jammu (hereinafter referred to as Ëœthe Boardâ„¢) by its Notification No.2 -BPEE of 2005 dated 25 -1 -2005, invited applications on the prescribed forms from the eligible candidates for appearing in the Entrance Test for admission to M.D/M.S/P.G Diploma Courses in the Government Medical Colleges of the State, SKIMS Srinagar and Acharya Shri Chander College of Medical Sciences and Hospital, Jammu, for 182 seats in MD/MS Courses and 63 seats in P.G. Diploma Courses. The petitioner, applied under ALC Category for competing in the Entrance Examination. Like the petitioner, other eligible candidates also applied. The Board conducted the written examination for making selection to the said courses on 17 -03 -2005. The total number of seats for which the selection was to be made, were 245. The Board issued the Select List, selecting 132 candidates in the open merit category, 25 candidates in the open merit rural category, 10 candidates in S.C. Category, 13 candidates in S.T. Category, 25 in RBA Category, 5 in ALC Category, 3 in OSC Category, 2 in SP Category while 5 in CDP/JKPM Category.

(2.) THE selected candidates were to be called for counseling for allotment of seats. Foot -Note -3, which is relevant to the dispute, reads as follows: -

(3.) THE name of the petitioner does not figure in the General List of selected candidates. Aggrieved by her non -inclusion in the list, the petitioner has filed this writ petition.