ARTI SAKRAL Vs. STATE

JUDGEMENT

(1.) THE Jandk Board of Professional Entrance Examination vide its advertisement notice No. 02-BPEE of 2008 dated 25-1-2008 dated 25-1-2008 invited applications for admission to MD/ms/pg Diploma/degree Courses. The petitioner was one of the candidates who offered her candidature. In the Exam/ Test conducted by the Board of Professional Entrance Examination (hereinafter to the referred as the "board") the petitioner secured 236 marks out of 300 in Open Merit Category. The last selected candidate in the Open category had secured 213 marks. Respondent no. 7 Shaista Rashid who was a candidate under RBA category obtained 247 marks. The petitioner had offered the preferences with regard to the discipline and the colleges in the following order:-

(2.) THE petitioner attended the Counselling and there-after was allotted Obs and Gyne in Govt Medical College, Jammu vide Notification No. 17-BPEE of 2008 dated 8-5-2008. Respondent No. 7 RBA category candidate was allotted Radio-Diagnosis discipline in Government Medical College, Jammu which was also the first preference of the petitioner. Respondent No. 6 was allotted the discipline of Dermatology in Govt Medical College, Jammu.

(3.) THE petitioner being aggrieved of denial of the allotment of Dermatology in govt Medical College, Jammu as per her merit has filed the instant writ petition.