RAJESH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This writ petition relates to nomination of candidates for admission to MBBS course for seven seats reserved for terrorist victim persons. Applications for that purpose were invited at the first instance. On 27.8.1996, interview took place. Five candidates were selected. Actually, at that time there were only five applicants for the post. Since two candidates were not available, the Authorities thought it proper to invite fresh applications. That created a confusion. Persons who have already been interviewed are to be admitted to the course. Present petitioner who got rank No. 5 at the earlier interview is therefore, entitled to be admitted to the course. This position is conceded by the learned Additional Advocate General, Punjab. The result therefore, is that petitioner should get admission to the course to which nominations are being made. Out of the seven seats, on the basis of interview held on 27.8.1996, five have been selected and those five have to be admitted, fresh procedure resorted to by the Authorities can relate only to remaining two seats reserved for terrorist victim persons. In the above circumstances, petitioner is entitled to the relief asked for, namely, admission to MBBS course. Accordingly, respondents are directed to admit the petitioner to the course without any delay.

(2.) Writ petition is disposed of in the above terms. Issue copy dasti. Ordered accordingly.