MISS SEEMA KATARIA Vs. STATE OF PUNJAB THROUGH THE SECRETARY TO THE GOVERNMENT OF PUNJAB, DEPARTMENT OF HEALTH AND FAMILY WELFARE, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) THESE are two writ petitions which engage out attention. In CWP No. 5728 of 1988 we have heard both learned counsel after notice of motion. Return however, has not been filed by the respondents. In CWP No 5896 of 1988, we have heard the learned counsel for the petitioner since notice of motion was not issued in this petition. Both the petitions shall stand disposed of by a common order.

(2.) THERE is a competitive entrance examination for admission to MBBS/BDS Courses in the State Medical/Dental Colleges in Punjab. The Prospectus for the year 1988 issued by the Gurunanak Dev University, Amritsar, prescribes that a candidate must secure a minimum percentage of marks in the said competitive entrance examination in order to qualify for admission. Qualifying marks are prescribed as follows: -

(3.) IT has been pointed out on behalf of the respective petitioners that since the result of the examination was not satisfactory, the University had given 15 moderation marks to each candidate, whereby the result was altered. It was complained that the method adopted for admission has heavily tilted in favour of the general category candidates and an effort was being made to divert the seats meant for the reserved categories to the general category. Reliance was placed on Dr. Dinesh Kumar and others v. Moti Lal Nehru Medical College, Allahabad and others : A.I.R. 1985 S.C. 1059 to contend that the seats were not being computed in terms of the said precedent.