Swatanter Kumar, J. - (1.) Sh. Guru Ram Dass Institute of Medical Sciences & Research. Sri Amritsar, hereinafter referred to as the Institute is a Sikh Minority Community Institute with the sanction of the Government of Punjab, vide notification dated 3.4.2001. The institute has been granted approval by the Medical Council of India and the Central Government vide its letter dated 23.5.2001 and is affiliated to Baba Farid University of Health Science, Faridkot, hereinafter referred to as the University.
(2.) The Institute held an All India Medical Entrance Examination on 22.7.2001, for admission to M.B.B.S. Course. In furtherance to her application the petitioner was given Roll No. 1120. The result of the entrance test was declared and the petitioner got 137 marks out of 200 and got a merit rank of 160. On 6.8.2001 the counselling for admission to the M.B.B.S. Course was held. On that day the counselling was postponed and the candidates were required to appear for counselling on 29.8.2001. The petitioner appeared for the counselling on that date and the selection committee of the Institute did not grant admission to the petitioner and rejected her claim for admission to M.B.B.S. course on the ground that the petitioner does not fulfill the condition of rural area resident and the certificates as required under Clause 11.7 of the prospectus (page 27 of the prospectus) was not satisfied. Thus, the petitioner could not be granted any seat of the 8 reserved seats for rural area candidates.
(3.) Further claim of the petitioner is that she joined Saint Francis Convent School situated in village Station Abadi (Gram Panchayat), Sub Tehsil Fatehgarh Churian, Distt. Gurdaspur, from Nursery Class to 5th Class. Thereafter she joined Spring Dale Senior School, Falehgarh Road, Village & Post Office Nangli, Distt. Amritsar in the year 1993 and studied there till 1998 when she passed her 10th Class. The petitioner thereafter took her Senior Secondary Examination in Khalsa College, Amristar and secured 299 marks out of 450 in March, 2000. The petitioner has annexed rural area certificates along with the petition and contends that her education in these schools fully substantiate her claim for grant of admission under rural category seats and the respondents have acted arbitrarily in rejecting the claim of the petitioner thus, compelling her to file the present petition.;