- (1.) What would be the effect of scheduled caste certificate of a person in the State of Punjab issued on the basis of one being a scheduled caste in the neighbouring State Haryana is an issue inviting determination in this case.
(2.) The petitioner belongs to a Chamar caste, which is recognized as a scheduled caste in the State of Punjab as also in the State of Haryana. Having studied class 10+1 and 10+2 as a regular student in D.A.V. Public Senior Secondary School, Sector 64, Phase X, Mohali, the petitioner applied for admission to the M.B.B.S. and B.D.S. Course. The admission to the said courses in Government, private aided or unaided Colleges in the State is regulated by a notification dated 31.3.2008 issued by the Government of Punjab, Department of Medical Education and Research, Chandigarh. Baba Farid University of Health and Sciences, Faridkot, has been authorized to conduct Punjab Medical Entrance Test, 2008 onwards.
(3.) The eligibility conditions are contained in Paragraph 4 of the notification referred to above.;