- (1.) The petitioner seeks a writ of mandamus commanding the respondents to grant her admission in the M. B. B. S Course as per Punjab Medical Entrance Test, 2012 in accordance with her merit and seniority. The petitioner pleads that she has been arbitrarily and illegally denied admission in violation of principles of natural justice.
(2.) The petitioner is a student of Kandriya Vidayala, Bakloh, since 2004. The petitioner had to take admission and study at Bakloh Cantt. as her father is an employee of Cantonment Board under Central Government and is posted at Bakloh Cantt. since 12.3.1988. Otherwise, the father of the petitioner and his entire family claim to be permanent resident of Village Talore, Post Office Narot Jaimal Singh, Tehsil and District Gurdaspur and, thus, is the domicile of Punjab. The petitioner states that she is meritorious student and has obtained 8.8 CGPA in 10th standard and 86.5% marks in Class XII. The petitioner appeared for PMT 2012 Examination held on 20.5.2012. The result was declared on 23.5.2012. The petitioner obtained 608 marks and rank 350. She is ranked 13 in backward class category out of the total seats available for this category, being 18. The petitioner accordingly participated in the counselling, which was held by Baba Farid University for Health Sciences but she has been denied admission, being not eligible against the seat reserved for State quota.
(3.) A short reply has been filed on behalf of the University.;