DR. PRIYA GARG Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2007-7-176
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 11,2007

Dr. Priya Garg Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

A.K. Goel, J. - (1.) This petition seeks a direction for consideration of the petitioner for MD/MS/PG Diploma of Dayanand Medical College, Ludhiana as per the merit/rank in the counseling to be held on 12.07.2007 and 13.07.2007 at Ludhiana on the ground that she has passed the MBBS course from the Govt. Medical College, Patiala, which is affiliated to the respondent No.3 and Dayanand Medical College is also affiliated to the same University and both these colleges are situated in the State of Punjab as per Clause 37 of the Prospectus.
(2.) Further direction is sought for fixing order of counseling between General Open candidates and candidates reserved by way of institutional preference, as seats against each speciality are limited.
(3.) Case of the petitioner is that she passed MBBS course from Government Medical College, Patiala and completed one year internship. The Punjab Government issued notification for admission for Post Graduate Medical Courses in medical colleges of Punjab. She appeared in the entrance test, of which, the result was declared on 26.4.2007.;


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