HARPREET KAUR Vs. BABA FARID UNIVERSITY OF HEALTH SCIENCES, FARIDKOT
LAWS(P&H)-2007-9-205
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 17,2007

HARPREET KAUR Appellant
VERSUS
BABA FARID UNIVERSITY OF HEALTH SCIENCES, FARIDKOT Respondents

JUDGEMENT

- (1.) This petition seeks a direction that the reserve category candidates who have secured ranks higher to the general merit candidates are required to be considered against the general seats.
(2.) Case of the petitioner is that she passed MBBS from Baba Farid University of Health Sciences and completed her internship before 31.3.2007. She applied for admission to MD/MS as per prospectus for the PG Entrance Test/PGET-2007.
(3.) As per notification dated 21.3.2007, general category candidates were required to secure minimum 50% marks, while reserve category candidates were required to secure 40% marks. On 30.4.2007, result was declared and respondent Nos. 3 to 11 who belonged to the SC category, secured higher merit position than the last candidate admitted in the general category but they were allocated seats meant for reserve category. If the said candidates were adjusted against general category seats, the petitioner had a chance for admission.;


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