ANURADHA SHARMA Vs. CHANDIGARH ADMINISTRATION AND ORS.
LAWS(P&H)-2007-9-157
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 07,2007

ANURADHA SHARMA Appellant
VERSUS
Chandigarh Administration And Ors. Respondents

JUDGEMENT

- (1.) This order will dispose of Civil Writ Petition No.11446 of 2007 filed by Anuradha Sharma and Civil Writ Petition No.11470 of 2007 filed by Nitin Jindal.
(2.) In both the petitions, challenge is to admission given under the NRI quota to MBBS Course.
(3.) In CWP No.11446 of 2007, case of the petitioner is that as per prospectus Annexure P.1, it was stipulated that no alteration will be allowed in the application form after its submission; application received late or incomplete will be rejected; under the NRI category, first preference will be given to NRI candidates who had ancestral background of Chandigarh and admission will be on the basis of merit determined as per marks in Physics, Chemistry and Biology (PCB). For NRI category, in the form prescribed, inter -alia, following documents were required: 2. Photocopy of certificate of having passed pre -medical/10+2+3 showing equivalent examination from any foreign university/board showing detailed mark/explanation sheets of grades in percentage.;


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