ANJALI SINDHU Vs. UNION OF INDIA
LAWS(P&H)-2008-9-62
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 04,2008

Anjali Sindhu Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

HEMANT GUPTA,J. - (1.) THIS order shall dispose of Civil Writ Petition Nos. 12489 of 2008 and 15396 of 2008, wherein the question regarding reservation of 5 seats for Non Resident Indian (NRI) candidates is in issue. This order shall also dispose of CWP No. 12973 of 2008, wherein the petitioner, a backward class candidate, has sought admission to MBBS course, alleging that seats reserved for backward class candidates, have to be computed keeping in view the total number of seats available i.e. by including 15% seats meant to be filled up on all India basis.
(2.) MAHARSHI Dayanand University, Rohtak, published a Prospectus to conduct entrance examination and declaration of results for admission in MBBS/BDS/BAMS courses in the Government and Government Aided Medical/Dental and Ayurvedic Colleges in the State of Haryana for the year 2008, in pursuance of the notification of the State Government dated 18.3.2008. In these writ petitions, the issue is in respect of the seats available for MBBS course in Pandit B.D. Sharma, Post Graduate Institute of Medical Sciences (for short PGIMS), wherein the total seats available are 150. Out of such 150 seats, 15% seats are to be filled up through entrance test conducted by the Central Board of Secondary Education and one nominee of the Government of India. The last date of receipt of the application forms was 17.6.2008 and the entrance examination was to be conducted on 6.7.2008. In Chapter-IV of the Prospectus, pertaining to the number of seats and distribution, the following clauses find mention : 1. Seats will be filled only after receipt of approval of Medical Council of India/Dental Council of India. 2. Seats are likely to increase or decease subject to the decision of the M.C.I./DCI/University/State Govt. 3. Distribution/Reservation of seats will be College-wise and course-wise.
(3.) THE seats distribution, number/name of the College(s)/Institute(s) can be changed/added by the competent authority before the start of counseling to the course(s).;


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