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Punjab-Haryana High Court

Ibadat Sekhon vs State Of Punjab And Others on 16 August, 2023

Bench: Ravi Shanker Jha, Arun Palli

                                                       Neutral Citation No:=2023:PHHC:105366-DB



                                                                             2023:PHHC:105366-DB




               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                              CHANDIGARH

                                                           CWP-17699-2023 (O&M)
                                                           Date of decision:- 16.08.2023
               Ibadat Sekhon
                                                                           ...Petitioner(s)
                                      Versus
               State of Punjab and others
                                                                         ...Respondent(s)

CORAM:          HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
                HON'BLE MR. JUSTICE ARUN PALLI

Present:           Mr. Amit Jhanji, Senior Advocate,
                   with Mr. Avinit Avasthi, Advocate,
                   for the petitioner.

         Mr. Arjun Sheoran, Deputy Advocate General, Punjab.
                                  ****
RAVI SHANKER JHA, C.J. (ORAL)

This writ petition has been filed by the petitioner being aggrieved by a corrigendum dated 01.08.2023 (Annexure P-9) issued by the State of Punjab giving benefit for sports achievements made during the Session 2019-2020 to 2022-2023 in the light of special circumstances that were prevailing during the Covid-19 pandemic to sports-persons for the purposes of claiming the benefit of admission in the MBBS/BDS courses.

However, when confronted with clauses 21, 22 and 23 of the original notification dated 10.03.2023 (Annexure P-1), learned senior counsel appearing for the petitioner submits that the petitioner would immediately approach the Administrative Secretary, Department of Medical Education and Research, Government of Punjab by filing a representation during the course of the day which may be directed to be considered and decided by the authorities as the counselling is going on and the corrigendum was issued by the authorities after the first round of counselling was over.

Mr. Arjun Sheoran, learned Deputy Advocate General, Punjab, submits that in case the petitioner does so, the respondent-authorities shall consider and decide the petitioner's representation within three days and communicate the decision taken thereon accordingly.

In view of the aforesaid statement made by learned State counsel, the writ petition stands disposed of in terms thereof.

(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 16.08.2023 Amodh Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:105366-DB 1 of 1 ::: Downloaded on - 18-08-2023 01:06:31 :::