Jammu & Kashmir High Court
J&K Board Of Professional Entrance ... vs Sovia Anand Daughter Of Shri Ashok Anand on 2 March, 2016
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU LPAOW No. 51 OF 2015 1. J&K Board of Professional Entrance Examinations, Through its Secretary, Bahu Plaza, Jammu. 2. Chairman, J&K Board of Professional Entrance Examinations, Bahu Plaza, Jammu. 3. Controller of Examinations, J&K Board of Professional Entrance Examinations, Bahu Plaza, Jammu. Petitioners 1. Sovia Anand daughter of Shri Ashok Anand, Resident of Ajot, Tehsil Haveli, District Pooncha, at present H.No.1165, Lane - 2. State of J&K through, Commissioner/Secretary, Health and Medical Education Department, Civil Secretariat, Jammu. Respondent !Mr. Asheesh Singh Kotwal, Advocate. ^Mr. Sunil Sethi, Sr. Advocate with Mr. Sumit Nayyar, Advocate for R-1. Honble Mr. Justice N. Paul Vasanthakumar, Chief Justice Honble Mr. Justice Tashi Rabstan, Judge Date: 02.03.2016 :J U D G M E N T :
N. Paul Vasanthakumar, CJ
1. This appeal is filed against order of learned Single Judge made in OWP No.600/2015 dated 29.10.2015, giving direction to t MD/MS/PG Diploma and MDS in terms of notification No.01-BOPEE of 2015 dated 08.01.2015 against the seat reserved by the Divis
3. In the writ petition an interim order was passed to consider her claim, treating as candidate belonging to ALC category ba produce at the counseling and to consider her case for allocation of discipline/stream under that category. The said order wa
4. Learned counsel appearing for the appellants reiterated the said submissions. 5. Per contra, learned senior counsel appear
a) Whether the candidate, who applied under open merit category is entitled to claim ALC reserved category seat; and (b) Whet
10. Honble the Supreme Court in decision reported as AIR 2012 SC 1803 (Bedanga Talukdar v. Saifudullah Khan and ors.) consid examination for various posts and the candidate, who has applied as a general candidate claims consideration of her candidatu
12. In light of the findings rendered on issue No.1 the question of granting admission beyond the cut off date does not arise hence the issue regarding giving direction to admit the student in PG course after the cut off date needs no finding. 13. Thi Jammu, 02.03.2016 Vinod.