Punjab-Haryana High Court
Jashanpreet vs State Of Haryana And Others on 18 April, 2017
Author: Rajesh Bindal
Bench: Rajesh Bindal, Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7594 of 2017 (O&M)
Date of decision: 18.4.2017
Jashanpreet .. Petitioner
vs
State of Haryana and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Hon'ble Mr. Justice Harinder Singh Sidhu
Present: Mr. J. S. Lalli, Advocate, for the petitioner.
Mr. Ankur Mittal, Additional Advocate General, Haryana.
Mr. Nilesh Bhardwaj, Advocate, for respondent no. 3.
Rajesh Bindal, J.
The petitioner has filed the present writ petition challenging the terms and conditions contained in the prospectus for admission to MD/MS/ PG Diploma Courses for the Session 2017-18.
The grounds raised are that despite judgment of Hon'ble the Supreme Court in State of U. P. and others vs Dr. Dinesh Singh Chauhan JT 2016(8) SC 201, still reservation has been provided for inservice candidates. The Postgraduate Medical Education Regulations, 2000 (for short, 'the Regulations') do not provide for any reservation. Only incentive for the service rendered in rural/ remote/ difficult areas has been provided. Further grievance is that State has not prepared merit list of the candidates after counting service rendered in rural/remote/ difficult areas. Even these areas have not been notified.
1 of 2 ::: Downloaded on - 22-04-2017 03:55:27 ::: CWP No. 7594 of 2017 (O&M) -2- Learned counsel for the State, on instructions from Dr. Jyoti Kaushal, MD, Deputy Director, Department of Medical Education & Research, Haryana, submitted that the mistake has been realized. The counselling scheduled from 18th to 20th April, 2017, has been postponed and fresh merit list shall be drawn in terms of the Regulations and the judgment of Hon'ble the Supreme Court in Dr. Dinesh Singh Chauhan's case (supra). The needful shall be done ensuring that first counselling is complete and the academic session commences with effect from 2nd May, 2017.
In view of the stand taken by learned counsel for the State, the present petition is disposed of in terms thereof.
(Rajesh Bindal)
Judge
18.4.2017 (Harinder Singh Sidhu)
vs Judge
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
::: Downloaded on - 22-04-2017 03:55:28 :::