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The State Government of Punjab had in its notifications of year 2017 and 2018 mentioned the inclusion of 'institutional reservation' from academic year 2019-20, for admission to MBBS/BDS courses in medical and dental institutions in the State of Punjab. The petitioner filed a writ in the nature of mandamus and argued on four broad contentions:
The bench comprising Justice Daya Chaudhary and Justice Sudhir Mittal objectively dealt with each of the aforesaid contentions and held that the scheme of our Constitution is equality and its scope has been expanded by prescribing reservations. It is apparent from a plethora of precedents (Dr. Pradeep Jain v. Union of India, 1984 (3) SCC 654) that institutional reservation is permissible. It was held that nothing in the NEET 2019 information bulletin restricted a student of a particular State from seeking admission in the State quota of any other State. Further, no basis, in the form of precedents, was provided by the Petitioner in support of the said contention. Therefore, a candidate who applied for the NEET 2019 examination from one state is permitted to seek admission in the State quota of any other State.
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