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Supreme Court to hear on Constitutional validity of domicile/resident based reservation in admissions to PG medical courses within state quota: on 18th august
While considering the appeal in the case of Dr. Tanvi Bhel vs Shrey Goel, a two-judge bench comprising of Justices AM Khanwilkar and Dinesh Maheshwari, in December 2019, had mentioned the following questions against Punjab and Haryana High Court judgment, in which the issue raised was whether providing for domicile/residence-based reservation for admission to PG Medical Courses is constitutionally invalid and is impermissible.
The Punjab and Haryana High Court in its judgment had held the provisions made by a medical college in its prospectus to be Invalid in relation to the domicile/residence-based reservation.
A lot of appeals were file before the apex court challenging the validity of such reservations in the state quota seats. Looking into this, On 18th August the Supreme Court will hear a batch of appeals lifting the issue of the constitutional validity of domicile/residence-based reservations in admission to "PG Medical Courses" within the State Quota. A three-judge bench of the court to hear these appeals.
The Registry has issued a notice that these batch of cases will be heard before the bench of the apex court which would be presided by Justice Rohinton Fali Nariman.
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