DINESH NADURMATH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner as well as the learned DSGI appearing for the respondents.

(3.) Learned counsel for the petitioner submits that the petitioner's daughter is an aspirant for the NEET (UG) 2025 and she is undergoing her studies in Deeksha CFL PU College. It is submitted that pursuant to Annexure-A Notification issued with regard to the NEET examination, the petitioner had created an account and registered the name of his daughter with the respondent No.2-portal on 14/2/2025. The registration process had been undertaken almost completely. However, it is submitted that inspite of repeated attempts, the signature could not be uploaded and the registration portal shown that the petitioner's daughter application was incomplete. Learned counsel for the petitioner submits that only aspect which is lacking in the application form was the signature of the petitioner's daughter and that the application form was complete in all other aspects. It is submitted that there were technical issues and the petitioner was unable to upload the signature of his daughter on the online portal though multiple attempts had been made. It is submitted that thereafter, the petitioner came to know that notice had been given on 6/3/2025 to persons who had uploaded their online applications to correct errors in the said applications between 9 th and 11th of March, 2025. It is submitted that since the petitioner's daughter application form was complete in all other aspects, the petitioner seeks an opportunity to upload the signature in the portal so that the petitioner's daughter application would also be complete. It is contended that since permission is being granted to the persons who have uploaded their applications incorrectly to correct their applications, the petitioner's daughter, whose application was complete in all other aspects, is also liable to be permitted to upload the signature so that her application will be liable to be considered. It is contended that it is only because of technical problems that the petitioner's daughter's application form could not be uploaded completely.