PRACHI TULSYAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the notification dated 30.07.2020 passed by the respondents 2 to 4, the present writ petition has been filed by the petitioner.

(2.) Through the present writ petition, apart from seeking quashment of the aforesaid notification, the petitioner has also sought for a direction to the authorities to conduct CET-PG examination. The petitioner is challenging the cancellation of CET on the ground of the rules required for holding CET examination for getting admission to post graduation courses particularly to M.Sc. course.

(3.) The facts which led to the filing of the present writ petition is that vide Annexure P-1 dated 30.07.2020 the respondent authorities i.e. the respondents 2 to 4 have decided to cancel the CET examination conducted annually for this academic session, 2020-21 which was required for admission to PG and Ph.D. courses under the respondents 2 to 4.