BUDHRAJ TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The two writ petitions were heard on 24/2/2022 and the cases are posted today for delivery of order. Accordingly, the order is dictated in open Court today.

(2.) Heard Mr. Parag Kotecha, learned counsel for the petitioners as well as Mr. Vikram Sharma, learned Deputy Government Advocate for the respondents No. 1 to 3, Mr. Keshav Prasad Gupta, learned Central Government counsel, Mr. Venkatesh Pandey and Mr. Rishabh Bisen, learned counsel for the respondent No. 5 and Mr. Rahul Tamaskar, learned counsel for the intervenors, in WPC No. 889 of 2022. We have also heard Mr. Shailesh Tiwari, learned counsel for the petitioner, Mr. Vikram Sharma, learned Deputy Government Advocate for the respondent No. 1 and 2, Mr. Venkatesh Pandey and Mr. Rishabh Bisen, learned counsel for the respondent No. 3 and Mr. Keshav Prasad Gupta, learned Central Government counsel for the respondent No. 4, in WPC No. 897 of 2022.

(3.) The petitioner No. 1 in WPC No. 889/2022 belongs to Scheduled Caste (SC) category and the petitioner No. 2 belongs to Scheduled Tribe (ST) category. They have appeared in the National Entrance cum Eligibility Test (UG) 2021 (for short, NEET-2021). The petitioners have sought for the following reliefs: