GIRISH SINGH PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) There are two writ applications. In both writ applications, the grievance of the petitioners are the same, therefore, both have been clubbed together and heard together.

(3.) The origin of the present dispute relates to non-declaration of the result of these petitioners by the Central Board of Secondary Education (hereinafter referred to as 'CBSE'). The examination in question is known as NEET-2018 and the qualification in the said examination also facilitates admission into what is known as Veterinary Sciences and Animal Husbandry Degree in a University.