OM DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has moved this Court with the following prayers :

(2.) When the matter came up for consideration before this Court on 17.12.2019, the following order was passed :

(3.) Today, Mr. B. Gopa Kumar, the learned Assistant Solicitor General submits on the basis of instructions received that, the authorities concerned have decided to open the window in the website today afternoon and will remain open tomorrow and day after tomorrow as well. It is stated that the Petitioner could make use of the opportunity and effect the necessary corrections / rectifications to the requisite extent as per the guidelines so that the Petitioner can proceed with further steps in connection with the application for getting admission to National Eligibility Entrance Test (Post Graduate).