MS. CHHAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 6/5/2022 passed by the learned Single Judge in W.P.(C) No. 7067/ 2022. The learned Single Judge has dismissed the said writ petition preferred by the petitioners by placing reliance upon the earlier decision dtd. 4/5/2022 in W.P.(C) 6834/2022, titled Saloni Yadav and Ors. vs. Union of India and Ors.

(2.) The challenge in the writ petition raised by the petitioners/ appellants was to the introduction of the condition that the candidates desirous of pursuing B.Sc. (Nursing) course should clear the NEET UG-2022 Examination to be eligible for admission in the said course for the academic session 2022-23.

(3.) The submission of the appellants was that the course on which the NEET UG-2022 Examination was premised was different from the course on which the competitive examination for B.Sc. (Nursing) has been held over the years. The submission was that for the NEET UG Examination, the weightage is not given as much to English language and General Intelligence, as it is to Science subjects. The appellants claimed that the appellants had been preparing for a year for the B.Sc. (Nursing) Examination on the basis of the syllabus prescribed in the said course, and suddenly was visited with the advertisement issued by the respondents laying the condition that the candidate had to clear the NEET UG Examination, 2022. The advertisement was issued on 26/4/2022 laying down the aforesaid condition.