REGENT COMPUTRONICS PVT. LTD.

Kunwar Divyansh Singh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MEGARRY V.C. IN MCLNNES VS. ONSLOW FANE [REFERRED TO]
S.P. GUPTA V. UNION OF INDIA [REFERRED TO]
R. V. NORTH AND EAST DEVON HEALTH AUTHORITY [REFERRED TO]
EBRAHIM ABOOBAKAR VS. CUSTODIAN GENERAL OF EVACUEE PROPERTY NEW DELHI [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
CHINGLEPUT BOTTLERS STATE OF TAMIL NADU VS. MAJESTIC BOTTLING COMPANY:MAJESTIC BOTTLING COMPANY [REFERRED TO]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED TO]
STATE OF KERALA VS. K G MADHAVAN PILLAI [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
CHANCHAL GOYAL VS. STATE OF RAJASTHAN [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
JITENDRA KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Students who, after clearing their Class XII examination, following a 10+2 course of study, desire admission to medical or dental colleges, have to undergo the National Eligibility-cum-Entrance Test ' Undergraduate (NEET-UG), which is conducted by the National Testing Agency (NTA).

(2.) As per the Central Pool MBBS/BDS Seats Allocation Scheme (CPMSA Scheme) students who passed the NEET-UG examination belong to certain specified categories are placed in the Central pool.

(3.) As per guidelines for allocation of Central Pool MBBS/BDS seats for the academic year 2021-2022 issued vide O.M. dtd. 14/10/2021 through the Ministry of Health and Family Welfare (MoHFW), Pradhan Mantri Rashtriya Bal Puraskar (PMRBP) winning children were entitled to be part of the Central Pool under the Ministry of Women and Child Development (MoWCD).

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KUNWAR DIVYANSH SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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