VAISHNAVI VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition seeks a direction to the University of Delhi ("DU" hereinafter) to refund an amount of Rs. 10 Lakhs to the petitioner. The amount was paid by the petitioner, pursuant to a Surety Bond executed by the petitioner at the time of obtaining admission to the postgraduate (PG) course in the University College of Medical Sciences (UCMS), affiliated to the DU.

(2.) The controversy is brief.

(3.) In accordance with the schedule fixed by the Supreme Court in its judgment dtd. 18/1/2016 in Ashish Ranjan v. Union of India,(2016) 11 SCC 225. the NEET-PG examination was conducted for admission to PG courses in medical colleges across the country. The judgment in Ashish Ranjan stipulated strict timelines within which various examination was to be conducted. Insofar as the time schedule for completion of the admission process for PG Medical Courses were concerned, the following timeline was stipulated by the Supreme Court.