KHALID IMAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner appeared in the All India Pre -Medical Test (AIPMT) conducted by the respondent no. 4 Central Board of Secondary Education (CBSE) for admission to MBBS course under the All India Quota Seats in various medical colleges across the country and has secured All India rank of 4198 in the said test.

(2.) AS per the "Guidelines (User Manual) for the Candidates for Online Registration and Choice Filling" published by the respondent no. 4 CBSE, the candidates declared eligible / qualified for participation in the All India Quota counselling (as per the result of the said test) were required to, during the "registration and choice filling period", register through internet in the manner provided therein and after successful registration submit / log in their choices of medical colleges. The "registration and choice filling period" was from 19th to 21st August, 2015 and the process of seat allotment was to begin on 22nd August, 2015 and the result of the round one of seat allotment to be declared on 23rd August, 2015 and the candidates allotted colleges in the first round were to report for admission to the allotted medical college between 24th to 27th August, 2015.

(3.) THE petition came up first before this Court yesterday on 31st August, 2015, when notice thereof was issued to the respondents.