DR. AKASH LAXMANRAO NARADE Vs. GOVT. OF NCT OF DELHI THROUGH THE SECRETARY,HEALTH AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) The present review petition has been filed seeking review of the judgement dtd. 28/5/2025 passed in W. P (C) 4247/2025.

(2.) The case of the petitioner in the writ petition as captured in the judgment dtd. 28/5/2025 is as under:

(3.) This Court relying upon the decision of the Hon'ble Supreme Court in Sakshi Arha vs. Rajasthan High Court and Anr, 2025 SCC OnLine SC 757 had opined that the cut off date for making an application complete in all respect was 25/2/2025, that is, the last date of submitting the application for counselling of allotment of various DNB seats for in-service candidates of Govt. of NCT of Delhi. Since the petitioner had applied for OBC-NCL Certificate on 27/3/2025 after the cut-off date, which came to be issued subsequently on 28/3/2025, the advantage of the said certificate was not given to the petitioner.