ROMIL TANWAR Vs. GOVT OF NCT

JUDGEMENT

(1.) Issue Rule. Learned counsel appearing on behalf of respondents waive notice of Rule. With consent of counsel for the parties, these petitions were heard finally.

(2.) All the petitioners had applied for admission to the D-Pharmacy Course in various institutions in the Govt. of NCT. The D-Pharmacy Course is recognised by the Pharmacy Council of India; it a regulatory body in terms of Pharmacy Act, 1948. The petitioners had finished their schooling from the National Open School and thereafter appeared in a common entrance test conducted by the Govt. of NCT for filling seats in the D-Pharmacy Course.

(3.) The undisputed facts are that the petitioners had qualified in the National Open School and were issued certificates for having completed the senior secondary level of their education. The Government of NCT advertised for filling of the D-Pharmacy Courses in 10 or so institutions in Delhi. A Common Entrance Test (CET) was held on 2.6.2007; the results were declared on 18.6.2007. The result of those qualified was published on 26.6.2007. It is claimed that the petitioners qualified according to the parameters set by the CET and achieved the following rankings: <FRM>JUDGEMENT_1410_ILRDLH16_2007Html1.htm</FRM>