ANAND RAI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This writ petition inter alia prays for directions to the respondents to investigate into the alleged irregularities and illegalities in the conduct of the AIIMS Entrance Examination for admission to the MBBS Course-2017. So far as the prayer for a direction to the respondent no.2-AIIMS to conduct a fresh entrance examination for admission to the MBBS Course if the entrance examination was found vitiated is concerned, such prayer cannot be granted given the timeline for commencement of the MBBS Course.

(2.) Perusal of the status report dated 23rd October, 2017 filed on behalf of the respondent no.9-CBI would show that it has registered a case being RC221/2107/E0011 on 13th June, 2017. Steps taken during the pending investigation have been set out. The report clearly states that investigation of the case is under progress.

(3.) So far as the entrance examination is concerned, the All India Institute of Medical Sciences-respondent no.2 has filed a counter affidavit disclosing that the report of the inquiry committee constituted by the respondent no.2 discloses that there was an attempt to cheat in the examination by only one candidate and no material was found to prove that the entire examination was vitiated.