ASWIN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) The grievance of the petitioners is that the NEET - PG Examination is scheduled on tomorrow (21/5/2022). The Admit cards were issued to the petitioners and other candidates only on 14/5/2022. As per Clause 7.5 of Ext.P1, if the examination centre is not available in the State, nearby state is to be given. It is also stated in Clause 7.5 that the candidates opting for other options shall be informed about their testing city in advance. The grievance of the petitioners is that the admit cards were received only on 14/5/2022 and the examination is scheduled on 21/5/2022. The petitioners were allotted examination centres at Andhra Pradesh and Hyderabad. They are not in a position to took tickets to travel to the said examination centres. Hence this writ petition is filed.

(3.) Heard counsel appearing for the petitioners and the Standing Counsel appearing for 2nd respondent. I also heard the counsel appearing for 3rd respondent and the ASGI.