ABHIYAN M. RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was a candidate in NEET Entrance Examination, 2025 that was held on 4/5/2025 and is likely to get allotment in the NRI quota for MBBS admission in KEAM, 2025. For availing the NRI quota, the credential of the paternal uncle of the petitioner was shown as the Sponsor. The petitioner's Sponsor's Visa is to expire only on 17/10/2025.

(2.) The 5th respondent wrongly required the petitioner to submit the attested renewed Visa of the Sponsor of the petitioner. The petitioner obtained affidavit stating that his Sponsor intends to renew the Visa. But, unfortunately, the 5 th respondent required the renewed Visa of the Sponsor of the petitioner. The Sponsor of the petitioner has been working in Saudi Arabia for the last 20 years, but the process of Visa renewal in Saudi Arabia is in an electronic format as of 2025 and the application for renewal of Visa is only open one week before the expiry. The petitioner seeks a direction to the 5 th respondent to allow the petitioner to attend the third allotment process of KEAM, 2025 which closes on 17/10/2025 and seeks other reliefs.

(3.) Government Pleader, on instructions, submitted that as per KEAM, 2025 Prospectus Clause 7.6(k), the Visa of the Sponsor should be valid until the closing date of admission in respect of Medical and Medical allied Courses. If the validity of the Visa expires before the closing date of admission, candidates shall produce a sworn affidavit of the Sponsor deposing that the valid renewal (of) the Visa / acknowledgment will be produced at or before the time stipulated for the allotment process conducted by the Commissioner for Entrance Examinations.