NATIONAL TESTING AGENCY Vs. MINOR SP.SHREE HARINI

JUDGEMENT

(1.) The National Testing Agency laid challenge to the order of the learned Single Judge dtd. 17/3/2021 in W.P.No.3367 of 2021 in this appeal.

(2.) The writ petition is filed by Minor SP. Shree Harini through her Father and Natural Guardian seeking to quash the order of the second respondent dtd. 9/8/2021 in F.No.NTA/Legal/MADHC/WP367/2021 and consequently direct the respondents 1 to 4 herein to permit the petitioner to apply and sit for the NEET (UG 2021) examination scheduled to be held in 12/9/2021 without insisting for completion of 17 years as on December 2021.

(3.) The short facts leading to the filing of this writ appeal and the writ petition, as has been culled out from the affidavit of the writ petition, are as under :