S.SAI PRIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) An intra-court appeal has been preferred as against the order dtd. 6/6/2025 passed in WP.No.18359 of 2025 on the file of this Court.

(2.) Medical aspirants had filed five writ petitions in W.P.Nos.18359, 19359, 19337, 19369 & 19004 of 2025 for a common relief. The common ground urged in the writ petitions is that there was a power outage during NEET (UG) 2025 examination in the following centres, viz. (1) PM Shri Kendriya Vidyalaya CRPF, Avadi, (ii) Government Girls Higher Secondary School, Ponniamman Koil Stree, Kundrathur, (iii) Padma Seshadri Bala Bhavan Senior Secondary School, K.K.Nagar, (iv) PM Shri Kendriya Vidyalaya, Minambakkam. The appellants/writ petitioners filed WP.No.18359 of 2025 seeking a direction to the National Test Agency (NTA), third respondent, to consider their representation and conduct re examination for them and for the similarly affected candidates as well.

(3.) The Writ Court vide common order dtd. 6/6/2025 dismissed all the five writ petitions, aggrieved by which, the petitioners in W.P.No.18359 of 2025 have preferred the present appeal.