P DESIYAN (MINOR) REP BY HIS FATHER AND NATURAL GUARDIAN S PARI Vs. SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE, GOVERNMENT OF INDIA

JUDGEMENT

(1.) The Writ Petition has been filed to issue a Writ of Mandamus, directing the respondents 1 to 3 herein to accept the belated application of the petitioner with the fee and further to allow the petitioner herein to appear for the National Eligibility-Cum-Entrance Test for the Session 2017-18.

(2.) The facts of the case are as follows:

(3.) A detailed Counter affidavit has been filed by the 3rd respondent wherein it has been stated as follows: