DR. SOBI GEORGE THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr.Rodrigues, learned Special Counsel for the respondent no.1 waives service. Mr.Gole, learned counsel for the respondent nos.2 and 3 waives service. By consent of parties, all three petitions were heard together and are being disposed of by a common order.

(2.) Learned counsel for the parties jointly state that the facts and issues raised in all three petitions are identical and thus the judgment of this Court in Writ Petition No.3402 of 2021 would apply to other two writ petitions. Some of the relevant facts for the purpose of deciding these petitions are as under :-

(3.) By these petitions filed under Article 226 of the Constitution of India, the petitioners seek a declaration that all the petitioners and the students appearing at Exhibit 'A ' are admitted to recognized courses and are eligible to pursue secondary DNB course being conducted by National Board of Examinations. The petitioners also seek order and directions against the National Board of Examination to consider the petitioners and students appearing at Exhibit 'A ' to the writ petition as eligible and allow them to appear for Common Entrance Test (CET) scheduled to be held on or about 9th May 2021 for admission to secondary DNB courses.