NAZREEN BANU Vs. ANDAMAN AND NICOBAR ADMINISTARATION

JUDGEMENT

(1.) The last order dated January 21, 2025, as wrongly typed out, should be read as February 21, 2025 in place and stead of January 21, 2025 (as wrongly typed out).

(2.) This is a hearing of the writ petition upon direction for filing affidavits. Affidavit-in-opposition has been filed by the respondents. Ms. Anjili Nag, learned senior counsel appearing for the petitioners submits that, considering the urgency involved in this matter, her clients shall not file any affidavit-in-reply and shall proceed on the basis of the existing records.

(3.) This writ petition has been considered previously on several occasions. The last order dated February 21, 2025, as corrected above, speaks for itself showing urgency in the matter. The urgency is that the petitioner no.2 is an aspirant for the entrance examination for NEET as a Scheduled Tribe candidate and the last date of submission of her application is March 01, 2025, when the petitioner no.2 shall have to produce the Scheduled Tribe certificate along with her application.