KUNAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners i.e. petitioner No.1 who is a candidate and ward of insured person for the purpose of admission in MBBS/BDS Under Graduate Courses and petitioner No.2 is the father of the petitioner No.1 claiming himself to be insured person as per the provisions contained in the Employees' State Insurance Act, 1948.

(2.) The grievance raised in the present writ petition is in respect of not treating the petitioner No.1 eligible for the purpose of admission as ward of insured person and order dtd. 4/10/2021 issued by the respondent-Corporation is also put to challenge whereby the petitioner No.1 has not been extended benefit as the petitioner No.2 is said to be not insured person on 31/3/2021. The facts of the case in nutshell are that the National Testing Agency issued a Public Notice inviting Online Applications for National Eligibility Cum Entrance Test [(NEET (UG)] 2021 for admission to the undergraduate medical courses.

(3.) The Information Booklet was issued containing detailed information and as per the Information Booklet, the eligibility criteria to appear/admission was provided.