KIRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the petitions are identical on facts and the issue of law and hence being disposed of under this judgment. The facts in SBCWP No.14729/2018 titled Kiran & Others vs. Union of India & Others will however be adverted to for the purpose of disposing of these petitions.

(2.) The petitioners passed the Senior Secondary School Examination in the year, 2015 in the Science stream with Physics, Chemistry and Maths. Subsequently in terms of CBSE Examination Byelaws the petitioners appear to have written the examination in Biology as an additional subject at the Senior Secondary Examination 2016. Thereupon considering themselves to be eligible they wrote the National Eligibility cum Entrance Test (NEET UG -2018) seeking admissions into MBBS Course/s beginning 2018.

(3.) Based on petitioners qualifying the NEET 2018 examination, they applied for online counselling for allotment of College/s as per their preference and merit in the State quota.