Supreme Court: In the petition seeking quashing of admission notice issued by CBSE dated 31.1.2017 that stipulates the maximum age of 25 years as eligible candidates to undergo the NEET examination, the bench of Dipak Misra and A.M. Khanwilkar, JJ said that, prima facie, such an age limit could not have been determined by way of a notice on the basis of the instructions issued by the Medical Council of India and that it is appropriate to direct that all the desirous candidates will be allowed to fill up the forms on the online portal of the CBSE on or before 5.4.2017.

It was contended by the petitioners that in the absence of Regulations framed by the Medical Council of India with regard to the age limit, by issuance of a notice, the age limit could not have been determined and that there are students who, after graduation, are also desirous of taking NEET examination to become doctors.

Directing that the online portal shall be opened from today evening, the Court said that if the competent authority of the CBSE seeks any logistic support from the agencies for having additional centres in the District, the Collector of the concerned District or the Commissioner of the City whoever is the authority will extend all the support so that the forms are accepted and the examinations are held on the date fixed by making different centres available.

The Court further clarified that if any High Court has passed any order contrary to the present order, the CBSE shall be bound by the order passed by this Court as far as the cut-off date is concerned. However, no High Court in the country shall interfere with regard to any litigation pertaining to choosing/allocation of centres.

The matter will be taken up in the second week of July, 2017 for final hearing. [Rai Sabyasachi v. Union of India, 2017 SCC OnLine SC 303, order dated 31.03.2017]

 

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