Supreme Court: Staying the order of the MAdras High Court that stayed the declaration of results of NEET examination for admission in MBBS and BDS courses, the Court asked the CBSE to declare the result by June 26, 2017. The Court directed the authorities concerned to proceed with the process of declaration of results, subsequent counselling and admission as per the schedule fixed by it earlier.

The bench of P.C. Pant and Deepak Gupta, JJ also asked all the High Courts to refrain from entertaining any petition in matters relating to NEET examination 2017 that was conducted on 07.05.2017, as it affects the schedule of the examination.

The cancellation of the exam  and conduct of re-exam was sought due to alleged question paper leak. Madras High Court had, hence, on 24.05.2017, granted stay on the declaration of the result. The CBSE approached the Supreme Court for urgent hearing of the matter praying that it should be allowed to declare the result as the entire schedule of counselling and subsequent admission for medical courses through NEET has gone haywire.

Source: PTI

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