Gujarat High Court: A Division Bench comprising of R. Subhash Reddy, CJ. And Vipul M. Pancholi, J., adjourned a writ petition filed in the form of a public interest litigation seeking directions to permit the students to register themselves for taking Joint Entrance Examination (Main), 2018 and National Eligibility-cum-Entrance Test, 2018.
The petitioner prayed that the students should be allowed to take the above said examinations without quoting Aadhar Number or receipt of application of Aadhar Enrolment ID. In support of the prayer, learned counsel for the petitioner relied on the order passed by the Supreme Court in UIDAI v. CBI, (2017) 7 SCC 157, wherein the Court directed all the Authorities not to make Aadhar compulsory for any requirement. Further, no person shall be deprived of any service for want of Aadhar Number in case he is otherwise eligible/entitled.
While deciding the petition, the High Court took notice of the fact that the JEE examination had already been conducted. Further, the matter relating to Aadhar linkage to various schemes was pending before the Supreme Court. In view of the stated fact, the High Court was not inclined to grant any direction at present. The matter was directed to be placed on board on March 28, 2018. [Patel Abidali Yusufbhai v. Ministry of Human Resource Development, Union of India, WP (PIL) No. 227 of 2017, order dated 27.2.2018]
