Delhi High Court - Orders
Siddharth Mittal vs Union Of India & Anr on 29 July, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~7 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6862/2021 & CM APPL. 21672/2021 (for directions)
SIDDHARTH MITTAL ..... Petitioner
Through: Mr. R.K. Saini and Mr. Ankit
Singh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. J.P.N. Shahi, senior panel
counsel for R-1/UOI.
Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor and Ms. Taha
Yasin, Advocates for R-2/NBE.
Mr. T. Singhdev, Ms. Michelle B
Das, Mr. Abhijit Chakraborty
Advocates for R-3/NMC.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 29.07.2021 The proceedings in the matter have been conducted through video conferencing.
1. Pursuant to the order dated 22.07.2021, Mr. T. Singhdev, learned Standing Counsel for the respondent-National Medical Commission, has entered appearance.
2. The petition concerns extension of the eligibility date to take the NEET PG Examination, 2021 ["the Examination"], which is due to be held on 11.09.2021. As the Examination was originally scheduled to be Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:31.07.2021 13:04:19 W.P.(C)6862/2021 Page 1 of 2 held on 18.04.2021 and candidates were required to complete their internships by 30.06.2021, the petitioner was not eligible to take the Examination and hence he did not apply.
3. Having regard to the fact that the date of the Examination has been postponed to 11.09.2021, the respondents are directed to consider whether the date for completion of internships by the candidates is also liable to be accordingly extended. The Ministry of Health and Family Welfare, Government of India, is directed to coordinate with the relevant agencies and take a decision on this aspect before the next date of hearing.
4. List on 12.08.2021.
PRATEEK JALAN, J JULY 29, 2021 'vp' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:31.07.2021 13:04:19 W.P.(C)6862/2021 Page 2 of 2