Supreme Court - Daily Orders
Tanvi Sarwal vs Central Board Of Secondary Education . on 19 June, 2015
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. No.1 of 2015
in
Writ Petition(C) Nos.298, 299, 305 and 325 of 2015
TANVI SARWAL ... PETI
TIONER
VERSUS
CENTRAL BOARD OF SECONDARY EDUCATION & ORS. ... RESPONDENTS
O R D E R
Heard learned counsel for the parties.
Vide order dated 15th June, 2015, this C
ourt had
directed the Central Board of Secondary Education (CBSE) to hold re-examination of AIPMT Test 2015 within four weeks.
An application has been filed by CBSE e
xpressing
difficulty in holding the examination wi
thin the
stipulated time as directed by this Court. They seek minimum four months and 9 days’ time to complete the examination. However, looking to the fact that the semester for MBBS First Year would start very soon, we deem it fit and proper to permit the applicant - CBSE to Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.06.19 complete the examination and declare the results on or 16:28:57 IST Reason: before 17th August, 2015. The first counselling shall b e held on or before 28th August, 2015, th e second 2 counselling on or before 4th September, 2015 and the third counselling on or before 11th September, 2015. It is mentioned here that this examination will not have any effect on the grant of affiliation/recognition/permission by the appropriate authority under Section 10A of the Indian Medical Council Act, 1956.
Application is accordingly disposed of.
.............................J. (R.K. AGRAWAL) .............................J. (ABHAY MANOHAR SAPRE) NEW DELHI JUNE 19, 2015 3 ITEM NO.1 COURT NO.4 SECTION PIL(W) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. NO. 1/2015 in Writ Petition (Civil) No(s).298/2015, 299/2015, 305/2015 and 325/2015 TANVI SARWAL Petitioner(s) VERSUS CENTRAL BOARD OF SECONDARY EDUCATION AND ORS. Respondent(s) ( for extension of time and office report) Date : 19/06/2015 This application was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE R.K. AGRAWAL HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE [Vacation Bench] For Petitioner(s) Mr. M. Atyab Siddiqui, Adv.
Ms. Pusshp Gupta, Adv.
Ms. Puja Anand, Adv.
Mr. Devendra Singh, Adv.
Mr. Ghanshyam, Adv.
for Dr. Sushil Balwada, AOR For Respondent(s)/applicant CBSE Mr. Mukul Rohatgi, AG Mr. Ranjit Kumar, SG Mr. Tara Chandra Sharma, Adv.
Ms. Neelam Sharma, Adv.
Mr. Ankit Jain, Adv.
Ms. Iti Agarwal, Adv.
UOI Mr. Mukul Rohatgi, AG
Mr. Ajay Sharma, Adv.
Mrs. Rekha Pandey, Adv.
Mr. R.S. Nagar, Adv.
Mr. D.S. Mahra, Adv.
4
MCI Mr. Tushar Mehta, ASG
Mr. T. Singhdev, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Prateek Bhatia, Adv.
Haryana Mr. Ajay Bansal, AAG Haryana
Mr. Gaurav Yadava, Adv.
Mr. Sanjay Kumar Visen, AOR UPON hearing the counsel the Court made the following O R D E R Looking to the fact that the semester for MBBS First Year would start very soon, we deem it fit and proper to permit the applicant - CBSE to complete the examination and declare the results on or before 17 th August, 2015. The first counselling shall be held on or before 28 th August, 2015, the second counselling on or before 4 th September, 2015 and the third counselling on or before 11th September, 2015.
Application is disposed of in terms of the signed order.
(SANJAY KUMAR-I) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER (Signed order is placed on the file)