Supreme Court - Daily Orders
Sanjana vs National Testing Agency (Nta) on 6 September, 2021
Bench: A.M. Khanwilkar, Hrishikesh Roy, C.T. Ravikumar
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ITEM NO.38 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 984/2021
SANJANA & ORS. Petitioner(s)
VERSUS
NATIONAL TESTING AGENCY (NTA) & ORS. Respondent(s)
(FOR ADMISSION and IA No.109792/2021-STAY APPLICATION and IA
No.109795/2021-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT)
Date : 06-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr.M.Shoeb Alam, Adv.
Mr. Sumanth Nookala, AOR
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Mr. Rupesh Kumar, Adv.
Ms. Neelam Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Mr. Alekshendra Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The relief claimed in this petition is to quash public notice dated 13.07.2021 issued by the competent authority scheduling National Eligibility cum Entrance Signature Not Verified Test (UG) 2021 examination from 12.09.2021. Digitally signed by DEEPAK SINGH Date: 2021.09.06 18:27:34 IST Reason:
The issues canvased by the learned counsel for the petitioners, we are neither impressed nor willing to show 2 any indulgence to the petitioners or to allow them to invoke remedy under Article 32 of the Constitution of India.
If the petitioners so desire, are free to make representation(s) to the competent authority who may consider the representation(s) on its own merits and in accordance with law at the earliest.
Beyond this, we do not wish to mention contention of the petitioners, while making it clear that we have not expressed any opinion either way on the several points which were canvassed across the Bar or articulated in the memo of writ petition, but the competent authority may take appropriate decision in accordance with law. The writ petition is disposed of accordingly. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)