Delhi High Court - Orders
Savalia Rajan Arunbhai vs Union Of India & Ors on 11 July, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~121 to 123
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9402/2024 & CM APPL. 38613/2024
SAVALIA RAJAN ARUNBHAI .....Petitioner
Through: Ms. Urvashi Bhatia, Advocate.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Apoorv Kurup, CGSC & Ms.
Gauri Goburdhun, Advocates for R-1.
Mr. Kirtiman Singh, Mr. Waize Ali
Noor & Mr. Varun Rajawat,
Advocates for R-2 &3.
Mr. T. Singhdev, Ms. Anum Hussain
& Mr. Abhijit Chakravarty,
Advocates for R-4.
(122)
+ W.P.(C) 9404/2024 & CM APPL. 38615/2024
PRIYANSHU RAJ .....Petitioner
Through:
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Apoorv Kurup, CGSC with Ms.
Gauri Goburdhun, Advocate & Mr.
Yash, GP.
Mr. Kirtiman Singh, Mr. Waize Ali
Noor & Mr. Varun Rajawat,
Advocates for R-2 &3.
Mr. T. Singhdev, Ms. Anum Hussain
& Mr. Abhijit Chakravarty,
Advocates for R-4.
(123)
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/07/2024 at 00:03:48
+ W.P.(C) 9412/2024 & CM APPL. 38625/2024
CHHANIYARA DHARMENDRA PRAFULBHAI .....Petitioner
Through: Ms. Urvashi Bhatia, Advocate.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Apoorv Kurup, CGSC with Ms.
Gauri Goburdhun, Advocate and Mr.
Rishav Dubey, GP.
Mr. Kirtiman Singh, Mr. Waize Ali
Noor & Mr. Varun Rajawat,
Advocates for R-2 &3.
Mr. T. Singhdev, Ms. Anum Hussain
& Mr. Abhijit Chakravarty,
Advocates for R-4.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 11.07.2024
1. The present writ petitions, under Article 226 of the Constitution of India, have been instituted on behalf of the petitioners, praying as follows:
"(i) Issue a Writ of Mandamus or any other writ, order or direction directing respondents to quash and set aside the decision dated 18.06.2024 vide which the candidature of the petitioner for NEET-PG 2024 examination was cancelled and the petitioner was debarred from appearing in the examination and to issue admit card to the petitioner forthwith for appearing in NEET-PG 2024 examination scheduled for 11.08.2024.
(ii) Issue a Writ of Mandamus or any other writ, order directing the respondents No. 2 & 3 to show cause why the petitioner is penalised twice for the same issue and if no cause or sufficient cause is shown then the decision to debar the petitioner from NEET- PG This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2024 at 00:03:48 2024 examination be set aside and admit card be issued to the petitioner forthwith for enabling the petitioner to sit in NEET-PG 2024 examination.
(iii) A writ of and/or in the nature of Certiorari commanding the respondents to produce all the documents, in original, before this Hon'ble Court so that conscionable justice may be administered therein."
2. Learned counsel appearing on behalf of the respondent nos. 2 and 3 submits that NEET-PG 2024 is scheduled to be conducted on 11.08.2024, in two shifts.
3. Issue notice. Mr. Apoorv Kurup, learned counsel accepts notice on behalf of respondent no. 1. Mr. Kirtiman Singh, learned counsel accepts notice on behalf of respondent no. 2 and 3. Mr. T. Singhdev, learned counsel accepts notice on behalf of respondent no. 4.
4. Let Counter Affidavit(s) be filed by the respondents within one week, with advance copy to the other side. Rejoinder, if any, be filed within one week thereafter.
5. Re-notify on 25.07.2024.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JULY 11, 2024/at Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2024 at 00:03:48