Parna Chakraborty vs Union Of India & Ors
2022 Latest Caselaw 2960 Cal

   Ct. 05
Item No.26
18.05.2022
 (suvendu)


                                  WPA 8982 of 2022


                               Parna Chakraborty
                                       Vs.
                               Union of India & Ors.


                     Mr. Suddhasatva Banerjee
                     Mr. Supratic Roy
                     Ms. Ayushi Kundu
                                    ..........for the petitioner
                     Mr. Indranil Roy
                     Mr. Sunit Kumar Roy
                                       .........for the NMC
                     Ms. M. Datta
                                         ........for the UOI



                        The only prayer of the writ petitioner is for

             a direction on the respondent authorities to allow

the petitioner to sit for the ensuing NEET-PG 2022

examination which is due to be held on 21 st May,

2022.

Learned counsel appearing for the

petitioner confesses that the petitioner has missed

the cut off date for filling up the form for the next

academic year.

Learned counsel appearing for the

National Medical Commission hands up a

judgment passed by the Supreme Court on

13.05.2022 in Writ Petition (Civil) No. 341/2022

[Dr. R. Dinesh Kumar Reddy & Ors. Vs. Medical

Counselling Committee (MCC) & Ors.] by which the

writ petition was dismissed.

After considering the submissions of

learned counsel appearing for the parties, it

appears that the last date for filling up the form for

NEET-PG 2022 was 25th March, 2022.

Surprisingly, the petitioner filed the present writ

petition on 13th May, 2022 thereby showing an

utter lack of diligence. Further, the order of the

Supreme Court in Dr. R. Dinesh Kumar Reddy &

Ors. shows that one of the prayers of the writ

petitioners in that matter is identical to the prayer

made by the writ petitioner before this Court,

namely for the direction on the respondents to

permit the students to register for the NEET-PG

2022 examination by extending the last date for

registration being 25th March, 2022. By the said

judgment, the Supreme Court disallowed such

prayer.

This Court is, therefore, of the view that

the petitioner has not been able to make out any

case, compelling or otherwise, for grant of the

relief as prayed for.

WPA 8982 of 2022 is accordingly

dismissed without any order as to costs.

Urgent photostat certified copy of this

order, if applied for, be given to the parties on

usual undertakings.

(Moushumi Bhattacharya, J.)