Karnataka High Court
Dinesh Nadurmath vs Union Of India on 19 March, 2025
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NC: 2025:KHC:11338-DB
WP No. 7606 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF MARCH, 2025
PRESENT
THE HON'BLE MRS JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT PETITION NO. 7606 OF 2025 (EDN-RES)
BETWEEN:
DINESH NADURMATH
S/O SHIVAMURTIYA C NADURMATH,
AGED ABOUT 55 YEARS,
R/O FLOT NO. H - 501,
SHRIRAM SUHAANA APARTMENTS,
DODDABALLAPURA MAIN ROAD,
NAGENAHALLI POST,
YELAHANKA - 560 064.
...PETITIONER
Digitally signed by
MAYAGAIAH
VINUTHA (BY MRS. AKKAMAHADEVI HIREMATH, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. UNION OF INDIA
DEPARTMENT OF HIGHER EDUCATION,
MINISTRY OF EDUCATION,
GOVERNMENT OF INDIA
SHASTRI BHAWAN,
DR. RAJENDRA PRASAD ROAD,
NEW DELHI - 110 001.
2. NATIONAL TESTING AGENCY (NTA)
1ST FLOOR, NSIC MDBP BUILDING,
-2-
NC: 2025:KHC:11338-DB
WP No. 7606 of 2025
OKHLA, INDUSTRIAL ESTATE
NEW DELHI 110020
REPRESENTED BY ITS DIRECTOR.
...RESPONDENTS
(BY MR. H. SHANTHI BHUSHAN, DSGI)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO GRANT A WRIT OF
MANDAMUS, DIRECTING THE 2ND RESPONDENT TO PERMIT
THE PETITIONER TO UPLOAD THE ADDITIONAL DETAILS IN
THE APPLICATION OF HIS DAUGHTER AARCHINI DINESH
NADURMATH, HAVING NEET-UG-2025 REGISTER
NO.250410383744 IN ORDER TO COMPLETE THE SAID
APPLICATION TO ENABLE HER TO APPEAR FOR THE NEET-UG-
2025, (PURSUANT TO ANNEXURE-B).
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE ANU SIVARAMAN
and
HON'BLE MR JUSTICE RAJESH RAI K
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NC: 2025:KHC:11338-DB
WP No. 7606 of 2025
ORAL JUDGMENT
(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)
This writ petition is filed seeking the following reliefs:
"(a) A writ of mandamus, directing the 2nd
Respondent to permit the Petitioner to upload the
additional details in the Application of his daughter
Aarchini Dinesh Nadurmath, having NEET-UG-2025
Register No.250410383744 in order to complete
the said Application to enable her to appear for the
NEET-UG-2025, (pursuant to Ann-B) in the
interest of justice.
(b) Such other writs or orders as this Hon'ble
Court deems fit in the circumstances of the case."
2. Heard the learned counsel for the petitioner as well
as the learned DSGI appearing for the respondents.
3. Learned counsel for the petitioner submits that the
petitioner's daughter is an aspirant for the NEET (UG) 2025 and
she is undergoing her studies in Deeksha CFL PU College. It is
submitted that pursuant to Annexure-A Notification issued with
regard to the NEET examination, the petitioner had created an
account and registered the name of his daughter with the
respondent No.2-portal on 14.02.2025. The registration process
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had been undertaken almost completely. However, it is
submitted that inspite of repeated attempts, the signature
could not be uploaded and the registration portal shown that
the petitioner's daughter application was incomplete. Learned
counsel for the petitioner submits that only aspect which is
lacking in the application form was the signature of the
petitioner's daughter and that the application form was
complete in all other aspects. It is submitted that there were
technical issues and the petitioner was unable to upload the
signature of his daughter on the online portal though multiple
attempts had been made. It is submitted that thereafter, the
petitioner came to know that notice had been given on
06.03.2025 to persons who had uploaded their online
applications to correct errors in the said applications between
9th and 11th of March, 2025. It is submitted that since the
petitioner's daughter application form was complete in all other
aspects, the petitioner seeks an opportunity to upload the
signature in the portal so that the petitioner's daughter
application would also be complete. It is contended that since
permission is being granted to the persons who have uploaded
their applications incorrectly to correct their applications, the
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petitioner's daughter, whose application was complete in all
other aspects, is also liable to be permitted to upload the
signature so that her application will be liable to be considered.
It is contended that it is only because of technical problems
that the petitioner's daughter's application form could not be
uploaded completely.
4. Learned DSGI appearing for the respondents
submits that written instructions have been made available by
respondent No.2 with regard to the matter and has placed a
memo on record with the details of such instructions and the
supporting documents. It is stated that the public notice dated
07.02.2025 clearly provides that the registration window would
be open from 07.02.2025 to 07.03.2025 upto 11.50 p.m. and
that the detailed instructions with regard to filling up of the
applications had been provided in the information bulletin
published in respect of the NEET (UG) 2025. It is submitted
that the petitioner admittedly had not uploaded the completed
application form as on 07.03.2025. It is submitted that the
audit log of candidates login history was retrieved and it is
stated that the registration form of the petitioner's daughter
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was filled up and the personal details and documents were
uploaded on 14.02.2025 between 20.24 to 20.45 p.m.
Thereafter, the candidate logged in on the web portal on
24.02.2025 and successfully uploaded documents i.e., passport
size photograph, left and right hands fingers and thumb
impressions and postcard size photo between 22.40 p.m. and
22.42 p.m. on 24.02.2025. It is submitted that after
24.02.2025, the candidates/petitioner has logged in on the web
portal only on 10.03.2025, after closing of the registration
window i.e., on 07.03.2025. It is submitted that the contention
that the petitioner tried to upload the signature several times
before 07.03.2025 is incorrect and the copy of the audit logs
are made available before this Court. Further, it is contended
that the NEET (UG) 2025 is conducted in thousand of centers
across the Country and that the portal for uploading the
application forms was closed on 07.03.2025 at 11.50 p.m. It is
submitted that under no circumstances can there be a direction
to open portal in respect of one candidate alone. It is submitted
that if such permission is granted and the portal is opened, it
would amount to opening of the pandora's box and create
unforeseen complications apart from compromising the very
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security of the portal and the timelines fixed in respect of
thousands of applicants.
5. We have considered the contentions advanced by
the learned counsel for the parties.
6. We notice that the petitioner's daughter's online
application form appears to have been uploaded in all respects
except for the signature as is specifically stated by the learned
counsel for the petitioner. However, it is clear that though the
registration process was completed, the portal clearly showed
that the application form is incomplete and the fee payment
could not have been made since the application was shown as
incomplete. It is also admitted fact that time for uploading the
application form was expired at 11.50 p.m. on 07.03.2025.
7. In the above factual circumstances, we are opinion
that the prayer made seeking opening of the portal for
uploading of the signature of the petitioner's daughter cannot
be granted by this Court in view of the fact that the portal
stands closed for all candidates on 07.03.2025. We are not
going into any of the other aspects of the matter. The fact that
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correction of details in applications already submitted had been
permitted cannot be a reason to contend that a person who
failed to upload a completed application before the time
provided is to be permitted to upload such application long
thereafter.
8. The writ petition fails and is accordingly dismissed.
SD/-
(ANU SIVARAMAN)
JUDGE
SD/-
(RAJESH RAI K)
JUDGE
VM
