Sandeep Kumar vs Union Of India
2021 Latest Caselaw 12093 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7736/2021 Sandeep Kumar S/o Shri Premchand, Aged About 18 Years, R/o Shanker Nagar C-88, Opposite P.f. Office, Jodhpur.

----Petitioner Versus

1. Union Of India, Through The Home Secretary, Department Of Home, Iv, Jaipur

2. The Secretary, Ministry Of External Affairs, Jaipur, Rajasthan.

3. Passport Office, Passport Seva Kendra, Sun Tower, Old National Handloom Building, Pal Road, Jodhpur.

4. The Convener, Rajasthan NEET UG Admission Board, Jaipur.

5. The Director, National Testing Agency, C-20 1A/8, Sector 62, IITK Outreach Centre, Noida.

----Respondents

For Petitioner(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. Mukesh Rajpurohit, ASG for respondent Nos. 1 to 3.

Mr. Harshvardhan Singh for respondent No.5

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/08/2021

The application (I.A. No.1/21) preferred on behalf of the

petitioner for impleading the Convener, Rajasthan NEET UG

Admission Board, Jaipur and the Director, National Testing

Agency as respondent Nos. 4 and 5 in this writ petition is

considered and allowed.

Amended cause title already filed is taken on record.

Learned counsel for the petitioner has submitted that

petitioner, his parents and siblings are Pakistani Citizens and they

came to India on 29.10.2011 through valid Passport under Long

(2 of 2) [CW-7736/2021]

Term Visa (LTV). It is submitted that the LTV of the petitioner and

his family was extended till October, 2017, however, thereafter the

same has not been extended and the request for extending the

same is pending consideration with the competent authority. It is

further submitted that the petitioner is a brilliant student and he

wants to appear in the National Eligibility cum Entrance Test (for

short "NEET") for which, examination forms are to be filled up to

6th August, 2021. The apprehension of the petitioner is that his

application for appearing in the NEET examination may be rejected

for the reason that the petitioner is not in possession of LTV.

Learned counsel Mr. Mukesh Rajpurohit, ASG appearing on

behalf of respondent Nos. 1 to 3 prays for some time to complete

his instructions. Learned counsel Mr. Harshvardhan Singh is

appearing on behalf of respondent No.5.

Let notice be issued to respondent No.4 only, returnable

within four weeks.

In the meanwhile, respondent No.4 - The Convener,

Rajasthan NEET UG Admission Board, Jaipur and No.5 The

Director, National Testing Agency are directed to accept the

application form of the petitioner for his appearance in the NEET

examination provisionaly and he may be allowed to appear in the

said examination, however, the result of the examination shall not

be declared without permission of the Court.

(VIJAY BISHNOI),J

Surabhii/158-

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