In an important Judgment, Apex Court rules that National Eligibility-cum-Entrance Test (NEET) will apply to private unaided minority professional colleges for admission of students to MBBS, MD, BDS & MDS courses
Supreme Court said NEET is meant to ensure that standard of education is maintained & does not fall low under the guise of an exclusive right of management to the extent of maladministration.
Top Court said the regulatory measure in the form of NEET "is to bring the education within the realm of charity which character it has lost"
Supreme Court said as NEET intends to weed out evils from the system & various malpractices decaying the system, it can't be said that NEET interfered with right to administer educational institutions by religious & linguistic minority groups
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CHRISTIAN MEDICAL COLLEGE VELLORE vs. UNION OF INDIA : 2020 Latest Caselaw 348 SC
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