April,28,2016:

SC Bench revives NEET despite strong protests from some States like Tamil Nadu, Karnataka and UP

The Supreme Court Bench on Thursday gave the nod for the CBSE to hold the National Eligibility Entrance Test (NEET) 2016-17 in two phases. It has approved the MCI's schedule for the common entrance exams for undergraduate medical as well as dental courses with effect from May 1.

A SC Bench of Justices Anil R. Dave, S.K. Singh and A.K. Goel finally revived the NEET across all the States despite a strong protests from some of the States like Tamil Nadu, Karnataka and Uttar Pradesh that it was too late to go about it.

The court still revived the NEET notifications of December 21, 2010, and has observed that the common entrance exam would be held during this academic year notwithstanding any orders to the contrary from any other subordinate court. It also ruled that all challenges to this order would come directly before the Supreme Court and shall be heard by it.

The Bench clarified that its 2013 judgment quashing the NEET is now not in operation as it had recalled it on April 11. Hence, it ruled that there was no bar against conducting the NEET this academic year.

As per the schedule submitted by the CBSE for NEET, the All India Pre-medical/Pre-dental Entrance Test, is scheduled for May 1 and for which 6,67,637 are to appear from 1,040 centres in 52 cities, including abroad. This would be considerd as NEET-I.

This will result in protection of the interests of students who had left their homes for the exam and have fully prepared for the same.

NEET-II would be conducted for the remaining candidates, and the entire process, of collection of information from the States to declaration of results, will begin from May 7.

NEET-2 will be held on July 24 and the results shall be published by the CBSE on August 17.

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