TANVI SARWAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION AND ORS.
LAWS(SC)-2015-6-6
SUPREME COURT OF INDIA
Decided on June 19,2015

Tanvi Sarwal Appellant
VERSUS
Central Board Of Secondary Education And Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Vide order dated 15th June, 2015, this Court had directed the Central Board of Secondary Education to hold re-examination of AIPMT Test 2015 within four weeks.
(3.) An application has been filed by CBSE expressing difficulty in holding the examination within the stipulated time as directed by this Court. They seek minimum four months and 9 days' time to complete the examination. However, looking to the fact that the semester for MBBS First Year would start very soon, we deem it fit and proper to permit the applicant - CBSE to complete the examination and declare the results on or before 17th August, 2015. The first counselling shall be held on or before 28th August, 2015, the second counselling on or before 4th September, 2015 and the third counselling on or before 11th September, 2015.;


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