- (1.) The following prayer has been made in this petition : "a) Issue a Writ of Mandamus or any other writ, order or direciton in the nature of Mandamus directing the Respondents to conduct the National Eligibility cum Entrance Test (NEET) for admission to MBBS Course throughout the country for academic session 2016-17; (b) Issue or pass any writ, direction or order, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."
(2.) When the matter was heard on 27th April, 2016, the following order was passed by this Court : "Taken on board. The learned counsel for the petitioner has assured this Court that he will remove the office objections by tomorrow. At his request, Respondent No.4 is deleted from the array of parties. All the three respondents are represented by their respective counsel and they have assured this Court that they are ready and willing to hold NEET examination for admission to MBBS and BDS courses for the academic year 2016-17. As the counsel representing CBSE would like to take necessary instructions, hearing is adjourned for tomorrow. Proposed schedule of the examination to be held, shall be submitted in the Court tomorrow. The learned counsel shall also see that a responsible officer of the CBSE, who can take on the spot decision, remains present in the Court. List the matter tomorrow, i.e., 28th April, 2016 at 12.00 p.m."
(3.) The matter has been thereafter heard today. It has been submitted by the learned counsel appearing for all the respondents that it is proposed to hold the examination in pursuance of Notifications dated 21st December, 2010 issued by the Medical Council of India and the Dental Council of India ('DCI' for short).;