- (1.) Heard learned counsel appearing for the petitioners/intervenors, Mr. Vikas Singh, learned senior counsel along with Mr. Gaurav Sharma, learned counsel appearing for the Medical Council of India and Mr. Tara Chandra Sharma, learned counsel appearing for the Central Board of Secondary Education (CBSE).
(2.) In the present writ petitions, the basic prayer is for quashing of admission notice dated 31.1.2017 that stipulates the maximum age of 25 years as eligible candidates to undergo the NEET examination. The said notice has been issued by the CBSE on the instructions issued by the Medical Council of India and approved by the Central Government.
(3.) This Court on 27.2.2017 has directed as follows:- "Let the matter be listed on 20.3.2017 to enable Mr. Vikas Singh, learned senior counsel appearing for the Medical Council of India to satisfy the Court that in the absence of a Regulation, the age can be fixed. "In case the petitioners succeed, the time for filling up the forms shall be extended. We have passed this order keeping in view that the petitioners had approached this Court well before the expiry of the time. Needless to say, a person who has not approached either the High Court or this Court prior to expiry of the date cannot get the benefit of the order of this Court. "Mr. Ranjit Kumar, learned Solicitor General, being assisted by Mr. R. Balasubramanian, learned counsel is permitted to file the reply to the writ petition within three days. Call on the date fixed.";