ALOK SHARMA, J. - (1.) The petitioner passed the Senior Secondary School Examination with 90.80% marks from Board of Secondary Education Rajasthan, at Ajmer. The respondent Central Board of Secondary Education (CBSE) invited applications for the National Eligibility cum Entrance Test-II (UG), Examination, 2016 for admission to MBBS/ BDS courses in Medical/ Dental Colleges. Pursuant to notice the petitioner filled an on-line application form on 27-5-2016 giving requisite information as sought by CBSE. An inter-net copy of confirmation receipt of the petitioner's application for NEET-II (UG), Examination, 2016 indicating the petitioner's date of birth as 19-10-1999, Gender Male, Category Unreserved, question paper medium as Hindi, was received by the petitioner.
(2.) On 9-7-2016 the petitioner was allotted Roll No. 86000298 and issued admit card for the NEET-II (UG), Examination, 2016 to be held on 24-7-2016. The petitioner was however shocked as the material details mentioned in the admit card were totally at variance with the information submitted by the petitioner. The petitioner's date of birth was shown to be 7-6-1988 instead of 19-10-1999, Gender to be Female instead of male, Category as OBC instead of Unreserved, and medium of question paper as English instead of Hindi. The petitioner in the circumstances, submitted a representation to CBSE along with an affidavit dated 11-7-2016, seeking necessary rectification, but to no avail. The NEET-II (UG), Examination, 2016 are scheduled to be held on 24-7-2016. And, the petitioner has therefore approached this court as in the context of the admit card received by him, he cannot write the examination in issue.
(3.) In the urgency of the case, counsel for the petitioner was yesterday required to serve a copy of the petition on Mr. M.S. Raghav, standing counsel for the CBSE. Today Mr. Raghav, has appeared. For reason of paucity of time, reply has not been filed. Counsel in the course of hearing passed over a copy of correction slip, apparently based on corrections made in the on-line application form in terms of provisions therefor by the petitioner on 27-6-2016. Mr. Raghav has submitted that the correction slip shows that all informations reflected in the petitioner's admit card uploaded on 9-7-2016, by CBSE for the petitioner, are the corrections made by the petitioner himself. He submitted that the petitioner alone had the password to access his on-line application. He submitted that the entire process of the CBSE is computer generated and the admit card has been issued on the basis of correlated information uploaded by the petitioner subsequent to an opportunity provided by CBSE to all applicants to rectiry/correction any error in the on-line applications first made. Mr. Raghav submitted that about 4,75,000 students have applied to appear in the NEET-II (UG), Examination, 2016, and the petitioner's request for change in the information's submitted by him at this belated stage would only cause chaos and would set a bad precedent with the potential of disrupting the NEET-II (UG), Examination, 2016 itself. Heard. Considered. ;