MOTI KEISAM Vs. STATE OF MANIPUR THROUGH ITS SECRETARY

JUDGEMENT

(1.) HEARD Mr. R.K.Nokulsana, learned senior counsel appearing on behalf of the petitioners and Mr.Th.Ibohal, learned Advocate General, Manipur for the respondents No. 1 to 3. None appears for the remaining respondents.

(2.) BY this writ petition, the petitioners, 10 (ten) in number, who are all aspirants of undergoing medical education at undergraduate level, have approached this Court challenging the decision and order issued by the State Government on 7.6.2013 to adopt the merit list prepared by the National Eligibility -cum -Entrance Test (NEET) conducted by the Central Board of Secondary Education (CBSE) by cancelling the State entrance examination which was scheduled to be held on 9.6.2013 under the "Manipur MBBS/BDS Entrance Examination (Selection of Candidates for Nomination), Rules, 2004" for the academic year 2013.

(3.) THE petitioners claim that the said notification was issued in the late hour of 7.6.2013 thus making it unknown to many candidates who are living in the far flung areas of the State and it caused public hue and cry.