SC to take another look at NEET
Education
The Supreme Court decided to reconsider its 2013 decision that had found the National Eligibility-cum-Entrance Test introduced by the Medical Council of India unconstitutional. The Court in that decision had held that by mandating such a common entrance examination, the MCI had effectively interfered in the administration of State and State-run universities, all medical colleges and institutions, including those that could admit students according to their own beliefs.
The court refrained from specific comments on discrepancies in the previous order, but Justice Dave hinted at dissatisfaction with the incomplete look into legal precedent and “no discussion among the members of the Bench before pronouncement” of the 2013 judgment. the The matter will now be heard afresh.
Relevant : Christian Medical College Vellore and Ors. v. Union of India and Ors. MANU/SC/0721/2013
Kamlesh Verma v. Mayawati and Ors. MANU/SC/0810/2013
Tags : NEET COMMON ENTRANCE EXAMINATION MEDICAL
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