Order
1. Mr Arvind P. Datar, learned Senior Counsel, after closing his argument has brought to the notice of the Court that the Central Board of Secondary Education (CBSE) has passed an order directing all the students to produce Aadhaar number to register themselves for the National Eligibility-cum-Entrance Test (NEET) examination.
2. On being asked Mr K.K. Venugopal, learned Attorney General for India has submitted that the students who intend to register in the said Board for NEET examination and for any other All-India examinations, need not necessarily produce the Aadhaar number for the present, but they may be asked to produce any alternative identification number, such as ration card, passport, voter ID, driving licence and bank account.
3. Liberty is granted to Mr Abhinav Jain, learned counsel assisting Mr Arvind P. Datar, learned Senior Counsel to communicate with the CBSE so that they can upload the necessary information on their website so that the students are not affected.
4. Mr Arvind P. Datar, learned Senior Counsel continued and concluded his argument. Thereafter, Mr P. Chidambaram, learned Senior Counsel appearing for the petitioner in WP (C) No. 231 of 2016 commenced his argument.
5. Let the matter be listed on 13-3-2018, for further hearing.
Court Masters