RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this public interest litigation the petitioner Dr. Rajeev Kumar, currently a Professor of Computer Science and Engineering at IIT Kharagpur, has prayed for the following reliefs:

(2.) This Court by a detailed order on 19th May, 2010 in CM No. 6706/2010 did not pass an ad-interim order. The said order came to be challenged before the Apex Court by Chetan Upadhyay, the petitioner in W.P.(C) No. 2874/2010. Their Lordships by order dated 25th May, 2010 have passed the following order:

(3.) In view of the aforesaid order, we are of the considered opinion that the petitioner does not have the locus standi to challenge validity of Joint Entrance Test conducted by the respondent no. 2. Resultantly, the writ petition has to pave the path of dismissal and accordingly we so direct. There shall be no order as to costs.