DR. SATYENDRA KUMAR GUPTA Vs. UOI & ORS.

JUDGEMENT

(1.) PETITIONER is stated to have appeared in All India Engineering / Architecture Entrance Examination, which was held on 26.4.2009. The result of the entrance examination was declared on the website of the respondents on 30.5.2009 and online registration for counselling, on the basis of the result of the AIEEE, commenced from 8.6.2009 to 28.6.2009.

(2.) LEARNED counsel for the petitioner submits that the petitioner entered his choice of Engineering College online on 12.6.2009 and result of the on line counselling was declared by Central Counselling Board at Warrangal on the website on 30.6.2009. The petitioner was shocked to learn that his name was not included in the list for first round of counselling held on 8.7.2009. Petitioner sent an e -mail along with his print out of his 314 choices of Engineering College to the Registrar, NIT, Warrangal, and also reached Motilal Nehru College of Engineering at Allahabad on 1.7.2009. The petitioner again sent a fax to NIT, Warrangal, for inclusion of his name in the second round of counselling and also met the Head of the Computer Department at Warrangal on 4.7.2009. Petitioner was denied counselling on the ground that he had not locked his choice online within the time allowed.

(3.) LEARNED counsel for the petitioner submits that on account of a technical snag the petitioner should not be made to suffer.