SUSHMA AMBATI Vs. MINISTRY OF EDUCATION

JUDGEMENT

(1.) CM APPL. No.25587/2020(exemption) Allowed subject to all just exceptions.

(2.) It is submitted by the petitioner that respondent No.2 conducted the JEE (ADVANCE) examination which was held on 27.09.2020. The petitioner and her daughter belong to OBC-NCL category. The daughter of the petitioner appeared in the JEE (MAINS) 2020 exam and opted for the category OBC-NCL. The result of the petitioner was declared and she has a common rank list of 14731 whereas for the OBC-NCL the same would have worked out to 3098. It is pleaded in the petition that the daughter of the petitioner got herself enrolled on the web portal for the JEE (ADVANCE) 2020. There was some confusion as the petitioner did not have available the OBC-NCL certificate in the latest form. The petitioner, therefore, unselected the category OBC-NCL. The petitioner received an SMS on 29.09.2020 seeking to confirm if the petitioner wants to continue with the change in the category in the student portal with cut off as 01.10.2020. The petitioner did not confirm the change and through the communication dated 30.09.2020 informed respondent No.2 that they want to continue with their original selection of OBC-NCL. On 05.10.2020 an email was received stating that the category cannot be changed and it will be the same as mentioned in the JEE (MAINS). It is further stated that the admit card of the daughter of the petitioner for the said exam also showed the category as OBC-NCL. Reliance is also placed on the email dated 05.10.2020 which states that the category of a candidate as entered in the data base will be final and shall remain the same in JEE (ADVANCE) 2020 examination and request for change of category will not be entertained.

(3.) On 05.10.2020, when the results were announced of JEE (ADVANCED), the rank of the petitioner's daughter for the OBC-NCL category was not shown. Hence the present writ petition.