ROHIT YADAV Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Rule. With the consent of counsel for the parties, writ petition is set down for final hearing and disposal. Present writ petition has been filed by petitioner under Article 226/227 of the Constitution of India seeking a writ, order or direction in the nature of mandamus directing the respondents to grant admission to the petitioner at the National Institute of Technology, Kurukshetra and admit the petitioner in Electronics and Communication Engineering in the current session starting from 2012.

(2.) The necessary facts, to be noticed for disposal of the present writ petition, are that the petitioner belongs to Village Boria Kamalpur situated at Tehsil Rewari, Haryana. The petitioner had applied online for All India Engineering Entrance Examination-2012 (AIEEE), conducted by respondent No. 2. As the petitioner does not have the benefit of a computer, he approached a private cyber cafe at Rewari to fill up the form online. As per the petition, operator of the Cyber Cafe committed a mistake by which the age of the petitioner was mentioned as 4.4.1994 instead of 8.4.1994. Certificate from the CBSE has been filed along with the present writ petition, which shows that the date of birth of the petitioner is 8.4.1994.

(3.) Learned counsel for the petitioner submits that the petitioner is not computer literate. The petitioner has no personal computer, nor does he have any access to the internet. The parents of the petitioner are not well educated nor the petitioner was assisted by them at the time of online filling up of the application form.