ADITYA RATHORE Vs. DELHI TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The petitioner, who had appeared in the Joint Entrance Examination (Main), 2020 ('JEE') conducted by the respondents, has approached this Court seeking the following reliefs:-

(2.) Delhi Technological University (DTU), Indira Gandhi Delhi Technical University of Women (IGDTUW), Indraprastha Institute of Information Technology (IIITD), Delhi and Netaji Subhash University of Technology (NSUT) participated in the Joint Admissions Counselling (JAC) for admission to the undergraduate Engineering programmes offered by the respondent institutes, conducted online with the support of the National Informatics Centre (NIC). The admissions are done on the basis of rank of students in the Joint Entrance Examination (JEE) conducted by the National Testing Agency (NTA).

(3.) The petitioner, a young boy, appeared in the JEE (Main) in April, 2020 for admission to Bachelor of Mechanical Engineering. The petitioner obtained a rank of 36884 but was not able to secure admission in the initial rounds of counselling. Upon the schedule for the spot round admission process being announced for open counselling for the leftover seats for some of the courses, the petitioner, on 4/12/2020 deposited the online spot counselling fees of INR 10,000 at 6.58 pm from the petitioner's HDFC bank account, through the payment gateway of the respondents, vide UPI transaction No. 033918007807, which amount it is claimed was debited from the petitioner's bank account on 4/12/2020 itself.