TANISHQ MISHRA Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) Petitioner, an aspirant of B.Tech. course, is ineligible to appear in the Joint Entrance Examination (Advanced) 2022 ["JEE (Advanced)"] as his score in the Joint Entrance Examination (Main) 2022 ["JEE (Main)"] is below the qualifying/cut-off percentile which is determined by Respondent No. 1 - National Testing Agency ["NTA"]. He emphatically asserts to the contrary and has produced score cards for both sessions 1 and 2 of the JEE (Main) which, as per him, render him eligible; but these, regrettably for him, do not match with the NTA record. For the above reasons, Petitioner invokes Article 226 of the Constitution of India to seek mandamus to the Respondents to correct his score cards and to allow him to appear in JEE (Advanced).

(2.) The scheme of the JEE (Main), in brief, is as follows:

(3.) The version of facts as narrated by the Petitioner, is as follows: