SHAMBHAVI KEJRIWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the instant petition seeking directions to the respondent-authorities to forthwith permit the petitioner to participate in the ongoing seat allocation rounds of the Joint Seat Allocation Authority (in short 'JoSAA') 2023 on the basis of her ranking in the JEE (Advanced) 2023.

(2.) The facts of the case would show that the petitioner had appeared in JEE (Advanced) 2023 examination as her last attempt. The petitioner successfully qualified in JEE (Advanced) 2023 examination, held on 21/6/2023 and she secured All India Rank 18833.

(3.) On 30/6/2023, the petitioner filled up her choices for Architecture Aptitude Test (in short 'AAT') qualified programmes in JoSAA 2023 portal. The petitioner was provisionally allotted 4-years B.Sc. course in (Exploration Geophysics) in the Indian Institute of Technology, Kharagpur (in short 'IIT Kharagpur'). The said institute was petitioner's choice no.100. The Initial Seat Allotment Intimation Slip dtd. 30/6/2023 was issued by respondent no.2.