VINEY CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner to quash the impugned Order/Letter dtd. 21/5/2018 of Respondent No. 1 giving the categories of Priority within the reservations provided in the Army quota of 5% for admission to various Colleges; and to give directions to the respondent Nos. 1 and 2 to treat/include Priority No. VIII above the Priority No. VI or in alternative to consider both the Priority Nos. VI and VIII at the same podium for the admissions in the forthcoming Academic Year 2023-24.

(2.) The wife of the petitioner is serving as Lieutenant Colonel in the Indian Army and is currently posted at New Delhi. The son of the petitioner, namely, Master Divyansh Chaudhary, is a student of Class XII in Delhi Public School, R.K. Puram, who is aspiring to become a Software Engineer to pursue Bachelor of Technology (hereinafter referred to as 'B.Tech') Course for which the qualifying examination is the Joint Entrance Examination (Main) (JEE), and the said examination was scheduled to be conducted w.e.f. 6/4/2023 to 12/4/2023.

(3.) The respondent No. 1 vide its Letter/Order dtd. 21/5/2018 made nine categories along with their Priorities for providing reservation to the medical/professional/non-professional courses throughout the country in the following manner: -