RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition filed in public interest concerns alleged discrepancies, irregularities and arbitrariness in the Joint Entrance Examination (JEE) conducted by the Indian Institutes of Technology (IITs).

(2.) THIS application was filed for interim directions, pleading:

(3.) WE heard the counsels on 21st July, 2014. The counsel for respondent no.5 IIT Kharagpur informed that the admission process insofar as academic year 2014 -2015 is concerned, stood completed and the academic session had commenced on 17th July, 2014. On the contrary, the counsel for the petitioner argued that more seats than three were likely to remain vacant in the academic year 2014 -2015 as well because the admissions to the NITs were still on and students admitted to IITs, if get a better subject stream in the NITs would leave their seat in IITs and for filling up thereof, there is no mechanism. He suggested that since two sessions of counselling for admission in NITs had by then already taken place, the students who have occupied seats in IITs and have subsequently taken admission in NITs should be asked to immediately make a choice of which seat they want to retain and the seats so falling vacant should be filled up.