ANMOL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The issue that arises for consideration in the present proceeding is whether the lowest of the cut-off marks amongst General (GE), Other Backward Classes (Non Creamy Layer) [OBC (NCL)], Scheduled Castes (SC) and Scheduled Tribes (ST) candidates is applicable to Persons with Disability (PwD) candidates at the time of allocation of seats.

(2.) The relevant facts of the present case are that on 15th May, 2013, the petitioner passed his intermediate examination from Bihar Intermediate Education Council with 63.20% having 316 marks out of 500 marks. He cleared JEE (Main) 2013, but did not clear JEE (Advanced), IIT 2013.

(3.) On 15th November, 2013, the petitioner applied for appearing in JEE (Advanced) 2014 in OBC (NCL) PwD category. On 03rd May, 2014, petitioner was declared pass in JEE (Main) 2014 and became eligible to it for the JEE (Advanced) 2014. On the same date, the petitioner filled up his JEE (Advanced) 2014 form and uploaded his marksheet of X, XII, OBC (NCL) certificate and PwD certificate. On 19th June, 2014, the respondents declared result of JEE (Advanced) 2014 wherein the petitioner was ranked 40 in OBC (NCL) PwD in merit list. The petitioner was asked to apply for online Choice Filling between 20th and 24th June, 2014. On 21st June, 2014, the petitioner applied for his online choice in 55 branches in Engineering for allotment of a seat.