VAIBHAV Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The petitioner is aggrieved by Clause 12 of the Admission Policy and Procedure of the respondent Jawaharlal Nehru University (JNU), applicable for admission to the B.A (Hons) course in Foreign Languages for the 2023-2024 academic session. The Clause reads thus:

(2.) According to the petitioner, the impugned Clause 12 results in an arbitrary distinction between students who have cleared their Senior Secondary School Certificate (10+2) (Class XII) examination in the year of admission to the B.A. (Hons) course or in the previous year, and the students who have cleared the Class XII examination prior thereto, and classify them as Code I and Code II students respectively.

(3.) This distinction, according to the petitioner, is not based on any intelligible differentia having a rational nexus with the object of creating the distinction and is therefore, violative of Article 14 of the Constitution of India.