RAJEEV KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India was filed as a Public Interest Litigation (PIL) seeking certain directions for reform in the Joint Entrance Examination (JEE) conducted every year for admission to the various Indian Institutes of Technology (IITs) and National Institutes of Technology (NITs).

(2.) The petition was entertained; however vide order dated 19th May, 2010 the interim relief claimed in the petition was declined. The petitioner preferred SLP (C) No.16608/2010 against denial of interim relief, which was dismissed on 25th May, 2010. Thereafter vide order dated 2nd June, 2010, relying on certain observations in the order of the Supreme Court of dismissal of the Special Leave Petition, the writ petition was also dismissed on the ground that the petitioner did not have the locus standi to maintain the same. The petitioner preferred SLP (C) No.23055/2010 against the order of dismissal of the writ petition and which was granted by converting the same into Civil Appeal No.7100/2011 and which was vide order dated 16th August, 2011 of the Supreme Court allowed and the writ petition remanded to this Court for disposal on merits.

(3.) Thereafter from time to time directions were issued with respect to the JEE. Particular reference in this regard may be made to the orders dated 28th May, 2014, 21st July, 2014, 1st August, 2014, 18th March, 2015 and 25th March, 2015.