LAWS(DLH)-2006-9-175

SHOBHIT SINHA Vs. INDIAN INSTITUTE OF TECHNOLOGY

Decided On September 27, 2006
SHOBHIT S1NHA Appellant
V/S
INDIAN INSTITUTE OF TECHNOLOGY Respondents

JUDGEMENT

(1.) The petitioner has sought writ in the nature of mandamus directing the respondents to admit petitioner in MCA course in IIT, Roorkee on the basis of his merits in the Joint Admission Test, 2006.

(2.) The petitioner contended that he has been illegally denied admission in IIT, Roorkee in MCA course despite his holding 14th rank in general category in All India Joint Admission Test. The petitioner complained that IIT, Roorkee, second respondent intimated him that he did not qualify eligibility condition in terms of Senate resolution of IIT, Roorkee which is as under:

(3.) The petitioner contended that brochure for Joint Admission Test to post graduate studies was published and circulated by respondent No. 1 along with the application form. A Joint Admission Test (JAM) is conducted for admission to MSc. and Post B.Sc. programmes at IIT. The information brochure under the heading Joint Information stipulated that the candidates who have appeared in the final, examination of their qualifying degree could also apply for provisional admission. The relevant Clauses 2(c) and 2(g) are as under: