VISHAL Vs. JOINT SEAT ALLOCATION AUTHORITY & ORS

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, prays as follows:-

(2.) The facts as are necessary for the adjudication of the present proceedings are briefly adumbrated as follows:-

(3.) It is, however, the petitioner's case that, he was unable to participate in the first round of counseling at the designated Centre, owing to the circumstance that, he was suffering from diarrhea, gastroenteritis and pyrexia and was advised strict bed rest for a week. It is observed in this regard that, no intimation in relation to his inability to appear at the designated Centre for the first round of counseling was ever sent to the official respondent.