PRATEEK SINGHAL Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The petitioner who obtained 322 marks out of 500 in 10+2 Examination conducted for the year 2017-18 and who thus secured 64.4% marks in the Standard 12 examination conducted by the CBSE seeks to pursue the Five year B. Arch. Degree course at the Maulana Azad National Institute of Technology, Bhopal. The petitioner applied for the JEE (Main) vide application dated 27.9.2018 of which the result was declared of the First Attempt on 31.1.2019 and the petitioner also appeared for the second Attempt of the JEE (Main), the result of which was declared on 14.5.2019.

(2.) The petitioner submits that on 1.9.2018, the respondent No.1 i.e., the National Testing Agency published its Information Bulletin for the First Attempt of the JEE (Main) on 1.9.2018 and clause 3.1. thereof spelt out the eligibility for admission to NITs, IIITs and CFT through Central Seat Allocation Board. The said clause 3.1 of the Information Bulletin for the First Attempt of the JEE (Main), 2019 as uploaded by the National Testing Agency i.e., the respondent No.1 copies of which have been placed on record by both the petitioner and the respondent No.1 in terms of directions dated 14.8.2019 reads to the effect:

(3.) The petitioner submits that he was thus then admittedly not eligible in terms of the said clause 3.1 to appear for the JEE (Main) Examination.