JIGYASA JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners of WP (C) 5447/2019 and the petitioners of WP (C) 5701/2019 vide their petitions filed on 16.05.2019 and 21.05.2019 respectively seek to avail the benefit of the EWS Scheme introduced by the 103rd amendment to the Constitution of India for consideration of their candidature to the JEE (Advanced) Examination which has been conducted on 27.05.2019.

(2.) When the petitions were filed, the JEE (Advanced) Examination was yet to be conducted on 27.05.2019 and vide order dated 24.05.2019 in WP (C) 5447/2019 and vide order dated 22.05.2019 in WP (C) 5701/2019, the petitioners thereof were permitted to appear on a provisional basis in the JEE (Advanced) Examination as EWS candidates as an interim measure. However, the order dated 22.05.2019 in WP (C) 5701/2019 made it clear that the said provisional permission to appear in the examination was subject to the outcome of the writ petition and vide order dated 24.05.2019 in WP (C) 5447/2019, it has been observed vide paras 3 & 4 to the effect:

(3.) The grievance of the petitioners of both the petitions is identical and thus the petitions have been taken up for adjudication vide this common judgment.