PRATEEK SINGHAL Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The appellant, petitioner in W.P. (C) 8307/2019, is aggrieved by the judgment dated 19.8.2019 passed by the learned Single Judge, declining to quash the Business Rules issued by the respondent No.2/Joint Seat Allocation Authority (JoSAA), released on 16.6.2019 or set aside the cancellation letter dated 1.7.2019, issued by the respondent No.2/JoSAA informing him that the seat allotted to him in Maulana Azad National Institute of Technology, Bhopal for pursuing a five year degree course, Bachelor of Architecture (B. Arch.), stands cancelled.

(2.) A brief glance at the relevant facts and sequence of events is considered necessary before dealing with the submissions made on behalf of the appellant to assail the impugned judgment.

(3.) The appellant had obtained 322 marks out of 500 marks in 10+2 CBSE Examination conducted for the Academic Year 2017-2018, which comes to 64.4% marks in the 12th Standard examination. Intending to pursue the five year Bachelor of Architecture Degree Course, the appellant submitted an application for participating in the JEE (Main), 2019 on 27.9.2018. The result of the First Attempt of the JEE (Main), 2019 was announced on 31.1.2019. The appellant also appeared in the Second Attempt of the JEE (Main), 2019, the result whereof was declared on 14.5.2019. On 23.6.2019, the appellant submitted his choices of the college for allocation of a seat in the subject course.