RAGHAV SANJAY GUPTA Vs. INDIAN INSTITUTE OF MANAGEMENT

JUDGEMENT

(1.) Our students are leaders around the globe' reads the home page of the website of the respondent - Indian Institute of Management, Ahmedabad (for short 'IIM, Ahmedabad '). On reading the prospectus for the Two year Post Graduate Programme in Management course, I have gone through the message of the Chairperson which I would like to reproduce hereinbelow before delving into the matter.

(2.) Today before this court, is an academically bright student who has excelled in studies all through out, seeking relief from this court as he has not been selected for the two year Post Graduate Management (PGP) Course at IIM, Ahmedabad. His main grievance voiced through this petition is that the respondent's selection process whereby 50% weightage is given to personal interview and only 25% weightage is given to CAT score is arbitrary, discriminatory and illegal. By way of amendment, the petitioner has further sought indulgence of this court in setting aside the respondent's selection process also on the ground of providing 10% weightage to Analytical Writing Test as compared to 25% weightage to CAT score and 15% weightage to the previous academic/professional score and to revise the final merit based selection list of the candidates for the course of post graduate programme of the institute through CAT 2019 on the basis of settled law which determines not more than 15% weightage to oral interview on the basis of questions which are directly connected with the course/programme in question and to make admissions on the basis of such revised final merit based list.

(3.) It shall be fruitful to have a brief recapitulation of the facts of the case that has led to the filing of the present petition. They are as under: