KHUSHI JITENDRA TEMBHURNE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsels appearing for the parties.

(3.) The petitioner is a young and bright student aspiring to become a technocrat. She had taken part in the joint process for admission to academic programmes offered by 23 IITs, 31 NITs, IIESt, Shibpur, 26 IIITs and 29 other-Government Funded Technical Institutes (other GFTIs) and (GFTIs) conducted by respondent no.2. The petitioner laid her claim on the foundation of her being a backward class student. Naturally, the petitioner was expected to upload the caste validity certificate at the time of online submission of her application form. The petitioner tendered online her application form but, she failed to upload her caste validity certificate issued by the Social Welfare Department of State of Maharashtra. Of course petitioner did upload caste certificate issued by a Revenue Officer but, as per the instructions and Business Rules for joint seat allocation for the academic programmes offered by the said institutes dated 05.10.2020, but she did not upload the validity certificate though it mandatory for the petitioner or for that matter any candidate, similarly claiming admission.