ATHARVA MILIND DESAI Vs. JOINT ADMISSION BOARD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned counsel for sole Respondent, waives service. Taken up for final disposal by consent.

(2.) By this petition, filed under Article 226 of the Constitution of India, the Petitioner is seeking direction to the sole Respondent to accept the examination form and examination fees of the Petitioner immediately and further direction to the said Respondent to permit Petitioner to appear for and attempt JEE Advance examination 2023 to be held on 4/6/2023.

(3.) Heard learned counsel for the Petitioner and learned counsel for the sole Respondent, who have assisted the Court with the averments in the petition and reply along with documents produced in support of the respective cases.