ANUBHA SRIVASTAVA SAHAI Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) This PIL is filed by Petitioner, a child rights activist and a lawyer, seeking twin reliefs of rescheduling JEE (Main)-2023 examination from January 2023 to April 2023 and for relaxation of minimum eligibility criteria fixed at 75% marks (65% for SC/ST) in XII Board Examination for admissions to NITs, IIITs and CFITs.

(2.) So far as the first prayer for rescheduling of JEE main examination, this court passed following order on 10/1/2023:

(3.) The first prayer for rescheduling the JEE (Main) examination thus no longer survives. We are accordingly considering the second prayer for relaxing the criteria of minimum 75% / 65% marks in XII Board examination.