LAWS(BOM)-2024-7-277

SIDDHANT MAHESH RANE Vs. INDIAN INSTITUTE OF SCIENCE

Decided On July 10, 2024
Siddhant Mahesh Rane Appellant
V/S
INDIAN INSTITUTE OF SCIENCE Respondents

JUDGEMENT

(1.) Heard. By the present writ petition the petitioner who seeks admission to the Bachelor of Science (Re ) Programme 2024 at the Indian Institute of Science, Bangalore has raised a challenge to the communication issued by the Indian Institute of Science (for short, Institute) by which the petitioner was informed that he was ineligible for being considered in the admission process.

(2.) As per the admission notice for Academic Year 2024-25 dtd. 27/03/2024, students seeking admission to the four years Bachelor of Science (Re ) Programme were required to submit their applications online from 01/04/2024 to 07/05/2024. This date was thereafter extended till 14/05/2024. The petitioner submitted his application on 09/06/2024.

(3.) It is the case of the petitioner that in the IISER Aptitude Test (IAT) 2024 his All India Rank was 10 and hence he was eligible to secure admission as per cut off marks prescribed. His application was not being considered for failure to pay the application fees of Rs.500.00. On the basis of his All India Ranking, the petitioner contends that he ought to be permitted to participate in the admission process and he be permitted to upload necessary documents.