ANSHUMAN KANUNGO Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of this writ petition, the petitioner, while challenging the inaction of the Joint Entrance Examination Committee, more particularly, opposite party no.4, in manipulating the result of the petitioner depriving him to get admission in the Colleges like NIT (National Institutes of Technology) and IIT (Indian Institutes of Technology), seeks a writ of mandamus to the opposite parties, more particularly opposite party no.4, to correct his National Testing Agency (NTA) scoring from 33.1372067 to 98.8810861 and serial no.628193 to 11193 on the basis of the information supplied to him.

(2.) The factual matrix of the case, in brief, is that the petitioner, after passing +2 Science Examination, appeared in the Joint Entrance Examination (JEE), 2022 conducted by opposite party no.4. He was required to appear in Paper-I BE/BTECH in Session-I and Session-II in the subjects Physics, Chemistry and Mathematics. So far as Session-I is concerned, he successfully appeared in Physics, Chemistry and Mathematics. He obtained NTA score 90.0967541 in physics, 97.373599 in Chemistry and 92.3689139 in Mathematics. In this way, he secured total score as 98.8810861. The opposite party no.4 also supplied the NTA scoring sheet to the Mail ID of the petitioner indicating his score card application and roll number on 11/7/2022. On getting such information, the petitioner became sure that he had secured finally 98.8810861.

(3.) Mr. S. Palit, learned Senior Counsel along with Mr. A.K. Pandey, learned counsel appearing for the petitioner, relying upon the document under Annexure-1, vehemently contended that the said document contains the photograph of the petitioner and QR Code, which indicates that in Session-1, he secured 98.8810861 and the said document has been duly signed by the Senior Director, NTA and the date of declaration of the result was 10/7/2022. The same thing has been indicated in Annexure-2 and Annexure-3. The petitioner was also supplied with score card vide Annexure-4, wherein his CRL number has been prescribed as 11193. Therefore, there was every likelihood that the petitioner will get admission into IIT/NIT, but no intimation was issued to him. Therefore, the petitioner submitted a representation to opposite party no.4. Since there was delay in consideration of his representation, he approached this Court by filing this writ petition, as there is gross violation in not issuing any information to the petitioner for his admission in any higher Colleges like IIT, NIT, etc.