LAWS(P&H)-2024-8-5

VYOM YADAV Vs. UNION OF INDIA

Decided On August 14, 2024
Vyom Yadav Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This order would dispose of two writ petitions filed by the petitioner, i.e. CWP-16520-2023 and CWP-14572-2024, wherein the main issue involved is of reservation for OBC category in admissions to Bachelor of Engineering course. The above petitions pertain to the session 2023-24 and 2024-25, respectively. With the consent of learned counsel for the parties, both the petitions were heard together and are being disposed of by common judgment. The documents are being referred to from CWP-16520-2023, unless specifically mentioned in reference to the context.

(2.) Briefly stated, petitioner-Vyom Yadav passed his 12th class and appeared in Joint Entrance Examination (Main) 2023 (for short, 'JEE-2023') and secured 194358 rank in the Common Rank list (CRL) and 63999 in the Other Backward Class non creamy layer (OBC-NCL) as per National Testing Agency (NTA) Score (Annexure P-2).

(3.) Upon notice having been issued, the contesting respondents have opposed both the petitions by filing their respective reply.