NAYAN BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks admission in the course of B.Tech. in IIT/ISM against the seats lying vacant after completion of the last counselling held on 20.07.2016.

(2.) It is pertinent to mention here that the petitioner has made representations on 18.07.2016 and 21.07.2016 (Annexures P/9 and P/10) requesting therein to accommodate him in any of the seats in any of the colleges which are lying vacant after 6th counselling. And therefore, only on account of fact that there are only six rounds mentioned in the handbook, there should a procedure for spot counselling rather then the infrastructure go waste by not filling up all the seats.

(3.) It is not disputed in the written statement filed by the respondent that there are 96 vacant seats (73 in IITs and 23 in ISM) as on 21.07.2016 on account of non-joining of the candidates. As noticed, it is apparent that no effort has been made to fill-up the vacant seats on the ground that there are only 6 rounds of counselling which is permissible as per handbook.