DIVYANSHU MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been preferred under Article 226 of the Constitution of India claiming the following reliefs:

(2.) As per the pleaded facts, the petitioner is a student, who attempted both Joint Entrance Exam-Mains (JEE-Mains)- for admission in NITs, IIITs and other State/Central funded colleges, as well as Joint Entrance Exam-Advanced (JEE-Advanced)- for admission in IITs, whereupon he secured rank #838 in JEE-Mains and #704 in JEE-Advanced, in ST category. Both JEE-Mains and JEE-Advanced are conducted and governed by the Joint Seat Allocation Authority (JOSAA), and in the present case, the organizing Institution for the said examinations was the Indian Institute of Technology, Guwahati. The seat allocation and admission process of the above mentioned exams follow a strict timeline and the entire process is done online, thus computer operated.

(3.) Learned counsel for the petitioner submitted that the documents could not be uploaded on the system due to some technical glitch, and thus, the petitioner was not permitted to submit the requisite fees for further admission/counselling process. In furtherance, the petitioner belonged to the ST category and scored good marks in both the aforesaid examinations; however, only due to a technical error, his candidature was rejected, and thus, two years of his hard work would go in vain.