MUKUL LOUT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court invoking Article 226 of the Constitution of India for following reliefs:

(2.) Petitioner's case is that he had filed an Application Form for Joint Entrance Examination (JEE) Main 2019, as candidate belonging to Scheduled Tribe; he appeared in the written examination and secured 927th rank; but, when he appeared for counselling/document verification on 4/7/2019, he did not have the Caste Certificate with him and hence, he was refused admission as ST candidate.

(3.) The petitioner has filed present writ petition with the averment that due to unavoidable circumstances, he could not obtain the requisite Caste Certificate and the same has been made available to him only on 8/7/2019.