- (1.) THE petitioner has filed the present petition, inter alia, praying that the respondents reconsider the petitioner's placement in the order of ranks with respect to the Joint Entrance Examination (hereafter the 'JEE') declared by the Central Board of Secondary Education (hereafter 'CBSE').
(2.) CBSE conducts the JEE; the JEE scores are determined on the basis of the marks obtained by a student in the JEE and the qualifying Board examination (i.e. XII Standard). The JEE scores obtained by students form the basis of declaring the order of merit, which in turn is used for admitting students in various colleges.
(3.) ESSENTIALLY , the petitioner is aggrieved by the formula/system adopted by CBSE for awarding the JEE scores. The petitioner was awarded 130 marks in the JEE conducted in the year 2014 and had scored 414 marks out of 500 in his Board Examination conducted by the Board of High School and Intermediate Education, Uttar Pradesh (hereafter the 'qualifying examination') in the year 2013. This translated to a JEE Score of 121.93 points and based on this score the petitioner was ranked as under: ;

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