SUJEET CHAUDHARY Vs. UNION OF INDIA
LAWS(ALL)-2012-5-43
HIGH COURT OF ALLAHABAD
Decided on May 07,2012

SUJEET CHAUDHARY Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The only question involved in this special appeal is, whether the candidates are ineligible to appear in the Joint Entrance Examination (JEE) for the IITs and the other institutions if they, after being successful, had taken admission or reserved their seats by depositing registration fee in the earlier JEE; even though they had not joined any programme. THE FACTS
(2.) Sri Sujeet Chaudhary (the Appellant) is an OBC (Non Creamy Layer) candidate. He appeared in JEE 2010. It was conducted by Indian Institute of Technology (IIT), Madras.
(3.) The Appellant was successful in JEE-2010. He secured an over all rank of 2091. He was allotted Metallurgical and Materials Engineering at IIT, Roorkee in the first allotment.;


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