Delhi High Court - Orders
Anuj Gupta vs Union Of India Through Department Of ... on 6 October, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7444/2020
ANUJ GUPTA ..... Petitioner
Through Mr.Abhinav Gupta and Mr.Harsh
Jain, Advs.
versus
UNION OF INDIA THROUGH DEPARTMENT
OF HIGHER EDUCATION, MINISTRY
OF EDUCATION & ORS. .....Respondents
Through Mr.Arjun Mitra, Adv. for R-2/
Organising Chairman, JEE (Advance) 2020.
Mr.Amit Bansal and Ms.Seema Dolo, Advs. for R-
3/National Testing Agency.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 06.10.2020 This hearing is conducted through Video-Conferencing. CM Nos. 24871-72/2020 (exemption) The applications are allowed subject to all just exceptions. W.P.(C) 7444/2020 and CM No. 24870/2020(stay)
1. The grievance of the petitioner is that he could not sit in the JEE Advance Examination held on 27.09.2020 on account of his being tested positive for COVID-19 on 22.09.2020. Learned counsel for the petitioner further states that despite several requests, the respondent did not make arrangements for a separate room to enable the petitioner to participate in the exam for which he has been preparing for the last several years.
2. Issue notice.
3. Learned counsel for respondents No. 2 and 3 respectively accept notice.
4. Learned counsel for respondent No.2 on instructions states that they have fixed a meeting on 13.10.2020 to consider cases like that of the petitioner. He further states that the result of the JEE Advance Examination 2020 has already been declared yesterday and the first round of counselling begins from 17.10.2020.
5. Let respondent No. 2 take appropriate instructions including as to whether a re-test can be conducted for students like the petitioner who could not give the exam on account of being tested COVID positive.
6. List on 15.10.2020.
JAYANT NATH, J OCTOBER 6, 2020 rb