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The Delhi High Court on Monday, paved the way for a young aspirant who had given the board examination in 2017 to take the JEE ADVANCED exams, in spite of the bulletin realized of IIT Roorkee, which stated that eligibility was someone who had given passed the 12th exam in either 2018 or 2019.
This appeal was allowed by Justice Hari Shankar as the said candidate had appeared for the 12th mathematics paper in 2019 for the first time. Additionally the Court did not comment on the Criteria 4 set by IIT Roorkee, who had the responsibility of conducting the JEE exams this year. The criteria set ensures that the candidate has not appeared in the JEE (Advanced) Examination prior to 2018 – as clearing the XII Class Examination. The candidate appeared in the Mathematics paper of his XII Class Examination, for the first time, in 2019. It was this paper that rendered him eligible to undertake the JEE. This was the first time he undertook this paper. This renders him eligible to appear for the JEE mathematics paper as well.
Along with this, the candidate also gave an undertaking, which rendered him eligible to apply for the examination. Lastly, the Court also observed that, the candidatehad attempted the paper for the first time, in 2019, the impugned Criterion 4, in Clause 11 of the Information Brochure, applicable to the JEE (Advanced) - 2019 Examination, would not make him ineligible from attempting the same.
After 2017, the candidate was studying medical, however he realized he wanted to pursue engineering, hence, keeping in this in mind and the CBSE guidelines which allows one to take the exam of any additional subject within six years of the examination, he took the mathematics paper in 2019.He took the JEE Mains and cleared the same with 99 % in January 2019 in the first attempt itself. He approached the Court after the seeing the above mentioned bulletin given by IIT Roorkee. It would have made him ineligible to appear for the JEE Advanced in spite of having cleared the Mains with excellent scores.
This order by the High Court will stop give the candidate a chance to pursue his dream and listen to what his heart really wants to do.
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