2019 (5) ADR 309 ::AIROnline 2019 Del 1028

Delhi High Court

Hon'ble Judge(s): Anu Malhotra , J

Constitution of India , Art.226— Indraprastha Institute of Information Technology (Delhi) Act (5 of 2008) , S.3, S.6, S.18— Education - Admission to Engineering courses in IIIT, Delhi - Petitioners, engineering aspirants based in Delhi and having appeared in Joint Entrance Examination(JEE) 2019, seeking admission to IIIT-Delhi - Grievance of petitioners that despite having secured much higher ranks in JEE (Main) 2019, they could not make cut off in first list on account of distorted ranking system of IIIT Delhi due to bonus points / marks granted to other candidates for having achievement of clearing Olympiad, National Talent Search exam or in Sports - Plea that same potentially renders their JEE (Main) 2019 ranking redundant - Stand of respondent that provision for granting of bonus points / marks is not a whimsical inclusion - It is result of a conscious and deliberate policy decision, which was taken by Expert Committee consisting of seasoned academics - Objective is to give benefit to those candidates with other achievements, over and above their performance in Class XII examinations and/or entrance examinations - Provision has stood test of time - Addition of bonus marks to percentile score of JEE (Main) 2019 applies only to ranking lists of IIIT Delhi and not to other institutes participating in JAC 2019 - High Court will not interfere in such policy decisions - More so when vested rights acc....