Procedural irregularities in examination fee payments cannot defeat substantive justice for non-defaulting candidates.

The petitioner, a JEE aspirant, applied for JEE (Main) – 2026 Session 2 on February 3, 2026, following a public notice by the National Testing Agency (NTA).

He attempted to pay the examination fee via net banking; the transaction status was reflected as "success," and the amount was debited from his father's account.

However, the transaction was reversed on February 5, 2026, a fact the petitioner’s father missed.

On March 17, 2026, the petitioner discovered his application was marked "incomplete" due to unpaid fees, making him ineligible for the exam.

The NTA refused to reopen the fee window, citing the information bulletin which stated that a "Confirmation Page" is only generated upon successful payment and that the petitioner should have been vigilant during the portal reopening on March 12-13, 2026.

The Court exercised its writ jurisdiction under Article 226 of the Constitution of India to ensure substantive justice.

Principle established in Farzana Batool v. Union of India, which underscores that access to professional education is not a "governmental largesse" but an affirmative obligation of the State to facilitate access at all levels.

Distinguished Sadhana Yadav v. Union of India, noting that strict adherence to examination discipline (like reporting times) applies when the delay is attributable to the candidate, which was not the case here.

The Court found that the non-payment was a "technical" or "procedural irregularity" rather than a fault attributable to the petitioner, as the transaction receipt initially showed "success".

The Court reasoned that since the petitioner had already participated in Session 1 and used the same application number, his intent and effort to complete the process were evident.

It held that "substantive justice" must lean in favor of the student when the right to pursue professional education is at stake.

Regarding the NTA’s concerns about logistical "Eleventh hour" difficulties and frozen databases, the Court determined that such administrative issues cannot take precedence over the fundamental right of a candidate to participate in a high-stakes examination like the JEE.

It directed the NTA to facilitate the petitioner’s participation in the JEE (Main) - 2026 Session 2 at a convenient date and center, subject to a 24-hour prior written notice to the petitioner.

The petitioner was ordered to complete all remaining procedural formalities immediately.