Karnataka High Court
Dr Laxmikantha L W/O Late Lokanath J vs State Of Karnataka on 17 June, 2011
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
- 1 .. IN THE HIGH COURT OF' KARNATAKA AT BANO;:g"LORB DATED THIS THE 1701 DAY OF R' BEFORE 't n'L THE: HONBLE MR.JOsT:cB iv MISC.W.NO.5962 ;'2C)'--} _; A VWRHTPETYUCWJNOB15539a15542/ZOIIHHDNARES} BETWEEN: 1.
DR.LAXMIKANTHA.L, B30 LLA'I4B 1;OKAj1=JA*3.>B.J AGED ABOUT 39 YEARS» - _ v_ 'V "
WORKING -AB--.MB1i)1CAL;OP5162133,' _ PRIMARY '['HYMAG'Q_ND.LU, NE_;LAB.!IAI<IGA1,A TALUK BANC~ALOR_E RURAL=D};s'I'RIAC'1' ' ANDvO'THER3_,__V. " ' =' .. RBT1'BONE:Rs ADV.) AND V ' H J 1 S'I'ATE 'O1? KARI\IA'"£'AKA, . DEPARTMENT OR .HE3ALTH AND RA~Mm:' VIKASA SOUDHA v. 3 DRKAMEEDKAR VEEZDHI, BANGALORE ~ 560 001 _RBB.A B"-{.V1'1'B PRINCIPAL SECRETARY 'ABB .Q'i'HE1RS. RESP€}NDEN'ES {BY-S_.RI M.i<je:BBAxfA REDDY, AGA ROB R1 TQ R3 BR: '§?.R;SARA'I'HY", Ami FOR R5 8: R6 BR: _N.~~R.RAMBBB, ABV. FOR R4 V' A : SR1 B".R.s. RAG? ADV. FOR R4?' V SM'E'. AKKAMAHADEVI HIREZMATH, ADV, FOR RZQ 8: R44) THEE E\:fiSC.'xV. IS FILED UNBEZR SEC'E'IQ1\E 35; OF CFC é » EXTENSION OF' '£'EME2.
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{Z{}§.3?%'§" ?ASS£i§:i TEES ??<f}LL(7}'v'€E:"€{§: _.3._ 31.5.2011 has merged with the order appeals, the application seeking extensiQlfi~--..Qf:.l.l.tlcr:e3 these cases cannot be entertained. ll '
4. Apart from the the by" . L' the Medical Council Qf slates that "there shall be 110 in respect of any academic sessi0r)..VbeycI1lcll postgraduate courses A speciality courses under Universities shall not register beyond the said date."
Therefeiell q.ues_lief1'lelfqexfending the time to hold the receunselling Aaf'ihisl'stage is not permissible in law. V. /201 l is accordingly dismissed.
"*2, 352;?
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