Karnataka High Court
Amruth Educational And Cultural ... vs Government Of India Rep By The Secretary on 9 January, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
NEW DELHI 1 10 002 REPRESENTED BY ITS SECRETARY 3 GOVERNMENT OF KARNATARA BEPARTMENT op' HEALTH AND FAMILY ' . WELFARE, MEDICAL AND _E)EN1'AL 'EI>Uc;A+r1§E~I' SECTION, VIKASA SOUDHA' DR B R AMBEDKAR VEEI)Hl_ _ ~ BANGALORE 1, REP BY EECEEIARE 4 RAJIV GANDHI UNI~vERSmij_0F"'-. I 'I HEALTH SCIENCES I 4 T BLOCK, EIAYARAEARV _ v_ 'V " " BANGALGRE REP E¥VITs.VR~Ec3IsrRAR 5 ONE _REt3E.IIA'mR'Y-- CDMMFITEE ovERsEEI»Rs3 COM'MI'?i'F,E' F032 ENTRANCE EXAMINATIONI; 'CE'F,CELL;"'18'CROSS M;ALLEswERAM, BANK} ..LGRE 3 REP EY ITS S.ECRETARY _ RESPONDENTS.
(By RG3 BHSNI'-Al§_l[)&..!\SSI'S. FOR R2;
I AIsRIAv.A;M0EAN RANGAM, ADV. FOR R4; ASE: rI.I«;. RAMESH, AEV. FOR R5;
AIIIIERI. B: ¥,QiA_NG1fIAR, A.G.A. FOR R.3. ) "THIS E??§RILEn UNDER ARTICLES 225 AND 227 or 'l'HE"'COP{S"TI'F*U'I'ION, PRAYING TO DIRECT THE R3 TO 5 CTO CONSIDER THE REPRESENTATIONS OF THE I>*mI'rIc>EE'R, AND TO TAKE NOTE 01? THE REQUEST ' MADIE.' BY THE PETYPIONE UNDER ITS FAX I COMMUNICATION D1'. 19/6/2008 AS PER ANNEXURE F QIANZE} MAKE ADMISSIONS THROUGH THE PROCESS OF' GOVERNMENTAL CE'? TO ALL THE 'AVAILABLE SEATS' IN THE DISCIPLINE 0}? ORAL MEDICINE, As PERMITTED ..V'{}NE}ER THE COMMUNICATION DT. 19.6.2008 OF THE CENTRAL GOVERNMENT, AS PER ANNEXURE E AND FURTHER BE PLEASE!) TO DIRECT THE 1 "
UNIVERSITY, TO APPROVE THE ADM!SSiOI¥fS,. 11wH2:_N .sc) " .. MADE IN ACCORDAHCE WITH 11's~ »No*r:{F:c;A'r:::;~N' Dir.
20.5.2008.
DIRECT THE R3 TO 5 FILL UP"'.rH'E.'AvA:LABLE SEATS, AND IF' REMAINS UEFILLEI) TO "PERMEE'I' THE PETITIONER I»:s'rrrUTIO'r¢.fre FILL' sjizcju AVAILABLE SEAT INT HE mscnvuwa or 'QR'AL'MEDICI--NEf'A._S SANCHONED AND PERMITTED UNDER; :'cQ.MMzJre:cATIoN UP. 19.6.2008 AS PER..ANNEXU-REVVE;---A' THIS iéajmii-531$: _€3OI§§I'Vl§(1'v _ <1.'Il\'l' F'CiR PRELIMINARY HEARING IN;'B' '_GR'GE'r_,_P '1'-Hzs"~nA¥,"T§!E' COURT MADE THE FOLLOWIGN: A ._ ..
-C--)""\v:\i%.'.'~.D*.t'.'_"'"'~-En-*"'_gVVV' A fijemo Vis counsel appearing for the pet-itiorxext of the writ pefitiaon. Memo is " 'iake1 2 6'n %.mco:g:1. Petifidfi is dismissed as withdrawn.
learned A.Gr.A. is permitted to fila:
J mfiixzggof within four weeks. sal-
'judge