Karnataka High Court
Swetha S vs The State Of Karnataka on 3 November, 2016
Bench: Jayant Patel, Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 03RD DAY OF NOVEMBER, 2016
PRESENT
THE HON'BLE MR.JUSTICE JAYANT PATEL
AND
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION NO.53590/2016 (EDN-MED-ADM)
BETWEEN:
SWETHA S
AGED ABOUT 18 YEARS
D/O SHANKAR M
NO.55, 1ST CROSS
PNS LAYOUT,
SUBBANNA PALYA
M.S. NAGAR POST
BENGALURU-560 033
... PETITIONER
(BY SRI AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
HEALTH & FAMILY WELFARE
SERVICES (MEDICAL EDUCATION)
VIKASA SOUDHA,
DR. B.R. AMBEDKAR VEEDHI
2
BENGALURU-560 001.
2. THE DIRECTOR OF MEDICAL
EDUCATION, ANAND RAO
CIRCLE, BENGALURU-560 009.
3. COMED-K
CONSORTIUM OF MEDICAL
ENGINEERING & DENTAL
COLLEGES OF KARNATAKA
#132, 2ND FLOOR, 11TH MAIN
17TH CROSS, MALLESHWARAM
BENGALURU-560 055
REP. BY ITS SECRETARY
... RESPONDENTS
(BY SRI M MUNIGANAPPA, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE R-3 TO ALLOT A MEDICAL SEAT TO THE PETITIONER
IN ANY OF ITS MEMBER INSTITUTIONS FOR THE 1ST YEAR
MBBS COURSE UNDER THE COMED-K QUOTA FOR THE
ACADEMIC YEAR 2016-17 ON THE BASIS OF HER
RANKING IN NEET-2016.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, JAYANT PATEL J., PASSED THE
FOLLOWING:
3
ORDER
Mr. Ajoy Kumar Patil, learned counsel appearing for the petitioner states that as per enquiry made by the petitioner, last candidate selected is having higher merit in comparison to the petitioner. Hence, he does not press the present petition.
Permission granted. Writ petition is disposed of as not pressed accordingly.
SD/-
JUDGE SD/-
JUDGE DR