Karnataka High Court
Sanjana A vs The State Of Karnataka on 29 September, 2016
Bench: Jayant Patel, Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF SEPTEMBER 2016
PRESENT
THE HON'BLE MR.JUSTICE JAYANT PATEL
AND
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION NO.51468/2016 (EDN-MED-ADM)
BETWEEN:
SANJANA A
D/O JAYADEV A
AGED ABOUT 17 YEARS
R/A NO.SUSOUDHA
VIDYANAGAR
UJIRE, BELTHANGDY TALUK
D K DISTRICT
SINCE MINOR REPRESENTED BY
HER NATURAL GUARDIAN
JAYADEV A
AGED ABOUT 50 YEARS
R/A NO.SUSOUDHA
VIDYANAGAR
UJIRE, BELTHANGADY TALUK
D K DISTRICT
...PETITIONER
(BY SRI.P.KARUNAKARA, ADVOCATE)
2
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
HEALTH & FAMILY WELFARE
SERVICES (MEDICAL EDUCATION)
VIKASA SOUDHA
DR.AMBEDKAR VEEDHI
BENGALURU-560 001
2. THE DIRECTOR OF MEDICAL EDUCATION
ANAND RAO CIRCLE
BENGALURU-560 009
3. MEDICAL COUNCIL OF INDIA
POCKET-14, SECTOR 8, DWARAKA
NEW DELHI-110 077
REPRESENTED BY ITS SECRETARY
4. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560 012
REPRESENTED BY ITS ADMINISTRATIVE OFFICER
5. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560 041
REPRESENTED BY ITS REGISTRAR
6. ASSOCIATION OF MINORITY PROFESSIONAL
COLLEGES IN KARNATAKA
UNIT NO.205, LAKSHMI APARTMENTS
NO.6 CORNWELL ROAD, LANGFORD GARDEN
RICHMOND TOWN
BENGALURU-560 025
3
BY ITS SECRETARY.
7. A J HOSPITAL MANGALORE
MANGALORE, D.K.DISTRICT
REPRESENTED BY ITS CHAIRMAN-575004
...RESPONDENTS
(BY SRI.A.K.VASANTH, AGA FOR R1 & R2;
SRI.N.KHETTY, ADVOCATE FOR R3;
SRI.B.M.ARUN, ADVOCATE FOR R6 & R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING
TO PROHIBIT THE R-6 AMPCK FROM CONDUCTING
COUNSELING FOR ADMISSION TO 1ST MBBS COURSE
IN THE R-7 COLLEGE FOR THE ACADEMIC YEAR 2016-
17 FOR STUDENTS FALLING UNDER THE TULU
MINORITY QUOTA/ STATUS AND DIRECT THE R-6 TO
ALLOT A MBBS SEAT TO THE PETITIONER IN THE R-7
COLLEGE CONSIDERING HER RANK AT 132 IN THE
NEET.
THIS PETITION COMING ON FOR ORDERS THIS
DAY, JAYANT PATEL J., PASSED THE FOLLOWING:
ORDER
The learned Counsel seeks permission to withdraw the petition at this stage with a view to make a representation to respondent No.6 and he further states that the liberty may be reserved to the petitioner in the 4 event the petitioner has any grievance after consideration of the representation or otherwise.
2. Permission is granted.
3. If the representation is made, the same shall be decided in accordance with law by respondent No.6 at the earliest.
4. Writ petition is disposed of accordingly.
Sd/-
JUDGE Sd/-
JUDGE JT/-