Kumari Ranjitha K C vs Karnataka Examinations Authority on 4 May, 2018

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Karnataka High Court

Kumari Ranjitha K C vs Karnataka Examinations Authority on 4 May, 2018

Equivalent citations: AIRONLINE 2018 KAR 281

Bench: B.Veerappa, S Sunil Dutt Yadav

                             1


    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 04TH DAY OF MAY, 2018

                        PRESENT:

           THE HON'BLE MR. JUSTICE B.VEERAPPA

                           AND
       THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV

 WRIT PETITION NO.19232 OF 2018 (EDN MED-ADM)

BETWEEN:

Kumari Ranjitha K C
D/o Ravindranatha Reddy K C
Aged about 25 years
Presently R/at No.24/4
1st Main Road, Nanjappa Layout
Vidyaranyapura Main Road
Bengaluru - 560 097                       ... Petitioner

(By Sri H.M.Muralidhar, Advocate)

AND:

1. Karnataka Examinations Authority
   18th Cross, Sampige Road,
   Malleshwaram, Bengaluru-560 012
   Represented by its
   Administrative Officer

2. State of Karnataka
   Department of Medical Education
   Vikasa Soudha, Dr.Ambedkar Veedhi
   Bengaluru - 560 001
   Rep. by its Principal Secretary     ... Respondents

(By Sri N.K.Ramesh, Advocate for R1;
Sri S.S. Mahendra, AGA for R2)
                                 2


       This writ petition is filed under Articles 226 and 227 of
the Constitution of India, praying to allow the writ petition,
issue of writ in the nature of mandamus to the respondents
to allot her a seat for post graduate degree / diploma medical
course at Vaidehi Institute of Medical Science and Research
Centre, Bengaluru under Linguistic Minority - Telugu, etc.

     This writ petition coming on for Preliminary Hearing-B
Group this day, S. Sunil Dutt Yadav, J, made the following:

                            ORDER

The petitioner has filed the present writ petition by stating that though she belongs to the category - Linguistic Minority-Telugu, she was not permitted to take the benefit of the said reservation in the second round of counselling for Post Graduate Degree / Diploma Medical Course.

2. After hearing the matter for some time, learned counsel appearing for respondent No.1-Karnataka Examinations Authority, Sri N.K. Ramesh states that by treating the present case as an exception and keeping in mind the interest of the student, the petitioner would be permitted to participate in the counseling process under the category-Linguistic Minority-Telugu at the bottom of the existing list as a last candidate in that category. 3

3. Taking note of the said submission made by the learned counsel, interim order is granted to the effect that the respondents are directed to permit the petitioner to participate in the second round of counseling for Post Graduate Degree / Diploma Medical Course, under category- Linguistic Minority-Telugu, however, as a last candidate in the list relating to the said category.

4. In view of the above, it is noted that the writ petition itself can be disposed of in the light of the above observations. Accordingly, the writ petition is disposed of. However, as the matter has not been decided on merits all contentions of the petitioner are kept open.

Copy of this order be served to the learned counsel appearing for respondent No.1, forthwith.

Sd/-

JUDGE Sd/-

JUDGE KMV*

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