Karnataka High Court
Pranav V Deshpande vs The State Of Karnataka on 10 April, 2019
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 10th DAY OF APRIL, 2019
BEFORE
®
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NOS. 7376-7378/2019
C/W
WRIT PETITION NOS. 7724/2018, 8864/2018,
8207/2018, 8507/2018, 8508/2018, 8509/2018,
8510/2018, 8537/2018, 8569/2018, 8570/2018,
8571/2018, 8573/2018, 8698/2018, 8857/2018,
8863/2018, 8182/2018, 8184/2018, 8183/2018,
8206/2018, 8204/2018, 7648-7663/2016, 7867/2017,
42201/2015, 15157/2016, 3585/2016, 43939/2015,
18937/2016, 14849/2016, 35908-35915/2015,
9093/2018, 6667-6669/2017, 6670/2017, 8144/2017,
6671/2017, 8648/2017, 7722/2019, 8261/2019,
8844/2019, 9251/2019, 7845/2019, 8702/2019,
9135-9137/2019, 9250/2019, 8673/2019, 9040/2019,
8672/2019, 8696/2019, 8691/2019, 8697/2019,
8694/2019, 7372-7374/2017, 8247/2017,
10775/2018, 8698/2019, 8700/2019, 9230/2019,
9231/2019, 9232/2019, 9252/2019, 9253/2019,
9254/2019, 9255/2019, 9256/2019, 9257/2019,
9259/2019, 9260/2019, 9261/2019, 9262/2019,
9264/2019, 9445/2019, 9447/2019, 9448/2019,
9450/2019, 9538/2019, 9539/2019, 9540/2019,
9541/2019, 9542/2019, 9551/2019, 9712/2019,
9713/2019, 9715/2019, 9716/2019, 9718/2019,
9719/2019, 9720/2019, 9734/2019, 9735/2019,
9903/2019, 10049/2019, 8693/2019, 8701/2019,
9446/2019, 9449/2019, 9970/2019, 6666/2017,
8418/2017, 8419/2017, 8554/2017, 8565/2017,
8567/2017, 8568/2017, 8576/2017, 8582/2017,
9862/2017, 9863/2017, 9930/2017, 9943/2017,
10040/2017, 10540/2017, 11561/2017, 8969/2018,
9054/2018, 9055/2018, 9057/2018, 9061/2018 &
9107-08/2018, 9062/2018, 9063/2018, 9094/2018,
9095/2018, 9096/2018, 9097/2018, 10148/2018,
10306/2018, 10674/2018, 10675/2018, 8442/2019
(EDN-CET)
2
IN W.P. NOS. 7376-7378/2019:
BETWEEN:
1. PRANAV V DESHPANDE
MINOR
AGED 17 YEARS,
S/O VENKATESH V DESHPANDE
76, MIG 2ND STAGE, 5TH MAIN,
KHB COLONY, BASAVESHWAR NAGAR,
BENGALURU - 560 079
REPRESENTED BY HIS FATHER
AND NATURAL GUARDIAN
VENKATESH V DESHPANDE
2. SRICHARAN RAMANUJA IYENGAR
MINOR, AGED 17 YEARS,
S/O RAMANUJA IYENGAR,
NO.83, 3RD MAIN, 9TH CROSS,
TALAKAVERI NAGAR LAYOUT
AMRUTHAHALLI ROAD,
BENGALURU - 560 092
REPRESENTED BY HIS FATHER AND NATURAL
GUARDIAN RAMANUJA IYENGAR.
3. KUNAL KUSH AVALAKKI
AGED 18 YEARS,
S/O SUDHIR G AVALAKKI
334, 3RD STAGE, II BLOCK,
BASAVESHWAR NAGAR,
BENGALURU - 560 079.
... PETITIONERS
(BY PROF. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU - 560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3
3. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU - 560 012
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK,
NEW DELHI - 110 001.
5. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, NEW DELHI - 110 001.
... RESPONDENTS
(BY SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N.K.RAMESH, ADV. FOR R2 & R3;
SRI. C. SHASHIKANTHA, ASG AND
SRI. ADITHYA SINGH, CGC FOR R4 & R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT RULE 5 OF THE KARNATAKA SELECTION OF
CANDIDATES FOR GOVERNMENT SEATS IN PROFESSIONAL
COURSES RULES, 2006 IN SO FAR AS IT STIPULATES THAT
"NO CANDIDATE SHALL BE ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEATS UNLESS HE IS A CITIZEN OF INDIA" IS
ARBITRARY, ILLEGAL, UNCONSTITUTIONAL AND VIOLATIVE
OF THE PETITIONERS' FUNDAMENTAL RIGHT UNDER 14 OF
THE CONSTITUTION OF INDIA AND STRIKE DOWN THE
SAME;
IN W.P. NO. 7724/2018:
BETWEEN:
MISS SRIRAKSHA PRAKASH
DAUGHTER OF SRIKANTA PRAKASH,
PRESENTLY RESIDING AT
#251, 15TH MAIN, R M V EXTENSION
SADASHIVANAGAR
BENGALURU- 560080 ... PETITIONER
(BY PROF. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. REGO L P E, ADVOCATE)
4
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HEALTH & FAMILY
WELFARE DEPARTMENT (MEDICAL EDUCATION),
MS BUILDING, DR B R AMBEDKAR VEEDHI
BENGALURU 560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU 560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA ,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK,
NEW DELHI 110001
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS
SOUTH BLOCK,
NEW DELHI 110001 ... RESPONDENTS
(BY SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R1;
SRI. N.K.RAMESH, ADVOCATE FOR R-2;
SRI. C.SHASIKANTHA, ASG AND
SRI. K.S.BHEMIAH, ADVOCATE FOR R3 AND R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT RULE 5 OF THE KARNATAKA SELECTION OF
CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS IN
PROFESSIONAL EDUCATION INSTITUTIONS RULES, 2006 IN
SO FAR AS IT STIPULATED THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERNMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND IT IN VIOLATION OF ARTICLE 14 ADN 15 OF
THE CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955.
5
IN W.P. NO. 8864/2018:
BETWEEN:
SUHAS KISHORE
AGED ABOUT 17 YEARS,
S/O KISHORE JAYADEVA
R/AT 118, 29TH MAIN ROAD, 6TH CROSS
BTM LAYOUT 2ND STAGE
BENGALURU-560065
REPRESENTED BY HER MOTHER
AND NATURAL GUARDIAN
SMT SOWMYA SOMASHEKAR ... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. B R VISWANATH, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAVAN CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAVAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATION AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM
BENGALURU-560012
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA (COMED-K)
REP BY ITS SECRETARY
NO.132, 2ND FLOOR, 11TH MAIN,
MALLESHWARAM
BENGALURU-560055
6
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO ORDINATOR FOR IIT-LJEE
(MAINS AND ADVANCED) & NIT,
SHIKSHA KENDRA, NO.2,
COMMUNITY CENTER
PREETH VIHAR, DELHI-110092
7. THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
TO HELATH AND FAMILY WELFARE DEPARTMENT
M S BUILDING, DR B R AMBEDKAR VEEDHI
BENGALURU-560 001
... RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A, CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3,
SRI. N.K.RAMESH, ADVOCATE FOR R4,
SRI. A.S.PONNANNA, AAG AND
SMT.PRAMODINI KISHAN, AGA FOR R7;
R-5 AND R-6 DELETED V.C.O DATED 23.2.2018)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT TO ACCEPT THE APPLICATION OF
THE PETITIONER AND PERMIT HER TO APPEAR FOR
COMMON ENTRANCE TEST 2018 CONDUCTED BY THE
RESPONDENT AUTHORTIY.
IN W.P. NO. 8207/2018:
BETWEEN:
SAMARATH KRISHNA MURTHY
S/O KRISHNAMURTHY D S
AGED ABOUT 17 YEARS
MINOR, R/AT NO.L-2006
PURVA HIGHLANDS
OFF KANAKAPURA ROAD
MALLASANDRA
BENGALURU-560062
REP BY FATHER
KRISHNAMURTHY D S ... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
7
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECREARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560012
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA (COMEDK)
REP BY ITS SECRETARY,
NO.132, 2ND FLOOR, 11TH MAIN, 17TH CROSS,
MALLESHWARAM, BENGALURU-560065
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO ORDINATORY FOR IIT JEE
(MAINS AND ADVANCED) & NIT
SHIKSHA KENDRA
NO.2, COMMUNITY CENTER
PREETH VIHAR, DELHI-110092
7. STATE OF KARNATAKA
REP BY SECREARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BENGALURU-560 001
... RESPONDENTS
(BY SRI. C.SHASHIKANTHA, ASG AND
SRI. MAHESH SHETTY, CGC FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R7)
8
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.4 TO PERMIT THE
PETITIONER TO TAKE UP THE KARNATAKA COMMON
ENTRANCE TEST (CET) - 2018 AND RENDER HIM ELIGIBLE
FOR ADMISSION WITH GOVERNMENT QUOTA SEAT; AND
THE RESPONDENT NO.4 TO 6 TO PERMIT THE PETITIONER
TO TAKE UP THE ENTRANCE TEST FOR BACHELOR OF
ENGINEERING COURSE AND TO APPEAR FOR COUNSELING
FOR SELECTION OF HIS ENGINEERING COURSE IN ALL THE
ENGINEERING COLLEGES IN KARNATAKA RENDER HIMSELF
ELIGIBLE FOR ADMISSION; UNDER KARNATAKA GOVT,
QUOTA.
IN W.P. NO. 8507/2018:
BETWEEN:
SHREYAS REDDY BENIGERI
S/O DODDA SREENIVASA REDDY,
AGED ABOUT 17 YEARS MINOR,
R/O 745, 20TH MAIN, 19TH CROSS,
HSR LAYOUT, 2ND SECTOR,
BENGALURU-560102,
REP. BY HIS FATHER
SRI.DODDA SREENIVASA REDDY. ... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN CHANAKYAPURI,
NEW DELHI-110021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011.
9
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,18TH CROSS,
MALLESWARAM,
BENGALURU-560012.
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA, (COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM,
BENGALURU-560055.
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO-ORDINATOR FOR IIT-JEE (MAINS
AND ADVANCED), & NIT
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTRE,
PREETH VIHAR,
DELHI-110092.
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
... RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A , CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIS ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND THE R-5 & 6 TO PERMIT THE PETITIONER TO
TAKE UP THE ENTRANCE TEST FOR BACHELOR OF
ENGINEERING COURSE AND RENDER HIS ELIGIBLE FOR
ADMISSION.
10
IN W.P. NO. 8508/2018:
BETWEEN:
SISIR SANAGALA
S/O.SAIKUMAR SANAGALA,
AGED ABOUT 17 YEARS, MINOR,
R/A NO.1043, SOBHA SUNCREST,
7/16, MANAVARTHEKKAVAL,
THALAGHATTTAPURA POST,
BENGALURU-560062.
REP. BY NATURAL GUARDIAN
SIR.SAIKUMAR SANAGALA.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN CHANAKYAPURI,
NEW DELHI-110021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012.
5. CONSORTIUM OF MEDICAL ENGINEERING & DENTAL
OF KARNATAKA,9COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM, BENGALURU-560055.
11
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO-ORDINATOR FOR IIT-JEE
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTRE,
PREETH VIHAR, DELHI-110092.
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION) MS BUILDING,
BR AMBEDKAR ROAD, BENGALURU-560001.
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560001.
... RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A , CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R7& 8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARANTAKA COMMON ENTRANCE TEST[CET]-2018 AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE RANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR ENGINEERING AND OTHER ALLIED
COURSES BASED ON THE RANKING OBTAINED FROM IIT -
JEE (MAIN) FOR NITs AND IIT - JEE (ADVANCED) UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING.
IN W.P. NO. 8509/2018:
BETWEEN:
MISS NIMISHA KUSHAL KUMAR
D/O KUSHAL KUMAR RAJAGOPAL
AGED ABOUT 17 YEARS (MINOR)
R/AT NO.G2-401
PROVIDENT WELWORTH CITY
12
YALAHANKA DODDABALLAPURA ROAD
MARASANDRA
DODDABALLAPURA BENGALURU-561203
MINOR REP BY HER FATHER
SRI KUSHAL KUAMR RAJAGOPAL
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATION AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BENGALURU-560012
5. CONSTORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNAKATA (COMEDK)
REP BY ITS SECRETARY
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS
MALLESHWARAM
BENGALURU-560 055
6. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001 ... RESPONDENTS
13
(BY SRI. VENKAT SATYANARAYANA A , CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR 6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIS ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND THE R-5 TO PERMIT THE PETITIONER TO TAKE UP
THE ENTRANCE TEST FOR BACHELOR OF ENGINEERING
COURSE AND RENDER HIS ELIGIBLE FOR ADMISSION
IN W.P. NO. 8510/2018:
BETWEEN:
ANIRUDH S BHARADWAJ
S/O SURESH S,
AGED ABOUT 17 YEARS, (MINOR)
R/A NO.42, ITI LAYOUT,
NEW BEL ROAD,
BENGALURU-560054.
MINOR REP. BY HIS FATHER
AND NATURAL GUARDIAN SRI SURESH S
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN CHANAKYAPURI,
NEW DELHI-110021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
14
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012.
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA,9COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM,
BENGALURU-560055.
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO-ORDINATOR FOR IIT-JEE
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTRE,
PREETH VIHAR,
DELHI-110092.
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HEALTH & FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION) M S BUIDLING,
BR AMBEDKAR ROAD,
BENGALURU-560001.
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
... RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A , CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R7& 8;
R5 & R6 DELETED V.C.O. DATED 23.02.2018)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
15
THE KARANTAKA COMMON ENTRANCE TEST[CET-2018] AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE TANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR MEDICAL, DENTAL, AND OTHER ALLIED
COURSES BASED ON THE RANKING OBTAINED FROM NEET
UNDER GENERAL QUOTA AND OTHER ELIGIBLE
CATEGORIES BASED ON THE RANKING.
IN W.P. NO. 8537/2018:
BETWEEN:
MR. GAURAV SARJAPURAM
S/O SHRI MURALIDHAR SARJAPURAM,
AGED ABOUT 17 YEARS,
SINCE MINOR,
REPRESENTED BY HIS MOTHER
AND NATURAL GUARDIAN
SMT. KIRAN SARJAPURAM
D/O K P NARAYAN R/AT 3361,
2ND MAIN, SHASTRI NAGAR,
BENGALURU - 560028
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SR. COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO
GOVERNMENT HEALTH & FAMILY WELFARE
DEPARTMENT MEDICAL EDUCATION
MS BUILDINGS
DR BR AMBEDKAR VEEDHI
BENGALURU - 560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD,
18TH CROSS,
MALLESHWARAM,
BENGALURU - 560012
REPRESENTED BY ITS EXECUVTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS
16
INDIAN AFFAIRS NORTH BLOCK,
NEW DELHI - 110001
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS
SOUTH BLOCK,
NEW DELHI - 110001
... RESPONDENTS
(BY SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R1;
SRI. N.K.RAMESH, ADVOCATE FOR R2;
BY SRI. C.SHASHIKANTHA, ASG FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT RULE 5(1) OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES,
2006 IN SO FAR AS IT STIPULATES THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERNMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATIORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE THE SAME; AND ETC.,
IN W.P. NO. 8569/2018:
BETWEEN:
MANASA VERMA
D/O P KUMAR
R/AT NO.573, 7TH MAIN
VIJAYANAGAR
BENGALURU 560040
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS , NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI 110001
17
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN , CHANAKYAPURI
NEW DELHI 110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI 110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM,
BENGALURU 560012
5. CONSORTIUM OF MEDICAL
ENGINEERING & DENTAL
OF KARNATAKA (COMEDK)
REP BY ITS SECRETARY
NO.132, 2ND FLOOR
11TH MAIN, 17TH CROSS
MALLESHWARAM
BENGALURU 560055
6. STATE OF KARNATAKA
REP BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU 560001
... RESPONDENTS
(BY SRI. VENKAT SATYANARAYANA A , CGC AND
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIS ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND ETC.,
18
IN W.P. NO. 8570/2018:
BETWEEN:
KESHAVA SHIVKUMAR
S/O SHIVKUMAR NATARAJAN
AGED ABOUT 17 YEARS, (MINOR)
R/A VILLA NO.216, HIMAGIRI MEADOWS
BANNERGHATTA ROAD, GOTTIGERE
BENGALURU 560083
MINOR REP BY HIS FATHER
AND NATURAL GUARDIAN
SRI SHIVKUMAR NATARAJAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS , NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI 110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI 110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI 110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM, BENGALURU 560012
5. CONSORTIUM OF MEDICAL
ENGINEERING & DENTAL
OF KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS
MALLESHWARAM, BENGALURU 560055
19
6. CENTRAL BOARD OF
SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRAMAN
AND CO ORDINATOR FOR NEET A&
IIT-JEE (MAINS AND ADVANCE) SHIKSHA KENDRA
NO.2 COMMUNITY CENTRE
PREETH VIHAR, DELHI 110092.
R5 & R6 ARE DELETED AS
PER V.C.O. DATED 23/02/2018
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HEALTH & FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION) MS BUILDING
BR AMBEDKAR ROAD
BENGALURU 560001
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU -560001
... RESPONDENTS
(BY SRI. VENKATA SATHYANARAYANA, CGC AND
SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7 & 8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARANTAKA COMMON ENTRANCE TEST[CET-2018] AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE TANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR OTHER ALLIED COURSES BASED ON THE
RANKING OBTAINED FROM NEET UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING AND ETC.,
IN W.P. NO. 8571/2018:
BETWEEN:
ARPIT GUPTA S/O ANIL KUMAR GUPTA,
AGED ABOUT 19 YEARS,
R/AT NO.B-201, AKME BALLET,
20
DODDANAKKUNDI, OUTER RING ROAD,
NEAR TOTAL MALL MARATHAHALLI,
BENGALURU-560037
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001.
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110001.
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAR RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI-110001.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560012
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM,
BENGALURU-560055
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS
CHAIRMAN AND CO -ORDINATOR FOR NEET,
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTER,
PREETH VIHAR, DELHI-110092
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
21
HEALTH & FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION) M S BUILDING,
BR AMBEDKAR ROAD,
BENGALURU-560001
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGH EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7 & 8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARANTAKA COMMON ENTRANCE TEST[CET-2018] AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE RANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR MEDICAL, DENTAL, AND OTHER ALLIED
COURSES BASED ON THE RANKING OBTAINED FROM NEET
UNDER GENERAL QUOTA AND OTHER ELIGIBLE
CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 8573/2018:
BETWEEN:
VINDYA BHAVANISHANKAR
D/O BHAVANI SHANKAR RAMARAO VISHWANATH
AGED ABOUT 17 YEARS,(MINOR)
R/AT 67/1, 3RD CROSS A STREET,
IYYANNA SHETTY LAYOUT
BYAATRAYANAPURA PO MYSORE ROAD,
REP BY HER FAHTER
SRI BHAVANI SHANKAR RAMARAO VISHWANATH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
RE BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS NORTH BLOCK,
22
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302,-C SHASTRI BHAWAN,
NEW DELHI-110 011
4. KARNATAKA EXAMINATION AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD 18TH CROSS,
MALLESWARAM
BENGALURU-560 012
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA COMED - K
REP BY ITS SECRETARY , NO 132,
2ND FLOOR, 11TH MAIN, 17TH CROSS,
MALLESHWARAM
BENGALURU - 560055
6. STATE OF KARNATAKA
REP BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R6 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIS ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND THE R-5 TO PERMIT THE PETITIONER TO TAKE UP
THE ENTRANCE TEST FOR BACHELOR OF ENGINEERING
COURSE AND RENDER HIS ELIGIBLE FOR ADMISSION AND
ETC.,
23
IN W.P. NO. 8698/2018:
BETWEEN:
NIDHI SANJAY SINGH
D/O D SANJAY SINGH
AGED ABOUT 18 YEARS,
RESIDING AT NO.1A SINGAPORE GARDEN
GUBBALALAGATE,
KANAKAPURA MAIN ROAD,
BENGALURU-560062
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. YATHISH S, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK CENTRAL SECRETARIAT,
NEW DELHI-110 001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETARY
EDUCATION DEPARTMENT
M.S. BUILDING,
BENGALURU-560001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ADMINISTRATIVE OFFICER
18TH CROSS ROAD, MALLESHWARAM WEST,
BENGALURU-560012
5. CHIEFS EXECUTIVE OFFICER
REP BY EXECUTIVE DIRECTOR
COMMON ENTRANCE TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM,
BENGALURU-5600003
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG AND
SRI. VENKATA SATHYANARYANA, CGC FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
24
SRI. PRAMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-5 TO ALLOW THE PETITIONER TO APPEAR FOR
CET EXAM OF 2018 TO BE HELD ON APRIL 2018 AT THE
INTEREST OF JUSITCE THE HON'BLE COURT IS PRAYED TO
DIRECT R-5 TO PROVIDE HER OPPORTUNITY AS PER WITH
THE OTHER STUDENT WHO ARE STUDYING IN THE STATE
OF KARNATAKA LIKE THE PETITIONER AT THE INTEREST OF
JUSTICE;
IN W.P. NO. 8857/2018:
BETWEEN:
MR VIKAS GENIGERE
AGED 18 YEARS,
SON OF VASU SANNEGOWDA
RESIDING AT #161, 6TH MAIN,
RPC LAYOUT VIJAYANAGAR
BENGALURU-560040
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. P BHARATH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINICPAL SECRETARY TO
GOVERNMENT, HEALTH & FAMILY
WELFARE DEPARTMENT
M S BUILDING, DR. B R AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. KARNATAKA EXAMINATION AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK
NEW DELHI-110001
4. THE UNION OF INDIA
25
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS
SOUTH BLOCK
NEW DELHI-110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. SHASHIKANTHA, ASG FOR R3 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 TO
PERMIT THE PETITIONER TO APPEAR FOR CET 2018 AND
PARTICIPATE IN THE COUNSELLING PROCESS FOR SEAT
SELECTION FOR THE ACADEMIC YEAR 2018-2019 AND ALL
OTHER RELATED / ALLIED ACTIVITIES WITH RSPECT TO CET
- 2018 FOR ADMISSION TO THE UNDERGRADUATE
ENGINEERING AND OTHER PROFESSIONAL COURSES IN THE
VARIOUS GOVERNMENT AND PRIVATE ENGINEERING LAND
PROFESSIONAL COLLEGES IN KARNATAKA, ON THE BASIS
OF HIS MERIT AND ETC.,
IN W.P. NO. 8863/2018:
BETWEEN:
MS INCHARA GUJJAR
AGED ABOUT 17 YEARS,
D/O SHEKAR SHANKARA RAO GUJJAR
R/AT 1503, 7TH MAIN, 5TH CROSS,
JUDICIAL LAYOUT G.K.V.K POST
BENGALURU-560065
REPRESENTED BY HER MOTHER
AND NATURAL GUARDIAN
SMT SOWMYA G DOIJODE
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SENIOR COUNSEL FOR
SRI. B R VISWANATH, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
26
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAVAN CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAVAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATION AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM
BENGALURU-560012
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA (COMED-K)
REP BY ITS SECRETARY
NO.132, 2ND FLOOR, 11TH MAIN,
MALLESHWARAM
BENGALURU-560055
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO ORDINATOR FOR IIT-LJEE
(MAINS AND ADVANCED) & NIT,
SHIKSHA KENDRA
NO.2, COMMUNITY CENTER
PREETH VIHAR
DELHI-110092
7. THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
TO HELATH AND FAMILY WELFARE DEPARTMENT
M S BUILDING, DR B R AMBEDKAR VEEDHI
BENGALURU-560 001
... RESPONDENTS
(BY SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R4;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN AGA FOR R7;
R5 & R6 DELETED V.C.O DATED 23.02.3018)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT TO ACCEPT THE APPLICATION OF
THE PETITIONER AND PERMIT HER TO APPEAR FOR
COMMON ENTRANCEK TEST 2018 CONDUCTED BY
RESPONDENT AUTHORITY.
27
IN W.P. NO. 8182/2018:
BETWEEN:
SUJIT VIRUPAKSHA
S/O. VIRUPAKSHA MURTHY,
AGED ABOUT 17 YEARS,(MINOR)
R/AT NO. 198, 2ND CROSS,
BAPUJI LAYOUT, BOGADI,
MYSORE-570 026,
REP. BY HIS FATHER AND NATURAL GUARDIAN
SRI. VIRUPAKSHA MURTHY.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,18TH CROSS,
MALLESWARAM,
BENGALURU-560 012.
5. CONSORTIUM OF MEDICAL ENGINEERING & DENTAL
OF KARNATAKA (COMEDK),
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM,
28
BENGALURU-560 055.
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS CHAIRMAN
AND CO ORDINATOR FOR NEET
& IIT-JEE (MAINS AND ADVANCED),
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTER,
PREETH VIHAR,
DELHI-110 092.
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HEALTH AND FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION),
M.S. BUILDING,
B.R. AMBEDKAR ROAD,
BENGALURU-560 001.
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 -3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5;
SRI. M SHAILENDRA, ADVOCATE FOR R6;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7 & 8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO:
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARANTAKA COMMON ENTRANCE TEST[CET-2018] AND
RENDER HIM ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE RANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR MEDICAL, DENTAL, AND OTHER ALLIED
COURSES BASED ON THE RANKING OBTAINED FROM NEET
AND IIT - JEE (MAINS AND ADVANCE) UNDER GENERAL
QUOTA AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING AND THE R-4 TO PERMIT THE PETITIONER TO
TAKE UP THE ENTRANCE TEST FOR BACHELOR OF
ENGINEERING COURSE AND RENDER HER ELIGIBLE FOR
ADMISSION UNDER GOVERNMENT/GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE RANKING
AND ETC.,
29
IN W.P. NO. 8184/2018:
BETWEEN:
DANISH MOHAMMED EBADULLA
S/O MOHAMMED KHALID EBADULLA,
AGED ABOUT 18 YEARS,
R/AT NO.205, ELEGANCE BRINDAVAN,
11TH A MAIN, 36TH B CROSS,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560010
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,.
MINISTRY OF OVERSEAS INDIAA AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560012
5. CONSORTIUM OF MEDICAL
ENGINEERING & DENTAL OF
KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS, MALLESHWARAM,
BENGALURU-560055
30
6. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 -3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIM ELGIBLE FOR ADMISSION WITH GOVERNMENT
QUOTA SEAT AND THE R-4 TO PERMIT THE PETITIONER TO
TAKE UP THE ENTRANCE TEST FOR BACHELOR OF
ENGINEERING COURSE AND TO APPEAR FOR COUNSELING
FOR SELECTION OF HIS ENGINEERING COURSE IN ALL THE
ENGINEERING COLLEGES IN KARNATAKA AND RENDER
HIMSELF ELIGIBLE FOR ADMISSION UNDER KARNATAKA
GOVERNMENT QUOTA.
IN W.P. NO. 8183/2018:
BETWEEN:
MISS VAIDEHI BHASKARA
D/O SHYAM BHASKAR,
AGED ABOUT 19 YEARS,
R/AT NO.APT NO.402 BLOCK 4,
JAINS PRAKRITI APARTMENTS,
K R ROAD, 7TH BLOCK, JAYANAGAR,
BENGALURU-560070
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001.
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,.
MINISTRY OF OVERSEAS INDIAA AFFAIRS,
31
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110021.
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011.
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560012.
5. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR,
11TH MAIN, 17TH CROSS, MALLESHWARAM,
BENGALURU-560055.
6. CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY CHAIRMAN,
AND CO ORDINATOR FOR NEET,
SHIKSHA KENDRA,
NO.2, COMMUNITY CENTER,
PREETH VIHAR, DELHI-110092.
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION), M S BUILDING,
B R MABEDKAR ROAD,
BENGALURU-560001.
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 -3;
SRI. N K RAMESH, ADVOCATE FOR R4
V.C.O DATED 23.02.2018, R5 & 6 DELETED;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7 & 8)
32
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARANTAKA COMMON ENTRANCE TEST[CET-2018] AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND/OR UNDER GENERAL QUOTA AND
OTHER ELIGIBLE CATEGORIES BASED ON THE TANKING
AND ALSO PERMIT THE PETITIONER TO CONSIDER FOR
COUNSELING FOR MEDICAL, DENTAL, AND OTHER ALLIED
COURSES BASED ON THE RANKING OBTAINED FROM NEET
UNDER GENERAL QUOTA AND OTHER ELIGIBLE
CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 8206/2018:
BETWEEN:
SUHAS VASISHT
S/O S G RAGHAVENDRA
AGED ABOUT 17 YEARS (MINOR)
120, 3RD CROSS,DOLLARS LAYOUT
J P NAGAR 4TH PHASE,
BENGALURU - 560078
REP BY HIS FATHER SRI S G RAGHAVENDRA
... PETITIONER
(BY SRI. PROF. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI - 110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI - 110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO 302-C, SHASTRI BHAWAN
NEW DELHI - 110011
33
4. KARNATAKA EXAMINATION AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIFE ROAD, 18TH CROSS
MALLESHWARAM, BENGALURU - 560012
5. CONSERTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA COMED - K
REP BY ITS SECRETARY
NO 132, 2ND FLOOR,
11TH MAIN, 17TH CROSS,
MALLESHWARAM
BENGALURU - 560055
6. STATE OF KARNATAKA
REP BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU -560001
... RESPONDENTS
(BY SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3,
SRI. N.K.RAMESH FOR R4,
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN AGA FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST[CET] 2018 AND
RENDER HIS ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND THE R-5 TO PERMIT THE PETITIONER TO TAKE UP
THE ENTRANCE TEST FOR BACHELOR OF ENGINEERING
COURSE AND RENDER HIS ELIGIBLE FOR ADMISSION.
IN W.P. NO. 8204/2018:
BETWEEN:
ANIRUDH HARITAS MURALI
S/O MURALI K SUNDARARAJU
AGE: 17 YEARS
R/O NO 66/21, 5TH CROSS,
N R COLONY BENGALURU - 560019
BEING MINOR REPRESENTED BY FATHER
MR MURALI K SUNDARARAJU
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SR. COUNSEL FOR
SRI. UDAY SHANKAR ASSTS)
34
AND:
1. STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
HEALTH & FAMILY WELFARE DEPARTMENT
M S BUILDING
DR B R AMBEDKAR VEEDHI
BENGALURU - 560001
2. KARNATAKA EXAMINATION AUTHORITY
SAMPIGE ROAD,
18TH CROSS ROAD,
MALLESHWARAM
BENGALURU
KARNATAKA - 560012
... RESPONDENTS
(BY SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R1;
SRI. N.K.RAMESH, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT INTER-ALIA AGAINST THE RESPONDENTS TO ALLOW
THE PETITIONER TO APPLY AND APPEAR FOR COMMON
ENTRANCE TEST - 2018 DUE TO THE FACT THAT THE
ONLINE APPLICATION FORM DOES NOT ENABLE THE
CANDIDATE WHO IS AN OVERSEAS CITIZEN OF INDIA TO
CONTINUE WITH THE PROCESS OF COMPLETING AND
SUBMITTING THE APPLICATION SINCE IT DOES NOT HAVE
AN OPTION / ENTRY / FIELD ALLOWING AN OVERSEAS
CITIZEN OF INDIA TO APPLY, IN SO FAR AS THE PETITIONER
IS CONCERNED.
IN W.P. NOS. 7648-7663/2016:
BETWEEN:
1. MR.ROSHAN BAIJU EDACHALI
S/O MR BAIJU EDACHALI
AGED ABOUT 16 YEARS
R/AT 157 LAKESHORE HOMES,
KASAVANAHALLI,
OFF SARJAPUR ROAD,
BENGALURU-560 035
SINCE MINOR,REPRESENTED BY
HIS NATURAL GUARDIAN &
FATHER MR BAIJU EDACHALI
2. MR SHANKAR RAVI IYER
S/O MR RAVI SATHYANARAYANA,
35
AGED ABOUT 17 YEARS
R/AT 1737,12TH MAIN,31ST CROSS,
BSK 2ND STAGE,
BENGALURU-560 070
SINCE MINOR,REPRSENTED BY
HIS NATURAL GUARDIAN &
FATHER MR RAVI SATHYANARAYANA
3. MS SRIYA CHANDRAGUPTA ELAVARTHY
D/O MR CHANDRAGUPTA
NARAYANARAJU ELAVARTHY,
AGED ABOUT 17 YEARS
R/AT PLOT NO.5/A,CLASSIC ORCHARDS
BEHIND MEENAKSHI TEMPLE,
BANNERGHATTA ROAD,
BENGALURU-560 076
SINCE MINOR,REPRESENTED BY
HER NATURAL GUARDIAN &
FATHER MR CHANDRAGUPTA
NARAYANARAJU ELAVARTHY
4. MR VISHAL NEERAJE
S/O MR RAVEESH NEERAJE
AGED ABOUT 17 YEARS
R/AT 281/A,3RD MAIN,NEAR DOUBLE ROAD,
SACHIDANANDA NAGAR,
RAJA RAJESHWARI NAGAR,
BENGALURU-560 098
SINCE MINOR,REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER
MR RAVEESH NEERAJE
5. MS ANJALI UPADHYAYA
D/O MR VISHWESHWARA UPADHYAYA
AGED ABOUT 17 YEARS
R/AT NO.83,CLASSIC ORCHARDS
BEHIND MEENAKSHI TEMPLE
BANNERGHATTA ROAD,
BENGALURU-560 076
SINCE MINOR REPRESENTED BY
HER NATURAL GUARDIAN &
FATHER MR VISHWESHWARA UPADHYAYA.
6. MS NITHYA SHIKARPUR
D/O MR UTTAM SHIKARPUR,
AGED ABOUT 18 YEARS
R/AT 432/A,10TH CROSS,18TH MAIN,
JP NAGAR,PHASE 2,BENGALURU-560 078
7. MR SUHITH CHANDRA
36
S/O MR CHANDRASHEKAR RAMAKRISHNA
AGED ABOUT 19 YEARS
R/AT #13 KARISHMA HILLS,
SUBRAMANYAPURA POST,
BENGALURU-560 061.
8. MS SAMHITA IYER
D/O NATARAJAN T IYER,
AGED ABOUT 17 YEARS,
RA/T 2056, SOBHA SUNCREST
APARTMENTS,KANAKAPURA ROAD,
THALAGHATTAPURA POST,
BENGALURU-560 062
SINCE MINOR,REPRESETNED BY
HER NATURAL GUARDIAN &
FATHER NATARAJAN T IYER
9. MR AMAN NADIMPALLI RAJU
S/O VENKATARAMA NADIMPALLE RAJU
AGED ABOUT 16 YEARS
R/AT 82 CLASSIC ORCHARDS,
BEHIND MEENAKSHI TEMPLE
BANNERGHATTA ROAD,BENGALURU-560 076
SINCE MINOR,REPRESENED BY
HIS NATURAL GUARDIAN & MOTHER
SMT SUJATHA RAJU
10. MR VAIBHAV VIKRAM SANTURKAR
S/O SRI VIKRAM SANTURKAR
AGED ABOUT 17 YEARS
R/AT 28,PHASE 2, CLASSIC ORCHARDS,
BEHIND MEENAKSHI TEMPLE,
BANNERGHATTA ROAD,BENGALURU-560 076
SINCE MINOR,REPRESENTED BY
HIS NATURAL GUARDIAN &
FATHER SRI VIKRAM SANTURKAR
11. MR SIDDHARTH NATH
S/O SANJAY NATH
AGED ABOUT 17 YEARS
R/AT 1D-302, AKME ENCORE,
ITPL MAIN ROAD, KUNDALAHALLI,
BENGALURU-560 037
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER SANJAY NATH
12. MS TARUNI SURAJ
D/O SURAJ RENGARAJAN,
AGED ABOUT 17 YEARS
R/AT VILLA # 41B,
37
SKYLARK GREENS,
VARTHUR ROAD,
RAMAGONDANAHALLI,
WHITEFIELD, BENGALURU-560 066
SINCE MINOR,REPRESENTED BY
HER NATURAL GUARDIAN &
FATHE SURAJ RENGARAJAN
13. MS SUPRIYA SATHYA PRASAD
D/O SATHYA PRASAD,
AGED ABOUT 17 YEARS
R/AT 386,1ST A MAIN,3RD CROSS,
GIRINAGAR 1ST PHASE,BENGALURU-560 085
SINCE MINOR,REPRESENTED BY
HER NATURAL GUARDIAN &
FATHER SATHYA PRASAD
14. MS SHRAVYA DHARAMBHAT
D/O MR SRINIVASA DHARAMBHAT,
AGED ABOUT 18 YEARS
R/AT 4003,"ANRIYA GREINBERG"
APT,8TH MAIN,13TH CROSS,
JUDICIAL LAYOUT,
GKVK POST,YALAHANKA
BENGALURU-560 064
15. MR ABHIRAM BELLUR
S/O MRS GOWRI SUMANA,
AGED ABOUT 17 YEARS
R/AT 516,41ST CROSS,1ST MAIN,
JAYANAGAR 8TH BLOCK,
BENGALURU-560 082
SINCE MINOR,REPRESENTED BY
HIS NATURAL GURADIAN &
MOTHER SMT GOWRI SUMANA
16. MS ANOUSHKA GOWDA
D/O SHUBHA GOWDA,
AGED ABOUT 18 YEARS
R/AT NO.6, 24TH MAIN,
JP NAGAR 1ST PHASE,
BENGALURU-78
... PETITIONERS
(BY PROF. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. VIVEK HOLLA, ADVOCATE)
38
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI-110 001
2. UNION OF INDIA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN,CHANAKYAPURI,
NEW DELHI-110 021
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
302-C,SHASTRI BHAWAN,
NEW DELHI-110 011
4. CENTRAL BOARD FOR SECONDARY EDUCATION
(AN AUTONOMOUS ORGANIZATION
UNDER THE MINISTRY OF HUMAN
RESOURCES DEVELOPMENT
GOVERNMENT OF INDIA)
"SHIKSHA KENDRA"
2,COMMUNITY CENTRE,
PREET VIHAR, NEW DELHI-110 092
5. INDIAN INSTITUTE OF SCIENCE
REPRESENTED BY ITS REGISTRAR,
C V RAMAN AVE, BENGALURU-560 012
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD,18TH CROSS,
MALLESHWARAM, BENGALURU-570 012.
7. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
VIDHANA SOUDHA,
BENGALURU - 560001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. M R SHAILENDRA, ADVOCATE FOR R4;
SRI. PRADUBIDRI R MOHAN RAO, ADVOCATE FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
39
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE INFORMATION BULLETING DATED 30.12.2015
PERTAINING TO JOINT ENTRANCE EXAMINATION [MAIN]-
2016 PUBLISHED BY CENTRAL BOARD OF SECONDARY
EDUCATION, THE R-4 HEREIN, [ANNEX-H] IN SO FAR AS IT
SPECIFIES THAT OCI CARD HOLDERS ARE NOT ELIGIBLE
FOR ADMISSION TO NITS, IITS AND CFTIS THROUGH JEE-
MAIN CHANNEL; AND QUASH THE INFORMATION BULLETIN
[IB-AIPMT-2016] ISSUED BY CENTRAL BOARD SECONDARY
EDUCATION, THE R-4 HEREIN [ANNEX-M] IN SO FAR AS IT
SPECIFIES THAT OCI CARD HOLDERS ARE NOT ELIGIBLE
FOR ADMSISION TO MBBS/BDS COURSES UNDER ALL INDIA
QUOTA THROUGH AIPMT AND THE NOTIFICATION
DTD.9.1.2016, ISSUED BY THE KARNATAKA EXAMINATIONS
AUTHORITY, THE R-6 [ANNEX-Q] IN SO FAR AS THE SAME
DENIES THE ELIGIBILITY TO THE OCI CARD HOLDERS TO
TAKE UP THE EXAMINATION AND ETC.,
IN W.P. NO. 7867/2017:
BETWEEN:
MISS SIRISHA KARUMANCHI
D/O SRI ISMAIL MOHAMMED,
AGED ABOUT 17 YEARS (MINOR)
R/AT NO.125, 2ND MAIN,
4TH BLOCK, 3RD PHASE,
NEAR BIG BAZAR,
BANASHANKARI 3RD STAGE,
BENGALURU-560 085
MINOR REP.BY HER FATHER
SRI ISMAIL MOHAMMED
... PETITIONER
(BY SRI. PROF. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001
40
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021
3. UNION OF INDIA
REP.BY ITS PRICNIPAL SECRETARY,
MINISTRY OF HUMAN RESOURES DEPARTMENT,
NO.302-C, SHASTIR BHAWAN,
NEW DELHI-110 011
4. KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD,
REPRESENTED BY ITS SECRETARY
6TH CROSS,
OPP.MALLESHWARAM POLICE STATION,
MALLESHWARAM,
BENGALURU-560 003
5. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BYS ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,18TH CROSS,
MALLESWARAM,
BENGALURU-560 012
6. CONSORTIUM OF MEDICAL
ENGINEERING & DENTAL
OF KARNATAKA(COMEDK)
REPRESENTED BY ITS SECRETARY
NO.L132,2ND FLOOR,
11TH MAIN,17TH CROSS,
MALLESHWARAM
BENGALURU-560 055
7. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA,
BENGALURU-560 001
... RESPONDENTS
(BY SRI. C.SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N.K.RAMESH, ADVOCATE FOR R5;
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN AGA FOR R4 & R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-5 TO PERMIT THE PETITIONER TO TAKE UP
41
THE KARNATAKA COMMON ENTRANCE TEST[CET]-2017 AND
RENDER HER ELGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND THE R-6 TO PERMIT THE PETITIONER TO TAKE UP
THE ENTRANCE TEST FOR COMED-K BACHELOR OF
ENGINEERING COURSES AND RENDER HER ELIGIBLE FOR
ADMISSION
IN W.P. NO. 42201/2015:
BETWEEN:
SHASHANK DATTATHRI
AGED ABOUT 16 YEARS
SINCE MINOR HE IS
REPRESENTED BY HIS
FATHER AND NATURAL GUARDIAN
DATTATHRI RAMANNA
#103, MANDARA, 2ND MAIN, KSRTC LAYOUT
CHIKKALASANDRA
BENGALURU - 560 061
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SR. COUNSEL FOR
SRI. G R ANANTHA SWAMY)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI 110 001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFARIS
AKBA BHAWAN, CHANAKYAPURI
NEW DELHI 110021
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEVELOPMENT
302-C, SHASTRI, NEW DELHI 110011
4. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF SCIENCE AND TECHNOLOGY
TECHNOLOGY BHAVAN
NEW MEHRAULI ROAD
NEW DELHI 110016
42
5. CENTRAL BOARD FOR SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER
THE MINISTRY OF HUMAN
RESOURCES DEVELOPMENT,
GOVERNMENT OF INDIA)
SHIKSHA KENDRA
#2, COMMUNITY CENTRE
PREET VIHAR, NEW DELHI 110 092
REPRESENTED BY ITS CHAIRMAN
6. INDIAN INSTITUTE OF SCIENCE
REPRESENTED BY ITS REGISTRAR
C V RAMAN AVE, BENGALURU 560012
7. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD,18TH CROSS
MALLESHWARAM, BENGALURU 560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
... RESPONDENTS
(BY SRI. M R SHAILENDRA FOR R5,
SRI. C.SHASHIKANTHA, ASG FOR R1 TO R4;
SRI. SRI N.K.RAMESH, ADVOCATE FOR R7;
SRI. PADUBIDRI R.MOHAN RAO, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE INFORMATION BULLETIN DATED 11.11.2014
PERTAINING TO JOINT ENTRANCE EXAMINATION (MAIN) 2015
PUBLISHED BY CENTRAL BOARD OF SECONDARY
EDUCATION (ANNX-G) IN SO FAR AS IT SPECIFIES THAT OCI
CARD HOLDERS ARE NOT ELIGIBLE FOR ADMISSION TO
NITs, IITs, & CFTIs THROUGH JEE-MAIN CHANNEL AND
NOTICE PUBLISHED BY THE INDIAN INSTITUTE OF SCIENCE
IN DAILY NEWSPAPER DECCAN HERALD DT.12.7.2015
(ANNX-L) IN SO FAR AS THE SAME DENIES THE ELIGIBILITY
TO THE OCI CARD HOLDERS TO TAKE UP THE KISHORE
VAIGYANIK PROTSAHAN YOJANA EXAMINATION CONDUCTED
BY R-4 & 5 AND ETC.,
IN W.P. NO. 15157/2016:
BETWEEN:
HEERA BAJPE D/O GIRIDHAR BAJPE
MINOR
AGED ABOUT 17 YEARS
43
R/O 5012
PRESTIGE SOUTH RICH
HOSAKERAHALLI CORSS
BANASHANKARI III STAGE
BENGALURU-560 085
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN GIRIDHAR BAJPE
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SR. COUNSEL FOR
SRI. AJOY KUMAR PATIL)
AND:
1. KARNATAKA EXAMINATIONS AUTHORITY
SAMPGIE ROAD, 18TH CROSS
MALLESWARAM
BENGALURU-560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT HEALTH
AND FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
M S BUILDINGS, DR B R AMBEDKAR VEEDHI
BENGALURU-560 001
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1,
SRI. A.S.PONNANNA, AAG AND
SMT. PRAMODINI KISHAN, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-1 TO PERMIT THE PETITIONER TO SUBMIT
HER ONLINE APPLICATION OF CER-2016 UNDER OCI/PIO
CATEGORY IN THE OPPORTUNITY GIVEN BY KEA TO SUBMIT
ONLINE APPLCIATIONS BETWEEN MARCH 16TH TO 18TH
2016.
IN W.P. NO. 3585/2016:
BETWEEN:
MISS. ANJALI RAVI
AGED ABOUT 18 YEARS,
DAUGHTER OF SRI. RAVI P.T.,
RESIDING AT 702,
WEST WIND APARTMENT,
COLLECTORS GATE, NEXT TO D.C. BUNGLOW,
44
BALMATTA, MANGALURU-575 002,
DAKSHINA KANNADA DISTRICT.
... PETITIONER
(BY PROF. RAVI VERMA KUMAR, SR. COUNSEL FOR
SRI. GIRIDHAR H, ADVOCATE)
AND:
EXECUTIVE DIRECTOR
KARNATAKA EXAMINATION AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560 012.
... RESPONDENT
(BY SRI. N K RAMESH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENT TO EXTEND ELIGIBILITY TO HER
IN SEEKING ADMISSION TO PROFESSIONAL COURSES FOR
THE SEATS TO BE NOTIFIED BY THE GOVERNMENT IN THE
STATE OF KARNATAKA FOR THE ACADEMIC YEAR 2016-17,
FOR WHICH ANNEX-G NOTIFICATION DTD.9.1.2016 IS
ISSUED BY RESPONDENT, BY TREATING HER IN PAR WITH
INDIAN CITIZEN AND ETC.,
IN W.P. NO. 43939/2015:
BETWEEN:
SRI ARUN GIRISAN
S/O GIRISAN RAMANKUTTY
AGED ABOUT 17 YEARS,
MINOR REPRESENTED BY HIS FATHER AND
NATURAL GUARDIAN
SRI GIRISAN RAMANKUTTY
S/O LATE RAMANKUTTY MARAR
AGED ABOUT 54 YEARS,
R/AT # 210, TRINITY MEADOWS OFF
OUTER RING ROAD,
BALLANDUR,
BENGALURU
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. S VISHWAJITH SHETTY, ADVOCATE)
45
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110001
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEVELOPMENT
302-C, SHASTRI BHAWAN,
NEW DELHI-110001
4. CENTRAL BOARD FOR
SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION
UNDER THE MINISTRY OF HUMAN
RESOURCES DEVELOPMENT,
GOVERNMENT OF INDIA)
SHIKSHA KENDRA
NO.2, COMMUNITY CENTRE, PREET VIHAR,
NEW DELHI110092
REPRESENTED BY ITS CHAIRMAN
5. INDIAN INSTITUTE OF SCIENCE
REPRESENTED BY ITS REGISTRAR
C V RAMAN AVE,
BENGALURU-560012
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED Y ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM,
BENGALURU 560012
REPRESENTED BY ITS
EXECUTIVE DIRECTOR.
7. STATE OF KARNATAKA
BY ITS SECRETARY TO
HIGHER EDUCATION,
VIDHANA SOUDHA,
BENGALURU.
AMENDED V.C.O. 10.02.2016.
46
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG AND
SRI. BIRDY AYYAPPA, CGC FOR R1 TO R3;
SRI. M R SHAILENDRA, ADVOCATE FOR R4;
SRI. PADUBIDRI R MOHAN RAO, ADV., FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE INFORMATION BULLETIN DATED 11.11.2014
PETAINING TO JOINT ENTRANCE EXAMINATION (MAIN) 2015
PUBLISHED BY CENTRAL BOARD OF SECONDARY
EDUCATION (ANNX-H) IN SOF AR AS IT SPECIFIES THAT OCI
CARD HOLDERS ARE NOT ELIGIBLE FOR ADMISSION TO
NITs, IITs, & CFTIs THROUGH JEE-MAIN CHANNEL AND
NOTICE PUBLISHED BY THE INDIAN INSTITUTE OF SCIENCE
IN DAILY NEWSPAPER DECCAN HERALD DATED 12.7.2015
(ANNX-M) IN SO FAR AS THE SAME DENIES THE ELIGIBILITY
TO THE OCI CARD HOLDERS TO TAKE UP THE KISHORE
VAIGYANIC PROTSAHAN YOJANA EXAMINATION CONDUCTED
BY R-4 & 5 AND ETC.,
IN W.P. NO. 18937/2016:
BETWEEN:
KUM MANASA KANATHUR
D/O RAGHUNANDAN N KANTHUR,
AGED ABOUT 18 YEARS,
NO 17, 18 GREENFIELDS - 2,
GUBBALALA MAIN ROAD
DODDAKALLASANDRA
BENGALURU - 560062
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. S VISHWAJITH SHETTY, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI - 110001
47
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI - 110001
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEVELOPMENT
302-C, SHASTRI BHAWAN,
NEW DELHI - 110001
4. CENTRAL BOARD FOR SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER
THE MINSTRY OF HUMAN RESOURCES
DEVELOPMENT GOVERNMENT OF INDIA
SHIKSHA KENDRA)
NO 2, COMMUNITY CENTRE PREET
VIHAR NEW DELHI - 110092
REPRESENTED BY ITS CHAIRMAN
5. INDIAN INSTITUTE OF SCIENCE
REPRESENTED BY ITS REGISTRAR
C V RAMAN AVE
BENGALURU - 560012
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS, MALLESHWARAM
BENGALURU - 560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
7. STATE OF KARNATAKA
BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU - 560001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG AND
SRI. BIRDY AYYAPPA, CGC FOR R1 TO R3;
SRI. M R SHAILENDRA, ADVOCATE FOR R4;
SRI. PADUBIDRI R MOHAN RAO, ADV., FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE INFORMATION BULLETIN DATED 11.11.2014
PETAINING TO JOINT ENTRANCE EXAMINATION (MAIN) 2015
48
PUBLISHED BY CENTRAL BOARD OF SECONDARY
EDUCATION (ANNX-H) IN SO FAR AS IT SPECIFIES THAT OCI
CARD HOLDERS ARE NOT ELIGIBLE FOR ADMISSION TO
NITs, IITs, & CFTIs THROUGH JEE-MAIN CHANNEL AND
NOTICE PUBLISHED BY THE INDIAN INSTITUTE OF SCIENCE
IN DAILY NEWSPAPER DECCAN HERALD DATED 12.7.2015
(ANNX-M) IN SO FAR AS THE SAME DENIES THE ELIGIBILITY
TO THE OCI CARD HOLDERS TO TAKE UP THE KISHORE
VAIGYANIC PROTSAHAN YOJANA EXAMINATION CONDUCTED
BY R-4 & 5 AND ETC.,
IN W.P. NO. 14849/2016:
BETWEEN:
MANISH BABU S
AGED ABOUT 17 YEARS
S/O SWAMINATHA BABU,
NO -1, JINKUSHAL RESIDENCY,
23/3, GOVINDAPPA ROAD, BASAVANAGUDI,
BENGALURU - 560004
SINCE MINOR REPRESENTED
BY HIS NATURAL GUARDIAN AND
FATHER SWAMINATHA BABU
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DAYANANDA K G, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI - 110001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI - 110021
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
302-C, SHASTRI BHAVAN,
NEW DELHI - 110011
49
4. CENTRAL BOARD FOR SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER THE
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
GOVERNMENT OF INDIA
SHIKSHA KENDRA 2, COMMUNITY CENTRE,
PREET VIHAR NEW DELHI - 110092
REPRESENTED BY ITS CHAIRMAN
5. INDIAN INSTITUTE OF SINCE
REPRESENTED BY ITS REGISTRAR
C V RAMAN AVE
BENGALURU - 560012
6. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU - 560012
7. STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF HIGHER EDUCATION
VIDHANA SOUDHA
BENGALURU - 560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG AND
SRI. BIRDY AIYYAPPA, CGC FOR R1 TO R3;
SRI. M R SHAILENDRA, ADVOCATE FOR R4;
SRI. PADUBIDRA RAGHAVENDRA RAO AND
SRI. P R MOHAN RAO, ADVOCATE FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECTION AGAINST THE RESPONDENTS TO PERMIT
PETITIONER WHO IS A PERSONS OF INDIAN ORIGIN CARD
HOLDER TO WRIT CET EXAMINATION FOR ADMISSION TO
PROFESSIONAL COURSES IN KARNTAKA FOR THE YEAR
2016-17 AND DIRECTION AGAINST THE RESPONDENTS TO
ALLOW PETITIONER FOR ADMISSION TO THE RESPECTIVE
EDUCATIONAL INSTITUTIONS ON MERITS AND
SATISFACTION OF OTHER ELIGIBILITY CRITERIA.
50
IN W.P. NOS. 35908-35915/2015:
BETWEEN:
1. MS.SNEHA SREEDHARA
D/O DR RAJANNA SREEDHARA,
AGED ABOUT 16 YEARS
R/AT NO.139, 32ND CROSS,
11TH MAIN,JAYANAGAR 4TH BLOCK,
BANGALORE-560 011
SINCE MINOR,REPRESETNED BY
HER NATURAL GUARDIAN &
FATHER DR RAJANNA SREEDFHARA
2. MS ASMITHA P REDDY,
D/O DR PRABHAKAR V REDDY,
AGED ABOUT 16 YEARS,
R/AT NO.1009,17TH MAIN,
BTM I STAGE,
BENGALURU-560 027
SINCE MINOR,REPRESENTED BY
HER NATURAL GUARDIAN &
FATHER DR PRABHAKAR V REDDY
3. MS PRAGYA JOSHI
D/O MR SHASHIKANT JOSHI
AGED ABOUT 17 YEARS,
R/AT NO.E-1206,JACARANDA BLOCK,
BRIGADE MILLENNIUM
J P NAGAR 7TH PHASE
BENGALURU-560 078
SINCE MINOR ,REPRESENTED BY
HER NATURAL GUARDIAN & FATHER
MR SHASHIKANT JOSHI.
4. MR PRANAV JOSHI
S/O MR SHASHIKANT JOSHI,
AGED ABOUT 15 YEARS,
R/AT NO.E-1206,JACARANDA BLOCK
BRIGADE MILLENNIUM
J P NAGAR 7TH PHASE,
BENGALURU-560 078
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER
MR SHASHIKANT JOSHI.
5. MR YASHRAJ SINGH
S/O DR RAJPAL SINGH R L
AGED ABOUT 16 YEARS
R/AT NO.403, ARJUN ANTARA
51
23RD MAIN,18TH CROSS,
J P NAGAR, 5TH PHASE,
BENGALURU-560 078
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER
DR YASHRAJ SINGH.
6. MR SAGAR BOGADI MANJUNATH
S/O MR BOGADI KRISHNAMURTHY MANJUNATH
AGED ABOUT 16 YEARS
R/AT NO.493/A,17TH CROSS,
IDEAL HOMES TOWNSHIP,
RAJARAJESWARI NAGAR,
BENGALURU-560 098
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER
MR BOGADI KRISHNAMURTHY MANJUNATH.
7. MS ADITHYA PHANEENDRA HOSAPATE
S/O MR PHANEENDRA
SATYANARAYANA RAO HOSAPATE
AGED ABOUT 16 YEARS
R/AT NO.26, 5TH MAIN
TATANAGAR, KODIGEHALLI,
BENGALURU-560 092
SINCE MINOR REPRESENTED BY
HIS NATURAL GUARDIAN & FATHER
MR PHANEENDRA SATYANARAYANA RAO HOSAPATE
8. MS SNEHA KRISHNAMURTHY
D/O DR SURESH KRISHNAMURTHY,
AGED ABOUT 17 YEARS
NO.559, WATER TANK MAIN ROAD,
KATHRIGUPPE,
BANASHANKARI III STAGE,
BENGALURU-560 085
SINCE MINOR,REPRESENTED BY
HER NATURAL GUARDIAN & MOTHER
DR KIRAN KRISHNAMURTHY
... PETITIONERS
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. VIVEK HOLLA, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,CENTRAL SECRETARIAT
NEW DELHI-110 001
52
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN,CHANAKYAPURI,
NEW DELHI-110 021
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. CENTRAL BOARD FOR SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER THE
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
GOVERNMENT OF INDIA)
"SHIKSHA KENDRA"
2, COMMUNITY CENTRE, PREET VIHAR,
NEW DELHI-110 092
REPRESENTED BY ITS CHAIRMAN
5. INDIAN INSTITUTE OF SCIENCE
REPRESENTED BY ITS REGISTRAR
C V RAMAN AVE,
BENGALURU-560- 012
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,18TH CROSS,
MALLESHWARAM,BENGALURU-560 012
REPRESENTED BY ITS
EXECUTIVE DIRECTOR.
7. STATE OF KARNATAKA.
REPRESENTED BY PRINICPAL SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
VIDHANA SOUDHA,
BENGLAURU - 01.
(AMENDED AS PER ORDER DATED 10.02.2016)
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG AND
SRI. BIRDY AIYYAPPA, CGC FOR R1 TO R3;
SRI. M R SHAILENDRA, ADVOCATE FOR R4;
SRI. PADUBIDRA R MOHAN RAO, ADVOCATE FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R7)
53
THESE WRIT PETITIONS ARE FILED UNDER ARTILCES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE INFORMATION BULLETIN DATED 11.11.2014
PERTAINING TO JOINT ENTRANCE EXAMINATION (MAIN) 2015
PUBLISHED BY CENTRAL BOARD OF SECONDARY
EDUCATION (ANNX-H) IN SO FAR AS IT SPECIFIES THAT OCI
CARD HOLDERS ARE NOT ELIGIBLE FOR ADMISSION TO
NITs, IITs, & CFTIs THROUGH JEE-MAIN CHANNEL AND
NOTICE PUBLISHED BY THE INDIAN INSTITUTE OF SCIENCE
IN DAILY NEWSPAPER DECCAN HERALD DT.12.7.2015
(ANNX-M) IN SO FAR AS THE SAME DENIES THE ELIGIBILITY
TO THE OCI CARD HOLDERS TO TAKE UP THE KISHORE
VAIGYANIK PROTSAHAN YOJANA EXAMINATION CONDUCTED
BY R-4 & 5 AND ETC.,
IN W.P. NO. 9093/2018:
BETWEEN:
HINAL C VITHALANI
AGED ABOUT 17 YEARS, MINOR,
D/O CHETAN VITHLANI,
120, CONFIDENT BELLATRIX,
SARJAPUR ATTIBELE ROAD,
NEAR INDUS INTERNATIONAL SCHOOL,
BILLAPURA CROSS, SARJAPUR,
BENGALURU-562 125
REPRESENTED BY HER FATHER AND
NATURAL GUARDIAN CHETAN VITHLANI
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY,
54
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, DR.BR AMBEDKAR VEEDHI,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE FOR R1 & 2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENTS 1 TO 3 TO PERMIT THE PETITIONER TO
REGISTER AND APPEAR FOR CET-2018 SCHEDULED TO BE
CONDUCTED BY THE KARNATAKA EXAMINATIONS
AUTHORITY ON 18.04.2018 AND 19.04.2018 AS PER THE
NOTIFICATION DATED 30.01.2018 ISSUED BY THE 1ST
RESPONDENT KARNATAKA EXAMINATIONS AUTHORITY AT
ANNEXURE-D AND ALLOW HER TO PARTICIPATE IN THE
COUNSELLING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE / B.TECH ENGINEERING
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018;
IN W.P. NOS. 6667-6669/2017:
BETWEEN:
1. ROHAN RAJESH PURANDHAR
S/O BENGALURU R RAJESH,
AGED ABOUT 17 YEARS,
MINOR, R/O 172, "SRIKRISHNA",
1ST MAIN, VITTALNAGAR
(NEAR KUMARASWAMY LAYOUT),
BASAVESHWARANAGAR,
BENGALURU-560078.
REPRESENTED BY HIS FATHER AND
NATURAL GUARDIAN BENGALURU R RAJESH.
2. ANISH GANGUR KAUSHIK
S/O MURALIDHARA GANGUR SITARAMAIAH,
AGED ABOUT 17 YEARS,
MINOR R/O 239/1, 1ST "C" CROSS, 6TH BLOCK,
II PHASE, BSK III STAGE,
BENGALURU-560085.
REPRESENTED BY HIS FATHER AND NATURAL
GUARDIAN MURALIDHARA GANGUR SITARAMAIAH.
3. PRANAV SHANKAR HOSKERE
S/O UDAYA SHANKAR N,
55
AGED ABOUT 17 YEARS,MINOR,
R/O 3196, II MAIN, BSK III STAGE,
BENGALURU-560085.
REPRESENTED BY HIS FATHER
AND NATURAL GUARDIAN UDAYA SHANKAR N
... PETITIONERS
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT,
HEALTH & FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
MS BUILDINGS, DR.BR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012,
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001.
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG FOR R3 & R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE
THAT RULE 5(1) OF THE KARNATAKA SELECTION OF
56
CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS IN
PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES, 2006
IN SO FAR AS IT STIPULATES THAT ' NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERNMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA' IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND ETC.,
IN W.P. NO. 6670/2017:
BETWEEN:
CHETANA VIJAY KULKARNI
D/O VIJAYA KUMAR BHIMA RAO,
AGED ABOUT 17 YEARS, MINOR,
R/O "SHIRAKSHA", 219/1, 1ST MAIN,
2ND STAGE, WEST OF CHORD ROAD,
BENGALURU-560086.
REPRESENTED BY HER MOTHER AND
NATURAL GUARDIAN ARCHANA VIJAYKUMAR.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT,
HEALTH & FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
MS BUILDINGS, DR.BR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012,
REPRESENTED BY ITS
EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001.
57
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG AND
SRI. K MADHUKAR, CGC FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
RULE 5(1) OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT ' NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA' IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND ETC.,
IN W.P. NO. 8144/2017:
BETWEEN:
SHREYAS SREENATH MAVANOOR
S/O SREENATH R MAVANOOR
AGED ABOUT 17 YEARS, MINOR
R/A A-803, STERLING TERRACES
NO.3, 5TH BLOCK, 100 FEET ROAD
BSK III STAGE, BENGALURU-560085
REPRESENTED BY HIS FATHER
AND NATURAL GUARDIAN
SREENATH R MAVANOOR
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT
58
HEALTH & FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
MS BUILDINGS, DR B R AMBEDKAR VEEDHI
BENGALURU-560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK
NEW DELHI-110001
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS
SOUTH BLOCK
NEW DELHI-110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG AND
SRI. K MADHUKAR, CGC FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT "NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIAN CEITIZENSHIP ACT,
1955 AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND
SET ASIDE THE SAME AND ETC.,
59
IN W.P. NO. 6671/2017:
BETWEEN:
VISHNU SREENIVAS
S/O G SREENIVAS,
AGED ABOUT 17 YEARS, MINOR,
R/O NO.6, MM & SONS, OAK TREE PLACE,
AT BRIGADE MILLENIUM,
JP NAGAR VII PHASE,
BENGALURU-560078.
REPRESENTED BY HIS FATHER
AND NATURAL GUARDIAN G SREENIVAS.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT,
HEALTH & FAMILY WELFARE
DEPARTMENT (MEDICAL EDUCATION)
MS BUILDINGS, DR.BR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012,
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001.
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
60
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
RULE 5(1) OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT ' NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA' IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND ETC.,
IN W.P. NO. 8648/2017:
BETWEEN:
RAMITA GOVINDAPPA
D/O. ANIL SUBRAMANYAM GOVENDAPPA,
AGED 17 YEARS (MINOR),
# 142, 20TH -B-MAIN,
1ST -R-BLOCK, RAJAJINAGAR,
BENGALURU 560010.
REPRESENTED BY HER MOTHER
SUMA VISHWANATH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT,
HEALTH & FAMILY,
WELFARE DEPARTMENT (MEDICAL EDUCATION),
MS BUILDINGS,
DR. BR. AMBEDKAR VEEDHI,
BENGALURU 560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU 560012,
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
61
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI 110001
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK, NEW DELHI 110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG AND
SRI. K MADHUKAR, CGC FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT 'NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA IS ILLEGAL, DISCRIMINATORY, ARBITRARY
AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET ASIDE
THE SAME AND ETC.,
IN W.P. NO. 7722/2019:
BETWEEN:
MISS. ATHIRA RAVI
AGED ABOUT 18 YEARS,
DAUGHTER OF SRI.RAVI P.T.,
RESIDIGN AT 702,
WEST WIND APARTMENT,
COLLECTORS GATE, NEXT TO D.C.BUNGLOW,
BALMATTA, MANGALURU-575002.
DAKSHINA KANNADA DISTRICT.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. GIRIDHAR H, ADVOCATE)
62
AND:
EXECUTIVE DIRECTOR
KARNATAKA EXAMINATION AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560012.
... RESPONDENT
(BY SRI. N K RAMESH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT TO EXTEND ELIGIBILITY TO HER
IN SEEKING ADMISSION TO PROFESSIONAL COURSES FOR
THE SEATS TO BE NOTIFIED BY THE GOVERNMENT IN THE
STATE OF KARNATAKA FOR THE ACADEMIC YEAR 2019-20,
FOR WHICH ANNEXURE-J NOTIFICATION DATED 31.01.2019
IS ISSUED BY THE RESPONDENT, BY TREATING HER IN PAR
WITH INDIAN CITIZEN AND ETC.,
IN W.P. NO. 8261/2019:
BETWEEN:
BUDI ADITYA BHAT
AGED ABOUT 18 YEARS,
S/O.RAVINDRA BUDI,
#723, 7/1/2,
VRUSHABADRI WILLOWS APARTMENT,
NO.101, INSIDE CLASSIC ROYAL GARDEN,
HENNUR MAIN ROAD,
BENGALURU-560043.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. A RAVISHANKAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF TECHNICAL EDUCATION,
M.S.BUIDLING,
DR.B.R.AMBEDKAR VEEDHI,
BENGALURU-560001.
REP. BY ITS PRINCIPAL SECRETARY.
2. KARNATAKA EXAMINATION AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560012.
REP. BY ITS EXECUTIVE DIRECTOR.
63
3. THE UNION OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK, NEW DELHI-110001,
REP. BY ITS SECRETARY.
4. THE UNION OF INDIA
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001
REP. BY ITS SECRETARY.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG AND
SRI. S R DODWAD, CGC FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT RULE 5 OF THE 'KARNATKA SELECTIONNOF
CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS IN
PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES, 2006',
INSOFAR AS IT STATES THAT "NO CANDIDATE IS ELIGIBLE
FOR ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY, ARBITRAY
AND IN VIOLATION OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND TO THE PROVISIONS OF
INDIAN CITIZENSHIP ACT, 1955, AND ETC.,
IN W.P. NO. 8844/2019:
BETWEEN:
MASTER ADITHYA ANBAZHAGAN
S/O SRI ANBAZHAGAN AMSANATHAN
AND SMT. VANITHA ANBUZHAGAN
AGED ABOUT 17 YEARS
RESIDING AT NO.425
7TH A MAIN, H R B R LAYOUT 1ST BLOCK
KALYAN NAGAR, BENGALURU-560 043
BEING MINOR REPRESENTED BY HIS
MOTHER AND NATURAL GUARDIAN
SMT VANITHA ANBUZHAGAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. KRISHNA S B, ADVOCATE)
64
AND:
1. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD,18TH CROSS
MALLESWARAM
BENGALURU-560 012
2. STATE OF KARNATAKA
REP. BY PRINCIPAL SECRETARY TO GOVERNMENT
DEPARTMENT OF HIGHER EDUCATION
VIDHANA SOUDHA
BENGALURU-560 001
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001
4. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
5. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
6. CENTRAL BOARD OF SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER THE
MINISTRY OF HUMAN RESOURCES DEPARTMENT
GOVERNMENT OF INDIA
REPRESENTED BY ITS CHAIRMAN
"SHIKSHA KENDRA"2
COMMUNITY CENTRE, PREET VIHAR
NEW DELHI-110 092
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R2;
SRI. N K RAMESH, ADVOCATE FOR R1;
SRI. C SHASHIKANTHA, ASG FOR R3,R4 & R5;
SRI. M R SHAILENDRA, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO PERMIT THE PETITIONER TO
65
APPEAR FOR THE KARNATAKA COMMON ENTRANCE TEST
[CET] 2019 AND RENDER HIM ELIGIBLE FOR ADMISSION
WITH GOVERNMENT SEAT.
IN W.P. NO. 9251/2019:
BETWEEN:
NISHA NATARAJAN
AGED 18 YEARS
D/O HARI NATARAJAN
C-103, CHANDRA KIRAN APARTMENTS,
42/1, NETAJI RAOD,
BENGALURU - 560005
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BENGALURU - 560012
REPRESENTED BY ITS EXEUCTIVE DIRECTOR
3. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BENGALURU - 560012
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK, NEW DELHI - 110001
5. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS
66
NORTH BLOCK, NEW DELHI - 110001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3;
SRI. C SHASHIKANTHA, ASG AND
SRI. S R DODAWAD, CGC FOR R4 & R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR GOVERNMENT SEATS IN PROFESSIONAL COURSES
RULES, 2006 IN SO FAR AS IT STIPULATES THAT "NO
CANDIDATE SHALL BE ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEATS UNLESS HE IS A CITIZEN OF INDIA" IS
ARBITRARY, ILLEGAL, UNCONSTITUTIONAL AND VIOLATIVE
OF THE PETITIONERS' FUNDAMENTAL RIGHT UNDER 14 OF
THE CONSTITUTION OF INDIA AND STRIKE DOWN THE SAME
AND ETC.,
IN W.P. NO. 7845/2019;
BETWEEN:
MASTER SAMEER P SANJEEVI
S/O SRI S R PAWAMANA,
AGED ABOUT 17 YEARS
RESIDING AT NO 557,
11TH MAINROAD, I S R O LAYOUT
BENGALURU - 560078
BEING MINOR REPRESENTED BY HIS
NATURAL GUARDIAN FATHER
SRI S R PAWAMANA
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. KRISHNA S B, ADVOCATE)
AND:
1. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,
18TH CROSS, MALLESWARAM
BENGALURU - 560012
2. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETARY
TO GOVERNEMNT DEPARTMENT
67
OF HIGHER EUDCATION,
VIDHANA SOUDHA
BENGALURU - 560001
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI - 110 001.
4. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI - 110 021.
5. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI - 110 011.
6. CENTRAL BOARD OF SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION
UNDER THE MINISTRY OF HUMAN
ESOURCES DEPARTMENT,
GOVERNMENT OF INDIA,
REPRESENTED BY ITS CHAIRMAN
"SHIKSHA KENDRA" 2, COMMUNITY CENTRE,
PREET VIHAR, NEW DELHI - 110 092.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R2;
SRI. N K RAMESH, ADVOCATE FOR R1;
SRI. C SHASHIKANTHA, ASG AND
SRI. S R DODAWAD, CGC FOR R3 TO 5;
SRI. M R SHAILENDRA, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NOS.1 AND 2 TO PERMIT THE
PETITIONER TO APPEAR FOR THE KARNATAKA COMMON
ENTRANCE TEST (CET) - 2019 AND RENDER HIM ELIGIBLE
FOR ADMISSION WITH GOVERNMENT SEAT.
IN W.P. NO. 8702/2019:
BETWEEN:
SREYES SRINIVASAN
68
S/O SRINIVASAN BALASUBRAMANIAN
AGED ABOUT 17 YEARS,(MINOR)
B 206, MANTRI ELEGANCE
BANNERGHATTA ROAD,
N S PALYA, BENGALURU-560 076
MINOR REP BY HIS FATHER
SRI SRINIVASAN BALASUBRAMANIAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS
NEW DELHI-110 011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BENGALURU-560 012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1-3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
69
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NOS. 9135-9137/2019:
BETWEEN:
1. KUM. VARSHA SUBRAMANYA
D/O BALASUBRAMANYA.D
MINOR,
BY NATURAL GUARDIAN
AND FATHER BALASUBRAMANYA.D
S/O M.S.DATTATRI
AGED ABOUT 50 YEARS,
WORKING AS ENGINEER
R/A NO.50, INCHARA, 1ST A CROSS, 6TH A MAIN,
GOURAVA NAGAR, J.P.NAGAR, 7TH PHASE,
BENGALURU - 560 078.
2. MASTER NAVEEN SAISREENIVAS THOTA
S/O SURESH NAGENDRA THOTA,
MINOR,
REPRESENTED BY NATURAL GUARDIAN
AND MOTHER RANJANI RANGA THOTA,
W/O SURESH THOTA,
AGED ABOUT 48 YEARS,
402, A BLOCK, JYOTHI ENCLAVE,
1ST A CROSS, KAGGADASAPURA,
C.V.RAMAN NAGAR P.O
BENGALURU - 560 093.
3. VALLABH CHANDAR
S/O GANESH CHANDAR,
AGED ABOUT 18 YEARS,
STUDENT, C-503, CASSIA BLOCK,
BRIGADE MILLENNIUM
J.P.NAGAR 7TH PHASE,
BENGALURU - 560 078.
... PETITIONERS
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SMT. G SHARADA BAI, ADVOCATE)
70
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF EDUCATION,
M.S.BUILDING, DR.B.R.AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
18TH CROSS, MALLESHWARAM,
BENGALURU - 560 012.
3. ADMINISTRATIVE OFFICER
KARNATAKA EXAMNINATION AUTHORITY,
18TH CROSS, MALLESHWARAM
BENGALURU - 560 012.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS TO ACCEPT THE APPLICATION OF THE
PETITIONERS ON THE KEA WEBSITE WWW.KEA.KAR.NIC.IN
AND REGISTER THEIR NAMES AND CONSIDER THEM AS
ELIGIBLE AND QUALIFIED FOR ADMISSION TO THE
COURSES AND SEATS WHICH WOULD BE AVAILABLE UNDER
THE PROVISIONS OF KARNATAKA SELECTION OF
CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS IN
PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES, 2006
AND ETC.,
IN W.P. NO. 9250/2019:
BETWEEN:
SAHANA R HIREMATH
AGED 18 YEARS
D/O RAVISHANKAR HIREMATA,
NO.22, "SHREE", 2ND MAIN, A SECTOR,
YELAHANKA NEW TOWN,
BENGALURU 560 064.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
71
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETWARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU 560 001.
2. KARANTAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD,
18TH CROSS, MALLESWARAM,
BENGALURU 560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD,
8TH CROSS, MALLESWARAM,
BENGALURU 560 012.
4. THE UNION OR INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK,
NEW DELHI 110 001.
5. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
NEW DELHI 110 001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3;
SRI. C SHASHIKANTHA, ASG AND
SRI. S R DODAWAD, CGC FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR GOVERNMENT SEATS IN PROFESSIONAL COURSES
RULES, 2006 IN SO FAR AS IT STIPULATES THAT "NO
CANDIDATE SHALL BE ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEATS UNLESS HE IS A CITIZEN OF INDIA" IS
ARBITRARY, ILLEGAL, UNCONSTITUTIONAL AND VIOLATIVE
OF THE PETITIONERS' FUNDAMENTAL RIGHT UNDER 14 OF
THE CONSTITUTION OF INDIA AND STRIKE DOWN THE SAME
AND ETC.,
72
IN W.P. NO. 8673/2019:
BETWEEN:
MISS RACHITA BHUMI VENKATESH
AGED ABOUT 17 YEARS
REPRESENTED BY HER MOTHER
AND NATURAL GUARDIAN
SMT HEMALATHA VENKATESH
AGED 57 YEARS,
W/O LATE BABU P VENKATESH
R/AT 2292, 4TH MAIN,
RPC LAYOUT, BENGALURU NORTH
HAMPI NAGAR, BENGALURU-560104
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. S K ACHARYA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
RERPESENTED BY ITS
ADDTIONAL CHIEF SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
DR B R AMBEDKAR VEEDHI
BENGALURU-560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560012
RERPESENTED BY ITS
EXECUTIVE DIRECTOR
3. ADMINISTRATIVE OFFICER
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560012
REPRESENTED BY ITS
EXECUTIVE DIRECTOR
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO PERMIT THE PETITIONER TO
73
REGISTER AND APPEAR CET 2019 SCHEDULED TO BE
CONDUCTED BY THE R-2 ON 23.04.2019 AND 24.04.2019 AS
PER THE NOTIFICATION DATED 31.01.2019 ON THE FILE OF
THE R-2 KARNATAKA EXAMINATION AUTHORITY VIDE ANNX-
B AND DIRECT THE RESPONDENTS TO PERMIT THE
PETITIONER TO PARTICIPATE IN THE COUNSELING PROCESS
FOR SEAT SELECTION AND ALLOTMENT OF SEATS IN
BE/B.TEC ENGINEERING COURSES FOR THE ACADEMIC
YEAR 2019-20 FOR ADMISSION TO THE UNDERGRADUATE
ENGINEERING COURSES ON THE BASIS OF HER MERIT AND
RANKING IN CET 2019 AND ETC.,
IN W.P. NO. 9040/2019:
BETWEEN:
MASTER. RAHUL RAGHAVA AMBIL
AGED ABOUT 17 YEARS,
SON OF AJIT RAJAGOPAL AMBIL
RESIDING AT NO.193, 4TH MAIN ROAD,
5TH CROSS, DOLLARS COLONY,
JP NAGAR 4TH PHASE,
BENGALURU-560078
REPRESENTED BY HIS MOTHER AND
NATURAL GUARDIAN
SRILATHA NARASIMHAN EMBAR,
WIFE OF AJIT RAJAGOPAL
AMBIL, AGED ABOUT 48 YEARS,
RESIDING AT NO.193, 4TH MAIN ROAD,
5TH CROSS, DOLLARS COLONY,
JP NAGAR 4TH PHASE,
BENGALURU-560078
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. KASHYAP N NAIK, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT,
HEALTH AND FAMILY WELFARE
DEPARTMENT (MEDICAL EDUCATION),
MS BUILDING ,
DR B R AMBEDKAR VEEDHI,
BENGALURU-560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560012
74
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. UNION OF INDIA
REPRESENTED BY THE SECRETARY
TO GOVERNMENT
OF INDIA, MINISTRY OF
OVERSEAS INDIA AFFAIRS
NORTH BLOCK, NEW DELHI-110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 INSOFAR AS IT
STIPULATES THAT "NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA" AND SECTION 7(1) AND 8(1) OF THE E-
BROCHURE ISSUED BY THE R-2 (ANNEXURE-A) IS
ARBITRARY, ILLEGAL, DISCRIMINATORY AND VIOLATIVE OF
ARTICLES 14 AND 15 OF THE CONSTITUTION OF INDIA AND
ETC.,
IN W.P. NO. 8672/2019:
BETWEEN:
MISS. RASHMI VASANTH
AGED ABOUT 17 YEARS
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN:
VASANTH SHREESHA,
R/AT A-001,
CREATIVE SHREE NILAYA APARTMENTS,
24TH MAIN, HSR LAYOUT,
SECTION II, BENGALURU 560001
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. SUDESH KUMAR ACHARYA U, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY ITS ADDITIONAL CHIEF SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
75
DR. BR AMBEDKAR VEEDHI,
BENGALURU 560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD,
18TH CROSS, MALLESHWARAM,
BENGALURU 560012.
REP BY ITS EXECUTIVE DIRECTOR,
3. ADMINISTRATIVE OFFICER
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU 560012.
REP BY ITS EXECUTIVE DIRECTOR,
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO PERMIT THE PETITIONER TO
REGISTER AND APPEAR CET 2019 SCHEDULED TO BE
CONDUCTED BY THE R-2 ON 23.04.2019 AND 24.04.2019 AS
PER THE NOTIFICATION DATED 31.01.2019 ON THE FILE OF
THE R-2 KARNATAKA EXAMINATION AUTHORITY VIDE ANNX-
B AND ETC.,
IN W.P. NO. 8696/2019:
BETWEEN:
AARUSHI AGARWAL
D/O SUMEER KUMAR,
AGED ABOUT 18 YEARS
A301, ROHAN AVRITI APARTMENT,
4TH CROSS, KAVERI NAGAR,
ITPL MAIN ROAD,
MAHADEVAPURA,
BENGALURU-560 048.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
76
NEW DELHI-110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS,
NEW DELHI-110 011.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU-560 012.
5. STATE OF KARNATAKA
REP BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIOEN TO TAKE UP
THE KARNATAKA COMMON ENTRACE TEST (CET) - 2019 AND
RENDER HER ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON TEH RANKING AND ETC.,
IN W.P. NO. 8691/2019:
BETWEEN:
SANJANA RAMESH
D/O RAMESH THODIYIL,
NO.2F, APURVA ETHREAL APARTMENT,
77
6 D SILVA LAYOUT, 6TH CROSS,
WHITEFIELD, BENGALURU-560066
REP BY HER FATHER SRI. RAMESH THODIYIL
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS,
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-12
5. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-01
... RESPONDENTS
(BY SRI. S R DODAWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
78
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 8697/2019:
BETWEEN:
NEHA B CHADAGA
D/O P BAGAVANDAS CHADAGA
AGED ABOUT 17 YEARS
(MINOR), NO.1646
16A MAIN ROAD
NEAR CHIRAG HOSPITAL
J P NAGAR, 2ND PHASE
BENGALURU-560 078
REP BY HER FATHER
SRI P BAGAVANDAS CHADAGA
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS
SOUTH BLOCK, RAISINA HILLS
NEWD ELHI-110 011
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRSENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD,18TH CROSS
MALLESWARAM
79
BENGALURU-560 012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001
... RESPONDENTS
(BY SRI. S R DODAWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 8694/2019:
BETWEEN:
DISHA V KADAM
D/O VIKRAM V KADAM,
AGED ABOUT 17 YEARS (MINOR)
NO.1071, SOBHA IRIS APARTMENTS,
OUTER RING ROAD,
OPP. INTEL, DEVARABEESANAHALLI, BELLANDUR,
BENGALURU - 560 103
REP BY HER FATHER VIKRAM V KADAM
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI - 110 001.
80
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI - 110 011.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN
NEW DELHI - 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU - 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND THE
R-4 TO PERMIT THE PETITONER TO TAKE UP THE ENTRANCE
TEST FOR BACHELOR OF ENGINEERING COURE &
BACHELOR OF TECHNOLOGY (B.TECH) RENDER HER
ELIGIBLE FOR ADMISSION UNDER GOVERNMENT /
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING.
81
IN W.P. NOS. 7372-7374/2017:
BETWEEN:
1. ABHIRAM SHENOI
S/O MR KARTHIK SHENOI
AGED ABOUT 17 YEARS
C-303 MANTRI ELEGANCE
BANNERGHATTA ROAD
BENGALURU-560076
REPRESENTED BY HIS NATURAL GUARDIAN
AND FATHER MR KARTHIK SHENOI
2. ROHIT SANJAY
S/O MR SANJAY BHEEMASENARAO
AGED ABOUT 17 YEARS
E-706, MANTRI ELEGANCE
BANNERGHATTA ROAD
BENGALURU-560076
REPRESENTED BY HIS NATURAL GUARDIAN
AND FATHER MR SANJAY BHEEMASENARAO
3. KRATHIKA KAVERI MAIAPPAN
D/O MR MAIAPPAN AVUDAIAPPAN
AGED ABOUT 17 YEARS
NO.5, 2ND MAIN, IST CROSS
SARBHOUMA NAGAR
BILEKAHALLI, BANNERGHATTA ROAD
BENGALURU-560076
REPRESENTED BY HER NATURAL GUARDIAN AND
MOTHER MRS PARVATHI MAIAPPAN
... PETITIONERS
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. ADITYA NARAYAN, ADVOCATE)
AND:
1. UNION OF INDIA
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. UNION OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110021
REPRESENTED BY ITS PRINCIPAL SECRETARY
82
3. UNION OF INDIA
MINISTRY OF HUMAN RESOURCES
DEVELOPMENT, 302-C, SHASTRI BHAWAN,
NEW DELHI-110011
REPRESENTED BY ITS PRINCIPAL SECRETARY
4. STATE OF KARNATAKA
DEPARTEMNT OF HIGHER EDUCATION
VIDHANA SOUDHA
BENGALURU-560001
REPRESENTED BY ITS SECRETARY
5. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560012
REPRESENTED BY ITS
EXECUTIVE DIRECTOR
... RESPONDENTS
(BY SRI. K S BHEEMIAHA, CGC FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R5 AND
SMT. PRAMODHINI KISHAN, AGA FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-5 TO MODIFY THE ONLINE APPLICATION TO
PERMIT OCI AND PIOS CANDIDATES TO APPLY FOR COMMON
ENTRANCE TEST, AND ALLOW ADMISSION TO THEM TO THE
RESPECTIVE EDUCATIONAL INSTITUTIONS, UNDER THE
GENERAL CATEGORY BASED ON SATISFACTION OF OTHER
ELIGIBILITY CRITERIA;
IN W.P. NO. 8247/2017:
BETWEEN:
SHRI JATIN J ARJUN
AGED ABOUT 18 YEARS,
S/O. ARJUN NAGARAJ JANGAMKOTE,
RESIDING AT #476, 7TH MAIN,
11TH CROSS, GOKULAM, 3RD STAGE,
MYSURU.
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. RAJESH S, ADVOCATES)
83
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT,
HEALTH & FAMILY,
WELFARE DEPARTMENT (MEDICAL EDUCATION),
M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012,
REPRESENTED BY ITS
EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110 001.
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110 001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3;
SRI. K.S. BHEEMIAHA, CGC FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DECLARE THAT RULE 5(1) OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES,
2006 IN SO FAR AS IT STIPULATES THAT ' NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERNMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA' IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955
84
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE THE SAME AND ETC.,
IN W.P. NO. 10775/2018:
BETWEEN:
MR. SAI HARSHITH JASTI
S/O. RAVICHAND JASTI,
AGED ABOUT 17 YEARS,
REPRESENTED BY HIS
NATURAL GUARDIAN HIS FATHER,
MR. RAVICHAND JASTI,
RESIDING AT NO.392/A,
18TH MAIN ROAD,
23 "B" CROSS ROAD,
SEC 3 HSR LAYOUT,
BANGALORE-560 102.
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. VACHAN H U, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN,
CHANAKYAPURI,
NEW DELHI-110 021.
3. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
HIGHER EDUCATION,
ROOM NO. 645, 6TH FLOOR,
M.S. BUILDING,
BANGALORE-560 001.
4. KARNATAKA EXAMINATION AUTHORITY (KEA)
REPRESENTED BY ADMINISTRATIVE OFFICER,
SAMPIGE ROAD, 18TH CROSS ROAD,
MALLESWARAM,
BANGALORE-560 012.
85
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TRUST (CET CELL),
FOR PROFESSIONAL EDUCATION CELL,
MALLESHWARAM,
BANGALORE-560 003.
...RESPONDENTS
(BY SRI. VENKATA SATHYANARYANA, CGC FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
SRI. PROMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 & 5 TO ALLOW FOR GRANT OF RELAXATION
TO THE PETITIONER TO APPEAR FOR KCET EXAM 2018 TO
BE HELD ON 18 & 19 APRIL 2018 AND ETC.,
IN W.P. NO. 8698/2019:
BETWEEN:
DEEPALI GUPTA
D/O. PRADEEP KUMAR GUPTA,
AGED ABOUT 18 YEARS,
FLAT NO. B-301, AKME BALLET,
NEAR TOTAL MALL,
DODDENAKUNDI,
OUTER RING ROAD,
BENGALURU 560037
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI 110011
86
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI 110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,
18TH CROSS, MALLESWARAM,
BANGALORE 560012
5. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG
SRI. S R DODWAD, CGC FOR R1 TO R3;
SRI. A S PONNANNA, AAG AND
SRI. PRAMODHINI KISHAN, AGA FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTIO OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET)-2019 AND
RENDER HER ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND/OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 8700/2019:
BETWEEN:
USHASWINI ATLURI
D/O VISWESWARA RAO ATLURI
AGED ABOUT 17 YEARS
NO.001, SPRING BLOCK
WINDSOR FOUR SEASONS APARTMENTS,
BANNERGHATTA ROAD,
BANGALORE 560 076,
THE PETITIONER IS MINOR,
87
REP BY HER MOTHER SMT. SUBHASHINI.
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI 110 011.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
INISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,
18TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
88
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 9230/2019:
BETWEEN:
SHRI SACHIN J A
AGED ABOUT 19 YEARS
S/O SHRI J N ARJUN,
RESIDING AT # 476,
7TH MAIN,
11TH CROSS,
GOKULAM 3RD STAGE,
MYSURU - 570002
... PETITIONER
(BY PROF.RAVIVERMA KUMAR, SENIOR COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
GOVERNMENT HEALTH & FAMILY WELFARE
DEPARTMENT MEDICAL EDUCATION
M S BUILDINGS, DR B R AMBEDKAR VEEDHI
BENGALURU - 560001
2. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS MALLESHWARAM
BENGALURU - 560012
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI - 110001
4. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK, NEW DELHI - 110001
... RESPONDENTS
(BY SRI. A S PONANNA, AAG AND
SMT. PRAMODINI KISHAN, ADVOCATE FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
89
SRI.C SHASHIKANTHA, ASG FOR R3 TO 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTIO OF INDIA,PRAYING TO
DECLARE THAT RULE 5[1] OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES,
2006 IN SO FAR AS IT STIPULATES THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 1 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIA CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE SAME
IN W.P. NO. 9231/2019:
BETWEEN:
SHRI ADITHYA MANIKARNIKE
S/O SHRI SHRIKANTH S MANIKARNIKE
AGED ABOUT 17 YEARS
SINCE MINOR
REPRESENTED BY HIS FATHER
AND NATURAL GUARDIAN
SHRI SHRIKANT HS MANIKARNIKE
S/O M SAMPATHKUMARAN
R/A 608, SHASHIKIRA APARTMENTS
18TH CROSS, MALLESHWARAM
BENGALURU-560055
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
GOVERNMETN
HEALTH AND FAMILY WELFARE
DEPARTMENT(MEDICAL EDUCAITON)
M S BUILDINGS, DR B R AMBEDKAR VEEDHI
BENGALURU-560001
2. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560012
90
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
4. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
GOVERNMENT OF INDIA
MINISTRIY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK
NEW DELHI-110001
...RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C S SHASHIKANTAH, ASG FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DECLARE THAT RULE 5[1] OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES,
2006 IN SO FAR AS IT STIPULATES THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIA CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE SAME AND ETC.,
IN W.P. NO. 9232/2019:
BETWEEN:
MS SARIKA J A
AGED ABOUT 19 YEARS,
D/O SHRI J N ARJUN
RESIDNG AT #476, 7TH MAIN,
11TH CROSS, GOKULAM, 3RD STAGE
MYSURU-570002
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
91
REPRESENTED BY PRINCIPAL SECRETARY
GOVERNEMNT HEALTH AND FAMILY
WELFARE DEPARTMENT (MEDICAL EDUCATION)
MS BUILDING, DR B R AMBEDKAR VEEDHI
BENGALURU-560 001
2. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECOTR
SAMPIGE ROAD 18TH CROSS, MALELSHWARAM
BENGALURU-560012
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTAL SECRETARIAT
NEW DELHI-110001
4. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
GOVERNMENT OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLICK
NEW DELHI-110 001.
...RESPONDENTS
(BY SRI. A S PONNANNA,AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTAH, ASG FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DECLARE THAT RULE 5[1] OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES,
2006 IN SO FAR AS IT STIPULATES THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERMENT SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIA CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE SAME AND ETC.,
IN W.P. NO. 9252/2019:
BETWEEN:
ADITI GIRISH ATHREYA
D/O GIRISH S V
AGED ABOUT 17 YEARS
92
FALT A-104, PRAMUK TEMPLE MEADOWS
27TH SCROSS, NEAR MONOTYPE BUS STOP
BANASHANKARI 2ND STAGE,
BANGALORE SOUTH,
BANGALORE 560070.
REPRESENTED BY HER MOTHER
DR. JYOTI H R)
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI 110 021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETAWRY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED SBY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 8TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560 001.
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1,2 & 3;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R4)
93
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9253/2019:
BETWEEN:
BHUVAN KUMAR P S
S/O SRINIVASA KUMAR
AGED ABOUT 17 YEARS(MINOR)
NO.106, 17TH B MAIN ROAD
4TH SECTOR, HSR LAYOUT
BANGALORE-560102
REP BY HIS FATHER SRINIVASA KUMAR
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFIARS
SOUTH BLOCK, RAISINA HILLS
NEWDELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHWAN
NEW DELHI-110011
94
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5;)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9254/2019:
BETWEEN:
AMIT KARNAM
S/O SRI PRAKASH KARNAM
AGED ABOUT 17 YEARS(MINOR)
NO.356, 2ND CROSS
2ND MAIN, 5TH STAGE, BEML LAYOUT
R R NAGAR, BANGALORE-560098
REP BY HIS FATHER SRI PRAKASH KARNAM
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
95
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFIARS
SOUTH BLOCK, RAISINA HILLS
NEWDELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5;)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2018
AND RENDER HIM ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
96
IN W.P. NO. 9255/2019:
BETWEEN:
MYTHILI MAHESH VELAPAKAM
D/O V L MAHESH
AGED ABOUT 17 YEARS
MINOR R/O 1984, SECTOR 1,
HSR LAYOUT,
BANGALORE - 560102
REPRESENTED BY HER FATHER
MAHESH.V.L.NATURAL GUARDIAN
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI - 110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS NEW DELHI - 110001
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO 302-C, SHASTRI BHAWAN,
NEW DELHI - 110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM
BANGALORE - 560012
5. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BENGALURU - 560001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
97
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5;)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9256/2019:
BETWEEN:
NEHA BALAJI RAO
D/O GOPINATHAN BALAJI
AGED ABOUT 17 YEARS MINOR
NO 365/29 NAMAGIRI NILAYA 10TH CROSS,
NEAR SRINIVASA TEMPLE,
MAHALAKSHMI LAYOUT
BENGALURU- 560086
REP BY HER MOTHER ANUSHA SETHUMADHAVAN
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI - 110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS SOUTH BLOCK,
RAISINA HILLS NEW DELHI - 110001
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
98
NO 302-C, SHASTRI BHAWAN,
NEW DELHI - 110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM
BANGALORE - 560012
5. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BENGALURU - 560001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5;)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9257/2019:
BETWEEN:
MIHIR MADHUSUDAN KESTUR
S/O MADHUSUDAN N KESTUR
AGED ABOUT 18 YEARS
1023/1024, 2ND CROSS
NEAR MANIPAL HOSPITAL
BEML LAYOUT, 5TH STAGE,
RAJARAJESHWARI NAGAR
BANGALORE-560098
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
99
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFIARS
SOUTH BLOCK, RAISINA HILLS
NEWDELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001.
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
100
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9259/2019:
BETWEEN:
VIBHA SRINIDHI MASTI
D/O BALASUBRAHMANYA NAGARAJA MASTI
AGED ABOUT 18 YEARS,
E-506, MANTRI ELEGANCE BANNERGHATTA ROAD
NEAR SHPPERS STOP N S PALYA
BANGALORE SOUTH
BANGALORE-560076
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIS, SOUTH BLOCK
RAISINA HILLS
NEW DELHI-110 011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCE DEPARTMENT,
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560001
101
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9260/2019:
BETWEEN:
AYUSH R PATIL
S/O RAJSHEKHAR L PATIL,
AGED ABOUT 17 YEARS,
(MINOR), NO.214, 2ND CROSS, 4TH MAIN,
NEAR POLICE STATION, R.R. NAGAR
BMEL 4TH STAGE, BANGALORE 560 098,
REP. BY HIS FATHER RAJSHEKHAR L PATIL.
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISIAN HILLS,
NEW DELHI-110 011.
3. UNION OF INDIA
102
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED SBY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,8TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALROE 560 001.
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9261/2019:
BETWEEN:
SANJANA V MUGALVALLI
D/O M M VENKATESH
AGED ABOUT 18 YEARS,
NO.410, SHASHWATHI 12TH MAIN ROAD,
SBM COLONY BSK 1ST STAGE,
BANGALORE SOUTH, BANASHANKARI
BANGALORE-560050
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
103
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD 18TH CROSS,
MALLESHWARAM
BANGALORE-560012
5. NATIONAL INSTITUTE OF ADVANCED
STUDIES IN ARCHITECTURE (NIASA)
COUNCIL OF ARCHITECTURE,
INDIA HABITATE CENTRE,
CORE 6A, FIRST FLOOR,
LODHI ROAD NEW DELHI-110 033
REP BY ITS DIRECTOR
6. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
104
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9262/2019:
BETWEEN:
NAVYA EEDULA
D/O E KARUNAKAR
AGED ABOUT 17 YEARS
NO.611, 4TH C MAIN ROAD
NEAR CHAYA HOSPITAL
OMBR LAYOUT, BANASAWADI
BANGALORE NORTH, KALYAN NAGAR
BANGALORE-560043
REPRESENTED BY HER MOTHER
SMT. SRISILA PAMURU.
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFIARS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
105
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 9264/2019:
BETWEEN:
ANIKA PREM
D/O SHWETHA M S
AGED ABOUT 17 YEARS,
NO.41/96, G2, SNEHA RESIDENCY,
SNEHA COLONY, CHIKKALASANDRA,
BANAGALORE - 560 061.
THE PETITIONER IS MINOR,
REP BY HER MOTHER SMT SWETHA M S.
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
106
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFIARS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
...RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET)-2019 AND
RENDER HER ELIGIBLE FOR ADMISSION TO GOVERNEMNT
SEAT AND /OR UNDER GENREAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELLING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING; AND ETC.,
IN W.P. NO. 9445/2019:
107
BETWEEN:
MIHIR THALANKI
S/O DEEPAK R THALANKI
AGE ABOUT 17 YEARS
NO.7 OAK TREE PLACE
BRIGADE MILLENNIUM
JP NAGAR, 7TH PHASE,
BANGALORE-560078
MINOR REP BY HIS FATHER
SRI DEEPAK R THALANKI
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN
NEW DELHI-110 001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
108
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 9447/2019:
BETWEEN:
SAMEEKSHA G Y
D/O GURURAJA S YELLAPUR,
NO.534/37, 2ND CROSS, GARUTHAMAN PARK ROAD,
BEHIND R.V. TEACHERS COLLEGE,
ACHARYA LAYOUT, BASAVANAGUDI,
BENGALURU-04
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS
NEW DELHI-110 011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
109
NO.302-C SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 9448/2019:
BETWEEN:
NEHA ARUN ANGADI
D/O ARUN VIRSANGAPPA ANGADI,
AGED ABOUT 17 YEARS,
NO.4, UDUPI PARK,
FLAT NO. G1, 1ST CROSS, 1ST MAIN
VIDYAGIRI LAYOUT, CHANDRA LAYOUT,
BANGALORE NORTH, BANGALORE
KARNATAKA - 560 072.
REP BY HER FATHER ARUN VIRSANGAPPA ANGADI
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
110
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT
NEW DELHI - 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS,
NEW DELHI - 110 011.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI - 110 011.
4. KARNATAKA EXAMINATIONAS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE - 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
111
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9450/2019:
BETWEEN:
RUHI NARAYAN
D/O SATISH NARAYAN,
R/AT NO.139, CLASSIC ORCHARDS,
PHASE-I, BANNERGHATTA ROAD,
BANGALORE-76
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS
NEW DELHI-110 011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-01.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
112
SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9538/2019:
BETWEEN:
AHANA MURTHY
D/O GANESH V MURTHY
AGED ABOUT 18 YEARS
NO.36, 1ST MAIN
7TH CROSS, ISRO LAYOUT
BANGALORE SOUTH
BANGALORE-560 078
...PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. NION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
113
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BANGALORE-560 012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560 001
...RESPONDENTS
(BY SRI. C SAHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9539/2019:
BETWEEN:
APURVA POTHUMARTHI
D/O POTHUMARTHI MADHUSUDAN RAO
AGED ABOUT 17 YEARS
NO.101, SAVERIA PEBBLE, PLOT NO-703/705
2ND MAIN ROAD,
OMBR LAYOUT, BANASWADI,
BANGLAORE 560043
MINOR REP. BY MOTHER
SMT. KAVITHA NALLURI
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
114
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY
MINISTRY OPF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 021.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI 110 021.
3. UNON OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 8TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARANTAKA
REPRESENTED BY SECRETAWRY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 56 001.
... RESPONDENTS
(BY SRI. C S SAHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
115
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9540/2019:
BETWEEN:
SHRUTI SUSILA PRASANNA
D/O PRASANNA VENKATESH SAMPATH
AGED ABOUT 18 YEARS
NO.H 1001, AKME BALLET,
OUTER RING ROAD,
DODDANEKKUNDI,
BANGALORE 37.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETAWRY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETAWRY
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK
RAISINA HILLS,
NEW DELHI 110 011.
3. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETAWRY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN,
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD,18TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETAWRY
HIGER EDUCATION DEPARTMENT
VIDHANA SOUDHA,
BANGALORE 560 001.
116
... RESPONDENTS
(BY SRI. C S SAHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9541/2019:
BETWEEN:
ANURAG R SIHMA
S/O S RAVI SHANKAR,
AGED ABOUT 17 YEAR,
NO.97, ANAGHA, 2ND CROSS,
SUPREME RESIDENCY, KC HALLI,
BILEKAHALLI, BANGALORE-560076
PETITIONER BEING MINOR,
REP BY HIS FATHER S RAVI SHANKAR.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS,
NEW DELHI-110011
117
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
... RESPONDENTS
(BY SRI. C S SAHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9542/2019:
BETWEEN:
SAMHITA SHYAM
D/O SHYAM SHANKAR KRISHNAMUTHY,
AGED ABOUT 17 YEARS, (MINOR)
NO.2417, 3RD MAIN, 3RD CROSS,
BDA LAYOUT, OPP. TOTAL MALL,
OLD AIRPORT ROAD, HAL 3RD STAGE,
BANGALORE VIMANAPURA,
BANGALORE-560017
REPRESENTED BY HER MOTHER
SRIVIDHYA SHYAM
118
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-11021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
119
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9551/2019:
BETWEEN:
SHREYAS BHAKTHARAM
S/O BHAKTHA RAM KESHAVACHAR
AGED ABOUT 17 YEARS
316, 14TH A CROSS
17TH MAIN, HSR 4TH SECTOR
BENGALURU-560102
REPRESENTED BY HIS FATHER AND NATURAL
GUARDIAN BHAKTHA RAM KESHVACHAR
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESHWARAM
BENGALURU-560012
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK
NEWDELHI-110001
5. THE UNION OF INDIA
120
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
NEW DELHI-110001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R4 & 5;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR GOVERNMENT SEATS IN PROFESSIONAL COURSES
RULES, 2006 IN SO FAR AS IT STIPULATES THAT "NO
CANDIDATE SHALL BE ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEATS UNLESS HE IS A CITIZEN OF INDIA" IS
ARBITRARY, ILLEGAL, UNCONSTITUTIONAL AND VIOLATIVE
OF THE PETITIONER'S FUNDAMENTAL RIGHT UNDER
ARTICLE 14 OF THE CONSTITUTION OF INDIA AND STRIKE
DOWN THE SAME AND ETC.,
IN W.P. NO. 9712/2019:
BETWEEN:
RIYA THERESA ROSHAN
D/O ROSHAN JOSEPH
AGED ABOUT 17 YEARS,
NO.502, SRIRAM SAMRUDDHI APARTMENTS
THUBBERAHALLI
BANGALORE-560066
REPRESENTED BY HER FATHER
ROSHAN JOSEPH (NATURAL GUARDIAN)
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
121
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK
RAISINA HILLS
NEW DELHI-110011
3. UNION OF INDIA
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9713/2019:
BETWEEN:
RITHIKA ANAND
D/O ANAND VENKATACHARI,
AGED ABOUT 17 YEARS,
NO.101, ACCORD, HM SYMPHONY,
KASAVANAHALLI ROAD,
122
AMRITA ENGINEERING COLLEGE,
CARMELARAM, BANGALORE SOUTH,
BANGALORE-560035
REP BY HER FATHER
SRI ANAND VENKATACHARI.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
123
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9715/2019:
BETWEEN:
NITYA RAVI
D/O RAVI H R,
AGED ABOUT 17 YEARS,
NO.1190, IST FLOOR,
2ND MAIN, 3RD CROSS,
BSK 3RD STAGE, HOSKEREHALLI,
BANGALORE-560085
THE PETITIONER IS MINOR,
REP BY HER FATHER SRI RAVI H R
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
124
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9716/2019:
BETWEEN:
YASHAS KARTHIK
S/O KARTHIK BHAGAWAN
AGED ABOUT 17 YEARS (MINOR)
691, 18TH MAIN,
OPP PRATHIBA BALAMANDIRA
BANSHANKRI 2ND STAGE,
BANGALORE-560070
MINOR REP BY HIS FATHER
SRI KARTHIK BHAGAWAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
125
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK
RAISINA HILLS, NEW DELHI-110011
3. UNION OF INDIA
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN, NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, BANGALORE-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9718/2019:
BETWEEN:
RADIKA GOPALKRISHNAN
AGED ABOUT 18 YEARS,
NO.760, 2ND MAIN ROAD,
126
2ND STAGE, E-BLOCK,
RAJAJINAGAR,
BANGALORE-560010
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
127
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9719/2019:
BETWEEN:
LAKSHMI JAYANT
D/O JAYANT J V
AGED ABOUT 17 YEARS
(MINOR PETITIONER)
NO.231,4TH MAIN ROAD,
MS RAMAIAH CITY
JP NAGAR 8TH PHASE,
BANGALORE-560078
REP BY HER ATHER JAYANT J V
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLICK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS SOUTH BLICK
RAISINA HILLS
NEW DELHI-110011
3. UNION OF INDIA
REP BY IS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
128
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
... RESPONDENTS
(BY SRI. S K DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9720/2019:
BETWEEN:
PRITHVI R NAVALIMATH
S/O RAJENDRA A NAVALIMATH,
AGED ABOUT 17 YEARS
#119, 2ND MAIN, 9TH CROSS,
BEL LAYOUT, 1ST BLOCK,
VIDARANYAPURA,
BANGALORE-560 097.
MINOR REP BY HIS FATHER,
SRI.RAJENDRA A NAVALIMATH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
129
CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI-110 011.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE-560 012.
5. STATE OF KARNATAKA
REP BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001.
... RESPONDENTS
(BY SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9734/2019:
BETWEEN:
DYUTHI ABHITHA PRAKASH
130
D/O PRAKASH
AGED ABOUT 17 YEARS,
(MINOR)
NO.718, 3RD CROSS,
2ND BLOCK, BSK 1ST STAGE,
BANGALORE 560 050.
THE PETITIONER IS MINOR,
REP BYHER FATHER SRI. PRAKASH.
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE
AND:
1. UNION OF INDIA
REP BY IT S PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI 110 011.
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560 001.
... RESPONDENTS
(BY SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
131
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 9735/2019:
BETWEEN:
SRIJANI GHOSH
D/O SUPRIYO GHOSH,
AGED ABOUT 17 YEARS
(MINOR), D-404 ADARSH RHYTHM,
71 PANDURANGANAGAR
OPP TO FORTIS HOSPITAL,
BANNERGHATTA ROAD,
BANGALORE 560 076
REP BY HER FATHER SUPRIYO GHOSH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS, SOUTH BLOCK,
RAISINA HILLS,
NEW DELHI 110 011.
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN,
132
NEW DELHI 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BANGALORE 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560 001.
... RESPONDENTS
(BY SRI. S R DODWAD, CGC FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9903/2019:
BETWEEN:
SANSKRITI BASANTH GURAPPA
AGED 18 YEARS,
D/O BASANTH KUMAR M GURAPPA
#14, 5TH CROSS, SHANTHIVANA,
BENGALURU - 560 092.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINICPAL
SECRETARY TO GOVERNMENT,
133
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, BANGALORE-01
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU - 560 012.
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU - 560 012.
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK, NEW DELHI - 110 001.
5. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFIRS,
NORTH BLOCK, NEW DELHI- 110 001.
... RESPONDENTS
(BY SRI. S R DODWAD, CGC FOR R4 & 5;
SRI. N K RAMESH, ADVOCATE FOR R2 & 3;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THE
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR GOVERNMENT SEATS IN PROFESSIONAL COURSES
RULES,2006 IN SO FAR AS IT STIPULATES THAT "NO
CANDIDATE SHALL BE ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEATS UNLESS HE IS A CITIZEN OF INDIA' IS
ARBITRARY, ILLEGAL, UNCONSTITUTIONAL AND VIOLATIVE
OF TH PETITIONER'S FUNDAMENTAL RIGHT UNDER ARTICLE
14 OF THE CONSTITUTION OF INDIA AND STRIKE DOWN THE
SAME AND ETC.,
IN W.P. NO. 10049/2019:
BETWEEN:
MEENA IYER D/O PASHUPATHI KAILASAM
AGED ABOUT 17 YEARS (MINOR)
134
SJR LUXURIA 8TH A 204
ARAKERE MAIKO LAYOUT
BANGALORE-560076
REP BY HER FATHER PASHUPATHI KAILASAM
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS
NEW DELHI-110 011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560001
... RESPONDENTS
(BY SRI. S R DODWAD, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
135
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 8693/2019:
BETWEEN:
SANJANA VASANTH
D/O VASANTHAKUMARA S BASAVANAYAPPA
NO.003, ADMIRALTY MANOR APARTMENTS
13TH CROSS, 6TH MAIN, INDIRA NAGAR
2ND STAGE, NEAR ESI HOSPITAL
BANGALORE NORTH
BENGALURU-560038
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINSITRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF EXTERNAL AFFAIRS
SOUTH BLOCK, RAISIAN
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINIATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
136
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODAWAD, CGC FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING;
IN W.P. NO. 8701/2019:
BETWEEN:
MEGHANA SREENIVAS RAO
D/O SREENIVASA UPENDRA RAO
NO.8, 2ND CROSS
CHIKKALLSANDRA
BANGALORE SOUTH , SUBRAMANYAPURA
BANGALORE-560061
PETTIIONER BEING MINOR
REP BY HER MOTHER SRIDEVI R KULKARNI
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
137
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
SOUTH BLOCK, RAISINA HILLS
NEW DELHI-110011
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI DEPARTMENT
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODAWAD, CGC FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9446/2019:
BETWEEN:
AKSHATA PRAVEEN KUMBLE
D/O PRAVEEN KUMAR DAMODAR
138
AGED ABOUT 18 YEARS,
NO.215, 19TH MAIN,
BTM LAYOUT, 2ND STAGE
BANGALORE-76
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS
SOUTH BLOCK, RAISINA HILLS,
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN
NEW DELHI-110 001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
139
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9449/2019:
BETWEEN:
SHRUTI VENKATESH
D/O VENKATESH N HAMPAPUR
AGED ABOUT 17 YEARS,
#153 1ST CROSS, ISRO LAYOUT,
BANGALORE - 560078
REP BY HER FATHER
VENKATESH N HAMPAPUR
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS
SOUTH BLOCK, RAISIAN HILLS,
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRI BHAWAN
NEW DELHI-110 001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM
BANGALORE-560012
140
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA
BANGALORE-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST (CET) - 2019
AND RENDER HER ELIGIBLE FOR ADMISSION TO
GOVERNMENT SEAT AND / OR UNDER GENERAL QUOTA
AND OTHER ELIGIBLE CATEGORIES BASED ON THE
RANKING; AND ALSO PERMIT THE PETITIONER TO
CONSIDER FOR COUNSELING FOR ENGINEERING COURSES
AND OTHER ALLIED COURSES BASED ON THE RANKING
OBTAINED FROM CET UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9970/2019:
BETWEEN:
PHALACHANDRA T SHASTRY
S/OMR. PRASANNA HR,
AGED ABOUT 18 YEARS,
RESIDING AT E 406,
RENAISSANCE TEMKPLE BELLS,
25/1, CHORD ROAD,
INDUSTRIAL SUBURB,
RAJAJINAGAR, BANGALORE
NORTH YESHWANTHAPURA,
BENGALURU-22
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. SHIVA SRINIVASAN, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
141
NEW DELHI-110 001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110021
3. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
HIGHER EDUCATION,
ROOM NO.645, 6TH FLOOR,
M.S.BUILDING,
BANGALORE-01
4. KARNATAKA EXAMINATION AUTHORITY (KEA)
REPRESENTED BY ADMINISTRATIVE OFFICER,
SAMPIGE ROAD,
18TH CROSS ROAD, MALLESWARAM,
BANGALORE-560012
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM,
BANGALORE-560 003
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG A/W
SRI. S R DODAWAD, CGC FOR R1 TO R2;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-4 AND 5 TO ALLOW FOR GRANT OF
RELAXATION TO THE PETITIONER TO APPEAR FOR KCET
EXAM 2019 TO BE HELD ON APRIL 2019 AND ETC.,
IN W.P. NO. 6666/2017:
BETWEEN:
PRERANA CHANDRA RAMESH
D/O RAMESH CHANDRA HANUMANTHAIAH
/ASHA RAMESH CHANDRA,
AGED ABOUT 17 YEARS,
MINOR, R/O NO.49, 2ND MAIN,
3RD STAGE, 4TH BLOCK,
BASAVESHWARANAGAR,
142
BENGALURU-560079.
REPRESENTED BY HER GRAND
MOTHER AND LEGAL GUARDIAN UMA GOWDA.
... PETITIONER
(BY SRI. RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT,
HEALTH & FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
MS BUILDINGS, DR.BR AMBEDKAR VEEDHI,
BENGALURU-560001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012,
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001.
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG A/W
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. K S BHEEMAIAH, CGC, ADVOCATE FOR R3 & R4)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
RULE 5(1) OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT ' NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA' IS ILLEGAL, DISCRIMINATORY,
143
ARBITRARY AND VIOLATIVE OF ARTICLES 14 AND 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND ETC.,
IN W.P. NO. 8418/2017:
BETWEEN:
MISS JINAL
DAXINI
D/O SRI NIKHIL DAXINI
AGED ABOUT 18 YEARS
R/AT NO.1031, SOBHA PRIMROSE
NO.98/1, 99, BELLANDUR
BENGALURU-560 103
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD
REPRESENTED BY ITS SECRETARY
6TH CROSS
OPP. MALLESHWARAM POLICE STATION
MALLESHWARAM
BENGALURU-560 003
5. CENTRAL BOARD OF SECONDARY EDUCATION
144
(AAN AUTONOMOUS ORGANIZATION
UNDER THE MINSTRY OF
HUMAN RESOURCES DEPARTMENT
GOVERNMENT OF INDIA
REPRESENTED BY ITS CHIRMAN
SHIKSHA KENDRA, 2, COMMUNITY CENTRE
PREET VIHAR, NEW DELHI-110 092
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALESWARAM, BENGALURU-560 012
7. CONSORTIUM OF MEDICAL
ENGINEERING AND DENTAL OF KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY
NO.132, 2ND FLOOR, 11TH MAIN
17TH CROSS, MALESHWARAM, BENGALURU-560 055
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA, BENGALURU-560 001
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 TO 3;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R4 & 8;
SRI. M R SHAILENDRA, ADVOCATE FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
R7- SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF MANDAMUS DIRECTING AND THE R-5 TO
PERMIT THE PETITIONER TO APPEAR FOR NATIONAL
ELIGIBILITY CUM ENTRANCE TEST TO CONSIDER UNDER
KARNATAKA QUOTA (NEET) - 2017 AND RENDER HER
ELIGIBLE FOR ADMISSION WITH GOVERNMENT SEAT; THE
R-6 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) 2017 AND
RENDER HER ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND ETC.,
IN W.P. NO. 8419/2017:
BETWEEN:
MISS MAITRI MEHUL SHAH
D/O SRI MEHULKUMAR RAMESHCHANDRA SHAH
AGED ABOUT 17 YEARS
145
(MINOR), R/AT G R PINNACLE
APT NO.905, KANAKAPURA MAIN ROAD,
NEAR SARAKKI GATE SIGNAL
1ST PHASE, J P NAGAR
BENGALURU-560 078
MINOR REP.BY HER FATHER
SRI MEHULKUMAR RAMESHCAHDRA SHAH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP.BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110 011
4. KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD
REPRESENTED BY ITS SECRETARY
6TH CROSS
OPP. MALLESHWARAM POLICE STATION
MALLESHWARAM
BENGALURU-560 003
5. CENTRAL BOARD OF SECONDARY EDUCATION
(AAN AUTONOMOUS ORGANIZATION
UNDER THE MINSTRY OF
HUMAN RESOURCES DEPARTMENT
GOVERNMENT OF INDIA
REPRESENTED BY ITS CHIRMAN
SHIKSHA KENDRA, 2, COMMUNITY CENTRE
PREET VIHAR
NEW DELHI-110 092
146
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALESWARAM
BENGALURU-560 012
7. CONSORTIUM OF MEDICAL
ENGINEERING AND DENTAL OF KARNATAKA (COMEDK)
REPRESENTED BY ITS SECRETARY
NO.132, 2ND FLOOR
11TH MAIN, 17TH CROSS
MALESHWARAM
BENGALURU-560 055
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 TO 3;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R4 & 8;
SRI. M R SHAILENDRA, ADVOCATE FOR R5;
SRI. N K RAMESH, ADVOCATE FOR R6;
R7- SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF MANDAMUS DIRECTING; THE R-5 TO
PERMIT THE PETITIONER TO APPEAR FOR NATIONAL
ELIGIBILITY CUM ENTRANCE TEST TO CONSIDER UNDER
KARNATAKA QUOTA (NEET) - 2017 AND RENDER HER
ELIGIBLE FOR ADMISSION WITH GOVERNMENT SEAT AND
ETC.,
IN W.P. NO. 8554/2017:
BETWEEN:
MASTER AMIT VIKRAM SUNDAR
S/O. DR. JAYANTH SUNDAR SAMPATH,
AGED ABOUT 17 YEARS,
R/AT NO.401,
ARYA LOTUS APARTMENTS,
ABHAYADHAMA ROAD,
D SILVA LAYOUT, WHITE FIELD,
BENGALURU-560 066.
147
REPRESENTED BY HIS FATHER
DR.JAYANTH SUNDAR SAMPATH
AND NATURAL GUARDIAN.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAVAN,
NEW DELHI-110 001.
4. KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD,
REPRESENTED BY ITS SECRETARY,
6TH CROSS, OPP. MALLESHWARAM POLICE STATION,
MALLESHWARAM,
BENGALURU-560 003.
5. CENTRAL BOARD OF SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION
UNDER THE MINISTRY OF
HUMAN RESOURCES DEPARTMENT,
GOVERNMENT OF INDIA,
REPRESENTED BY ITS CHAIRMAN,
"SHIKSHA KENDRA", 2, COMMUNITY CENTRE,
PREET VIHAR,
NEW DELHI-110 092.
6. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012.
148
7. CONSORTIUM OF MEDICAL ENGINEERING
& DENTAL OF KARNATAKA, (COMEDK)
REPRESENTED BY ITS SECRETARY,
NO.132, 2ND FLOOR, 11TH MAIN,17TH CROSS,
MALLESHWARAM,
BENGALURU-560 055.
8. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R4 & R8;
SRI. N K RAMESH, ADVOCATE FOR R6;
SRI. M R SHAILENDRA, ADVOCATE FOR R5;
R7 SERVED & UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-5 TO PERMIT THE PETITIONER TO APPEAR
FOR NATIONAL ELIGIBILITY CUM ENTRANCE TEST TO
CONSIDER UNDER KARNATAKA QUOTA (NEET) - 2017 AND
RENDER HIM ELIGIBLE FOR ADMISSION WITH
GOVERNMENT SEAT AND DIRECT THE R-6 TO PERMIT THE
PETITIONER TO TAKE UP THE KARNATAKA COMMON
ENTRANCE TEST CET)-2017 AND RENDER HIM ELIGIBLE
FOR ADMISSION WITH GOVERNMENT SEAT AND ETC.,
IN W.P. NO. 8565/2017:
BETWEEN:
VISHAL KANTEPPA MAHESH
S/O MAHESH C MANNEPPA
AGED ABOUT 17 YEARS,
R/O A2, 1604, ELITA PRAMANADO,
JPN NAGAR VII PHASE,
BENGALURU 560 078
REPRESENTED BY HIS FATHER AND
NATURAL GUARDIAN MAHESH C MANNEPPA
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
149
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HIGHER
EDUCATION DEPARTMENT,
MS BUILDINGS, DR. BR AMBEDKAR VEEDHI,
BENGALURU 560 001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU 560 012
REPRESENTED BY ITS EXECUTIVES DIRECTOR
3. THE UNION OF INDIA
REKPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK, NEW DELHI 110 001.
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETATRY TO GOVERNEMNT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK, NEW DELHI 110 001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. K S BHEEMAIAH, CGC FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT "NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE THE SAME; AND ETC.,
IN W.P. NO. 8567/2017:
BETWEEN:
AISHWARYA MANIKARNIKE
D/O SHRI SHRIKANTH S MANIKARNIKE,
AGED ABOUT 17 YEARS,
150
SINCE MINOR,
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN
SHRI. SHRIKANTH S MANIKARNIKE,
S/O M. SAMPATHKUMARAN,
R/AT 608, SHASHIKIRAN APARTMENTS,
1ST CROSS, MALLESHWARAM,
BENGALURU-560055
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DEEPAK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
TO GOVERNMENT,
HEALTH AND FAMILY WELFARE DEPARTMENT,
(MEDICAL EDUCATION)
M.S.BUILDING, DR.B.R.AMBEDKAR VEEDHI,
BENGALURU-560 001
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. K S BHEEMAIAH, CGC FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
151
DECLARE THAT RULE 5(1) OF THE KARNATAKA SELECTION
OF CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS
IN PROFESSONAL EDUCATIONAL INSTITUTIONS RULES, 2006
IN SO FAR AS IT STIPULATES THAT "NO CANDIDATE IS
ELIGIBLE FOR ADMISSION TO GOVERNMETN SEATS UNLESS
HE IS A CITIZEN OF INDIA" IS ILLEGAL, DISCRIMINATORY,
ARBITRARY AND VIOLATIVE OF ARTICLES 14 & 15 OF THE
CONSTITUTION OF INDIA AND CONTRARY AND REPUGNANT
TO THE PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955
AND THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET
ASIDE THE SAME AND ETC.,
IN W.P. NO. 8568/2017:
BETWEEN:
NIKHIL H NAGARAJ
S/O. NAGARAJ,
AGE 17 YEARS,
NO. 932/B, 22ND MAIN,
JP NAGAR, 2ND PHASE,
BENGALURU 560078.
REPRESENTED BY HIS GUARDIAN AND FATHER,
MR. NAGARAJ H N
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. MAHESH M, ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
DEPARTMENT OF HIGHER EDUCATION,
M.S. BUILDING,2ND GATE,
6TH FLOOR,
BENGALURU 560001
2. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD,
18TH CROSS, MALLESHWARAM,
BENGALURU 560012,
REP BY ITS EXECUTIVE DIRECTOR
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 TO PERMIT OCI/PIO CARD HOLDERS
INCLUDING THE PETITIONER HEREIN TO TAKE UP THE
152
KARNATAKA COMON ENTRANCE TEST [CET] CONDUCTED BY
R-2 AND FURTHER CONSEQUENTLY DIRECT THE
RESPONDENTS TO ALLOW OCI/PIO CARDHOLDERS
ADMISSION UNDER THE GENERAL CATEGORY
GOVERNMENT SEATS BASED ON MERIT AND SATISFACTION
OF OTHER ELIGIBILITY CREITERIA AND DIRECT THE
RESPONDENTS TO ALLOW OCI/PIO STUDENTS TO BE
CONSIDERED ON PAR WITH NRIs AND THUS BE ALLOWED
ADMISSION TO GOVERNMENT QUOTA SEATS IN
GOVERNMENT AND PRIVATE MEDICAL/DENTAL COLLEGES
AS PER THE TANK OBTAINED IN THE NEET [UG] 2017
EXAMINATION.
IN W.P. NO. 8576/2017:
BETWEEN:
MOHIT DOSHI
S/O. MOHAN KUMAR DOSHI,
AGED ABOUT 17 YEARS,
RESIDING AT A10-1405,
ELITA PROMENADE APARTMENTS,
OPP RBI LYAOUT, J.P. NAGAR,
BENGALURU-560 078,
REPRESENTED BY NATURAL GUARDIAN FATHER IS
MR. MOHAN KUMAR DOSHI,
S/O. PUKHRAJ DOSHI,
AGED ABOUT 46 YEARS,
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. KIRAN B S, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021.
153
3. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETARY,
EDUCATION DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
4. KARNATAKA EXAMINATION AUTHORITY
18TH CROSS ROAD,
MALLESHWARAM WEST,
BENGALURU-560 012.
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
5. CHIEF EXECUTIVE OFFICER
REP BY EXECUTIVE DIRECTOR,
COMMON ENTRANCE TREST (CET CELL),
FOR PROFESSIONAL EDUCATION CELL,
MALLESHWARAM,
BENGALURU-560 003.
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 & 2
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 & 5 TO ALLOW THE PETITIONER TO APPEAR
FOR CET EXAM OF 2017 TO BE HELD ON APRIL 2017 AT THE
INTEREST OF JUSTICE THE HON'BLE COURT IS PRAYED TO
DIRECT THE R-5 TO PROVIDE HIS OPPORTUNITY AS PER
WITH THE OTHER STUDENTS WHO ARE STUDYING IN THE
STATE OF KARNATAKA LIKE THE PETITIONER AT THE
INTEREST OF JUSTICE.
IN W.P. NO. 8582/2017:
BETWEEN:
MASTER VITTHAL YELLAMBALSE
S/O PANDURANGA YELLAMBALSERAO
AGED ABOUT 17 YEARS (MINOR)
RESIDING AT 2ND CROSS,
KALIDASA ROAD, JAYALAKSHMIPURAM,
MYSORE KARNATAKA 570 012.
REPRESENTED BY LEGAL AND NATURAL GUARDIAN
MR. PANDURANGA YELLAMBALSERAO
AGED ABOUT 47 YEARS
RESIDING AT 2ND CROSS,
KALIDASA ROAD, JAYALAKSHMIPURAM,
MYSORE, KARNAAKA 570 012.
154
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. DIWAKARA K, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI 110 021.
3. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
HIGHER EDUCATION,
ROOM NO.645, 6TH FLOOR,
M.S. BUILDING,
BENGALURU 560 001.
4. KARNATAKA EXAMINATION AUTHORITY (KEA)
REPRESENTED BY ADMINISTRATIVE OFFICER
SAMPIGE ROAD,
18TH CROSS ROAD,
MALLESWARAM,
BENGALURU 560 012.
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM,
BENGALURU 560003.
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 & 2
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 & 5 TO ALLOW FOR GRANT OF RELAXATION
155
TO THE PETITIONER TO APPEAR FOR KCET EXAM 2017
TOBE HELD ON APRIL 2017 AND DIRECT THE RESPONDENTS
TO IMPLEMENT A SPECIFIC OPTION PROVIDING FOR
DISTINCTION FOR OVERSEAS CITIZEN CARD HOLDERS VIS-
A-VIS FOREIGNER CITISEN THEREBY PROVIDING OCI CARD
HOLDERS LIKE THE PETITIONER THE SAME OPPORTUNITY
AS PER LAW AS ANY OTERH DOMICILE STUDENT WHO HAS
BEEN RESIDING IN THE STATE OF KARNATAKA
IN W.P. NO. 9862/2017:
BETWEEN:
KAVYA RAGHAVENDRA
D/O RAGHAVENDRA ANANTHARAMA,
AGED ABOUT 17 YEARS,
RESIDING AT NO.189/2, 10TH CROSS,
PARAMOUNT GARDENS, THALAGHATTPURA,
OFF KANAKPURA ROAD,
BENGALURU 560 109
REPRESENTED BY HER
NATURAL GUARDIAN FATHER
RAGHAVENDRA ANANTHARAMA,
S/O ANANTHARAMA ULITHYA,
AGED ABOUT 49 YEARS
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AKSHATA M NAGANUR, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI 110 001.
2. UNION OF INDIA
REPRESSENTED BY ITS PRINCIPAL SECRETARY,
MINISRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI 110 021.
3. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETARY
EDUCATION DEPARTMENT
M.S. BUILDING,
BENGALURU 560001.
156
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ADMINISTRATIVE OFFICER
18TH CROSS RD, MALLESHWARAM WEST,
BENGALURU 560012.
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM,
BENGALURU 560003.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3 & 4;
SRI. R VEERENDRA SHARMA, CGC FOR R1 & 2;
SRI. N K RAMESH, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-5 TO ALLOW THE PETITIONER TO APPEAR
FOR CET EXAM OF 2017 TO BE HELD ON ARPIL 2017 AT IN
THE INTEREST OF JUSTICE THE HON'BLE COURT IS PRAYED
TO DIRECT THE R-5 TO PROVIDE HER OPPORTUNITY AS PER
WITH THE OTHER STUDENT WHO ARE STUDYING IN THE
STATE OF KARNATKAA LIKE THE PETITIONER AT THE
INTEREST OF JUSTICE.
IN W.P. NO. 9863/2017:
BETWEEN:
CHAITRA ALANKAR D/O SUNIL ALANKAR
AGED ABOUT 17 YEARS,
RESIDING AT NO.58, 4TH CROSS
PANDURANGANAGAR OFF
BANNERUGHATTA ROAD
BENGALURU-560 076
REPRESENTED BY HER
NATURAL GUARDIAN MOTHER
SANDHYA RAO KUDPI W/O SUNIL ALANKAR
AGED ABOUT 44 YEARS
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SMT. AKSHATA M NAGANUR, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
157
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. STATE OF KARNATAKA
REP BY PIRNICPAL SECRETARY,
EDUCATION DEPARTMENT,
M.S.BUILDING
BENGALURU-560 001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ADMINISTRATIVE OFFICER
18TH CROSS RD, MALLESHWARAM WEST
BENGALURU-560012
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRACT TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM
BENGALURU-560003
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 &2;
SRI. A S PONNANNA, AAG &
SMT. PRAMODHINI KISHAN, AGA FOR R3 & 4;
SRI. N K RAMESH, ADVOCATE FOR R5;
M R SICHANA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-5 TO ALLOW THE PETITONER TO APPEAR FOR
CET EXAM OF 2017 TO BE HELD ON ARPIL 2017 AT IN THE
INTEREST OF JUSTICE THE HON'BLE COURT IS PRAYED TO
DIRECT THE R-5 TO PROVIDE HER OPPORTUNITY AS PER
WITH THE OTHER STUDENT WHO ARE STUDYING IN THE
STATE OF KARNATKAA LIKE THE PETITIONER AT THE
INTEREST OF JUSTICE
IN W.P. NO. 9930/2017:
BETWEEN:
MISS ARCHIE GUPTA
D/O SRI. VIJAY GUPTA,
AGED ABOUT 17 YEARS,
SHOBHA DAHLIA APARTMENTS,
158
BELLANDUR,
BANGALORE - 560 103.
BEING MINOR REPRESENTED BY HER
FATHER SRI. VIJAY GUPTA.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. KRISHNA S B, ADVOCATE)
AND:
1. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BANGALORE - 560 012.
2. STATE OF KARNATAKA
REP BY PIRNICPAL SECRETARY,
DEPARTMENT OF HIGHER EDUCATION,
VIDHANA SOUDHA,
BENGALURU-560 001.
3. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110 001.
4. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021.
5. UNION OF INDIA,
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI - 110 011.
6. CENTRAL BOARD OF SECONDARY EDUCATION
(AN AUTONOMOUS ORGANISATION UNDER THE
MINISTRY OF HUMAN RESOURCES DEPARTMENT)
GOVERNMENT OF INDIA,
REPRESENTED BY ITS CHAIRMAN,
"SHIKSHA KENDRA" 2, COMMUNITY CENTRE,
PREET VIHAR, NEW DELHI - 110 092.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
159
SMT. PRAMODHINI KISHAN, AGA FOR R2;
SRI. N K RAMESH, ADVOCATE FOR R1;
SRI. M R SHAILENDRA, ADOVCATE FOR R6;
SRI. R VEERENDRA SHARMA, CGC FOR R3 TO 5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.S 1 AND 2 TO PERMIT THE
PETITIONER TO APPEAR FOR THE KARNATAKA COMMON
ENTRACE TEST (CET)-2017 AND RENDER HER ELIGIBLE FOR
ADMISSION WITH GOVERNMENT SEAT;
IN W.P. NO. 9943/2017:
BETWEEN:
NIYATHI SRINIVASAN KUMBALE
D/O SRINIVASA KUMBALE
AGED ABOUT 17 YEARS,
RESIDING AT 324, ROYAL PARK RESIDENCY
RAMARIND TREE HOTEL (NEAR),
ALAHALLI, J P NAGAR, 9TH PHASE,
ANJANAPURA POST, BENGALURU 560062
REPRESENTED BY HER
NATURAL GUARDIAN FATHER
SRINIVASA KUMBALE
S/O LAKSHMINARAYNAPPA K O
AGED ABOUT 56 YEARS
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SMT. AKSHATA M NAGANUR, ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI 110001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY ,
MINISTRY OF OVERSEAS INDIAN AFFARIS
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI 110021
3. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETRAY
EDUCATION DEPARTMENT
M S BUILDING
160
BENGALURU 560001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ADMINISTRATIVE OFFICER
18TH CROSS RD, MALLESHWARAM WEST,
BENGALURU 560012
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TEST (CET CELL)
FOR PROFESSIONAL EDUCATION CELL
MALLESHWARAM
BENGALURU 560003
... RESPONDENTS
(BY SRI. VEERENDRA SHARMA, CGC FOR R1 &2;
SRI. A S PONNANNA, AAG &
SMT. PRAMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-5 TO ALLOW THE PETITIONER TO APPEAR
FOR CET EXAM OF 2017 TO BE HELD ON APRIL 2017 AT THE
INTEREST OF JUSTICE THE HON'BLE COURT IS PRAYED TO
DIRECT THE R-5 TO PROVIDE HER OPPORTUNITY AS PER
WITH THE OTHER STUDENT WHO ARE STUDYING IN THE
STATE OF KARNATAKA LIKE THE PETITIONER.
IN W.P. NO. 10040/2017:
BETWEEN:
MEGHNA KESHAVAMURTHY
AGED ABOUT 17 YEARS,
D/O KESHVAMURTHY R,
R/AT NO.58, C BLOCK, 15TH CROSS,
VIJAYANAGAR, MYSORE-570017
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN,
SRI R KESHAVAMURTHY
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. B R VISWANATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO GOVERNMENT,
HEALTH AND FAMILY WELFARE DEPARTMENT
(MEDICAL EDUCATION)
161
MS BUILDING, DR.B.R.AMBEDKAR VEEDHI,
BENGALURU-560001
2. KARNATAKA EXAMINATIONS AUTHORITY
GOVERNMENT OF KARNATAKA,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560003
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK,
NEW DELHI-110001
4. THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
SOUTH BLOCK,
NEW DELHI-110001
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASC FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENT TO ACCEPT THE APPLICATION OF
THE PETITIONER AND PERMIT HER TO APPEAR FOR
COMMON ENTRANCE TEST 2017 CONDUCTED BY THE
RESPONDENT AUTHORITY AND ETC.,
IN W.P. NO. 10540/2017:
BETWEEN:
PARTH S. SHAH
S/O SHARAD P SHAH,
AGED ABOUT 17 YEARS,
R/AT # 301, MINT HM WORLD CITY,
RAGHUVAN PALYA, J P NAGAR,
9TH HASE, BENGALURU-560062
REPRESENTED BY HIS NATURAL GUARDIAN FATHER
SHARAD P SHAH,
S/O PRADHUMAN SHAH,
AGED ABOUT 53 YEARS
162
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
M./S AKSHATA N ASSOCIATES FOR PETITIONER)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS RRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI-110001
2. UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKAPURI,
NEW DELHI-110021
3. STATE OF KARNATAKA
REP BY PRINCIPAL SECRETARY,
EDUCATION DEPARTMENT
M.S.BUILDING,
BENGALURU-560001
4. KARNATAKA EXAMINATION AUTHORITY
REPRESENTED BY ADMINISTRATIVE OFFICER,
18TH CROSS RD, MALLESHWARAM WEST,
BENGALURU-560012
5. CHIEF EXECUTIVE OFFICER
COMMON ENTRANCE TEST (CET CELL)
FOR ROPFESSIONAL EDUCATION CELL,
MALLESHWARA,
BENGALURU-560003
... RESPONDENTS
(BY SRI. K S BHEEMAIAH, CGC FOR R1 & R2;
SRI. A S PONNANNA, AAG &
SMT. PRAMODHINI KISHAN, AGA FOR R3;
SRI. N K RAMESH, ADVOCATE FOR R4 & 5)
THIS WRIT PETITION IS FILED UNDER ARTILCES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-5 TO ALLOW THE PETITIONER TO APPEAR
FOR CET EXAM OF 2017 TO BE HELD ON APRIL 2017 AT THE
INTEREST OF JUSTICE THE HON'BLE COURT IS PRAYED TO
DIRECT THE R-5 TO PROVIDE HER OPPORTUNITY AS PER
WITH THE OTHER STUDENT WHO ARE STUDYING IN THE
STATE OF KARNATAKA LIKE THE PETITIONER.
163
IN W.P. NO. 11561/2017:
BETWEEN:
MASTER OJAS BALAJI
S/O S.BALAJI,
AGED ABOUT 17 YEARS,
MINOR, R/AT B601, DSR ULTIMA,
HARALUR ROAD, BENGALURU - 560 102
REPRESENTED BY HIS FATHER MR.S.BALAJI
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SMT. SUNITHA H SINGH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS ASSISTANT DIRECTOR
DIRECTORATE OF TECHNICAL EDUCATION
PALACE ROAD, BENGALURU - 560 001.
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS, MALLESWARAM,
BENGALURU - 560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
NORTH BLOCK, NEW DELHI - 110 001.
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS, SOUTH BLOCK,
NEW DELHI - 110 001.
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SMT. M R SINCHANA, CGC FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
RULE 5 OF THE KARNATAKA SELECTION OF CANDIDATES
FOR ADMISSION TO GOVERNMENT SEATS IN PROFESSIONAL
EDUCATIONAL INSTITUTIONS RULES, 2006 IN SO FAR AS IT
STIPULATES THAT ' NO CANDIDATE IS ELIGIBLE FOR
ADMISSION TO GOVERNMENT SEATS UNLESS HE IS A
164
CITIZEN OR INDIA' IS ILLEGAL, DISCRIMINATORY,
ARBITRARPY AND VIOLATIVE OF THE ARTICLE 14 AND 15 OF
THE CONSTITUTION OF INDIA AND CONTRARY TO THE
PROVISIONS OF THE INDIAN CITIZENSHIP ACT, 1955 AND
THE INDIAN MEDICAL COUNCIL ACT, 1956 AND SET ASIDE
THE SAME AND ETC.,
IN W.P. NO. 8969/2018:
BETWEEN:
ROSHAN SESHA RAO
S/O SESHA RAO C
(MINOR) R/A NO.B-114, USHAS APARTMENTS
#26, 16TH MAIN, 4TH BLOCK
JAYANAGAR, BENGALURU-560037
REP BY HIS FATHER SHRI SESHA RAO C
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT
NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C, SHASTRI BHAWAN
NEW DELHI-110011
4. KARNATAKA EXAMINIATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BENGALURU-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
165
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.4 TO PERMIT THE
PETITIONER TO TAKE UP THE KARNATAKA COMMON
ENTRANCE TEST (CET)-2018 AND RENDER HIS ELIGIBLE
FOR ADMISSION WITH GOVERNMENT SEAT AND/OR UNDER
GENERAL QUOTA AND OTHER ELIGIBLIE CATEGORIES
BASED ON THE RANKING; AND ALSO PERMIT THE
PETITIONER TO CONSIDER FOR COUNSELING FOR
ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9054/2018:
BETWEEN:
PRANAV RAJAGOPALAN
S/O RAMESH S RAJAGOPALAN
AGED ABOUT 18 YEARS,
221, 2H MAIN ROAD,
KASTURINAGAR, BENGALURU - 560 043.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME, AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI - 110 001.
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI - 110 021.
166
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI - 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRSENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU - 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-4 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) - 2018 AND
RENDER HIS ELIGIBLE FOR ADMISSION WITH GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9055/2018:
BETWEEN:
CHETHAN U MAHINDRAKAR
S/O UMAKANTHA MAHINDRAKAR
AGED ABOUT 17 YEARS (MINOR)
24/1, SHARADAMABA RESIDENCY
4TH CROSS, BANAGIRI NAGAR
BSK 3RD STAGE, BENGALURU - 560 085
REP BY HIS FATHER UMAKANTHA MAHINDRAKAR
... PETITIONER
167
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI - 110 001.
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI - 110 021.
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO. 302-C, SHASTRI BHAWAN,
NEW DELHI - 110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRSENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU - 560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-4 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) - 2018 AND
RENDER HIS ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
168
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9057/2018:
BETWEEN:
VIBHA V HEGDE
D/O VINAYAK S HEGDE
AGED ABOUT 18 YEARS,
NO.160, CLASSIC ORCHARDS
BEHIND MEENAKSHI TEMPLE
BANNERUGHATTA ROAD, BENGALURU-76
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HOME AFFAIRS NORTH BLCOK
CENTRAL SECRETARIAT,
NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHAWAN, CHANAKYAPURI
NEW DELHI-110 021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT
NO.302-C SHASTRI BHAWAN
NES DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD 18TH CROSS,
MALLESWARAM
BENGALURU-560 012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001
169
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-4 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) - 2018 AND
RENDER HER ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9061/2018
& W.P. NOS. 9107-08/2018:
BETWEEN:
ABHIRAMASHANKARA JOIS SRINATH
S/O. B S SRINATH,
R/AT NO. 125, 3RD CROSS,
8TH MAIN, JP NAGAR,
3RD PHASE, BENGALURU 560078.
REP BY HIS FATHER AND NATURAL GUARDIAN
SRI. B S SRINATH
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSELF FOR
SRI.MADHUKAR M DESHPANDE, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY,
DR. BR AMBEDKAR VEEDHI,
BENGALURU 560001
2. KARNATAKA EXAMINATION AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
BENGALURU 560012,
REP BY ITS EXECUTIVE DIRECTOR
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. A S PONNANNA, AAG AND
170
SMT. PRAMODHINI KISHAN, AGA FOR R1)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE
THAT RULE 5 OF THE KARNATAKA SELECTION OF
CANDIDATES FOR ADMISSION TO GOVERNMENT SEATS IN
PROFESSIONAL EDUCATIONAL INSTITUTIONS RULES, 206
VIDE ANNEXURE-A IN SO FAR AS IT STUPULATES THAT NO
CANDIDATE IS ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEATS UNLESS HE IS CITIZEN OF INDIA IS ILLEGAL,
DISCRIMINATORY, ARBITRARY AND IS IN VIOLATIVE OF
ARTICLE 14 AND 15 OF THE CONSTITUTION OF INDIA AND
CONTRARY TO THE PROVISIONS OF THE INDIAN
CITIZENSHIP ACT, 1955 AND ETC.,
IN W.P. NO. 9062/2018:
BETWEEN:
ANIRUDDH JAGADISH THOSECAN
S/O. JAGADISH. T. R.,
AGED ABOUT 18 YEARS,
NO.25/28, MODEL HOUSE,
2ND STREET, N.R. COLONY,
BASAVANAGUDI,
BENGALURU-560 004.
REPRESENTED BY HIS FATHER JAGADISH T R.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK,
CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021.
3. UNION OF INDIA
REP. BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
171
NEW DELHI-110 011.
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012.
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURUF-560 001.
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-4 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) - 2018 AND
RENDER HIM ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9063/2018:
BETWEEN:
ABIJIT GUPTA
S/O H R UDAYA SHANKAR
AGED ABOUT 18 YEARS,
NO.306/307, RMV CLUSTERS BLOCK,
3 PHASE II L G HALLI DEVINAGAR
BENGALURU-560094
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
172
MINISTRY OF HOME AFFAIRS NORTH BLOCK
CENTRAL SECRETARIAT, NEW DELHI-110 001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF OVERSEAS INDIAN AFFAIRS
AKBAR BHWAN CHANKYPURI
NEW DELHI-110021
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C SHASTRIC BHAWAN, NEW DELHI-110 011
4. KARNATAKA EXAMINATIONS AUTHORITY
REP BY ITS EXECUTIVE DIRECTOR
SAMPIGE ROAD, 18TH CORSS,
MALLESWARAM, BENGALURU-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560 001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO 3;
SRI. N K RAMESH, ADVOCATE FOR R4;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-4 TO PERMIT THE PETITIONER TO TAKE UP THE
KARNATAKA COMMON ENTRANCE TEST (CET) - 2018 AND
RENDER HIM ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND / OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING; AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALLIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 9094/2018:
BETWEEN:
ROSHNI PODDAR
AGED ABOUT 17 YEARS, (MINOR),
D/O. RAJAESH KUMAR PODDAR,
4P, WEST WING,
173
FERNHILL GARDENS,
HSR LAYOUT, SECTOR-VI,
BENGLAURU 560 102.
REP BY HER FATHER AND NATURAL GUARDIAN
RAJESH KUMAR POODAR
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU 560012.
REP BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS, MALLESHWARAM,
BENGALURU 560012
3. THE STATE OF KARNATAKA
REP BY ITS ADDL CHIEF SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
DR. BR AMBEDKAR VEEDHI,
BENGLAURU 560001
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS 1 TO 3 TO PERMIT THE PETITIONER TO
REGISTER AND APPEAR FOR CET-2018 SCHEDULED TO BE
CONDUCTED BY THE KARNATAKA EXAMINATIONS
AUTHORITY ON 18/04/2018 AND 19.04.2018 AS PER THE
NOTIFICATION DATED 30.01.2018 ISSUED BY THE 1ST
RESPONDENT KARNATAKA EXAMINATION AUTHORITY AT
ANNEXURE-D AND ALLOW HER TO PARTICIPATE IN THE
COUNSELING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE/B TECH ENGINEERING
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018 AND ETC.,
174
IN W.P. NO. 9095/2018:
BETWEEN:
ANUSHKA POOLA
AGED ABOUT 18 YEARS,
D/O AMARNATH POOLA,
NO.8, 5TH MAIN,
MALLESHWARAM,
BENGALURU-560003
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BENGALURU-560012
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS ADDITIONAL
CHIEF SECRETARY,
HIGHER EDYCATION DEPARTMENT,
VIDHANA SOUDHA, DR. B.R.AMBEDKAR VEEDHI,
BENGALURU-560001
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS 1 TO 3 TO PERMIT THE PETITIONER TO
REGISTER AND APPEAR FOR CET-2018 SCHEDULED TO BE
CONDUCTED BY THE KARNATAKA EXAMINATIONS
AUTHORITY ON 18.04.2018 AND 19.04.2018 AS PER THE
NOTIFICATION DATED 30.01.2018 ISSUED BY THE 1ST
RESPONDENT KARNATAKA EXAMINATIONS AUTHORITY AT
ANNEXURE-D AND ALLOW HER TO PARTICIPATE IN THE
COUNSELLING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE / B.TECH ENGINEERING
175
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018 AND ETC.,
IN W.P. NO. 9096/2018:
BETWEEN:
VASUDHA ACHARYA
AGED ABOUT 17 YEARS
D/O JAGADISH ACHARYA,
39, VYASA SADANA
1ST FLOOR, THEOBALD ROAD,
NAZARABAD, MYSURU-570 010
REPRESENTED BY HER FATHER AND
NATURAL GUARDIAN JAGADISH ACHARYA
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
2. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012.
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS ADDITIONAL
CHIEF SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, DR.BR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1 & 2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS 1 TO 3 TO PERMIT THE
PETITIONER TO REGISTER AND APPEAR FOR CET-2018
176
SCHEDULED TO BE CONDUCTED BY THE KARNATAKA
EXAMINATIONS AUTHORITY ON 18.04.2018 AND 19.04.2018
AS PER THE NOTIFICATION DATED 30.01.2018 ISSUED BY
THE 1ST RESPONDENT KARNATAKA EXAMINATIONS
AUTHORITY AT ANNEXURE-D AND ALLOW HER TO
PARTICIPATE IN THE COUNSELLING PROCESS FOR SEAT
SELECTION AND ALLOTMENT OF SEATS IN BE / B/TECH
ENGINEERING COURSES FOR THE ACADEMIC YEAR 2018-19
FOR ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018;
IN W.P. NO. 9097/2018:
BETWEEN:
SNEHA GIRISH HEGDE
D/O GIRISH HEGDE
AGED ABOUT 17 YEARS
2A-306, DIVYASHREE ELAN HOMES
OPPOSITE TOTAL MALL
SARJAPUR MAIN ROAD
KAIKODRAHALLI
BENGALURU 560035
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN
GIRISH HEGDE
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
MALLESWARAM
BENGALURU 560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
KARNTAKA EXAINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS
AMLLESWARAM
BENGALURU 560012
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY
HIGHER EDUCATION DEPARTMENT
VIDHANA SOUDHA , DR B R AMBEDKAR VEEDHI,
BENGALURU 560001
177
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE FOR R1 & R2;
SRI. A S PONNANNA, AAG &
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS 1 TO 3 TO PERMIT THE PETITIONER TO
REGISTER AND APPEAR FOR CET-2018 SCHEDULED TO BE
CONDUCTED BY THE KARNATAKA EXAMINATIONS
AUTHORITY ON 18.04.2018 AND 19.04.2018 AS PER THE
NOTIFICATION DATED 30.01.2018 ISSUED BY THE 1ST
RESPONDENT KARNATAKA EXAMINATIONS AUTHORITY AT
ANNEXURE-D AND ALLOW HER TO PARTICIPATE IN THE
COUNSELLING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE / B.TECH ENGINEERING
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018 AND ETC.,
IN W.P. NO. 10148/2018:
BETWEEN:
RISHABH RAMESH
S/O RAMESH APPADURAI,
AGED ABOUT 17 YEARS, (MINOR)
# 403, PINE BLOCK,
SJR PARK VISTA, HARALUR ROAD,
OFF-SARJAPURA ROAD,
BENGALURU SOUTH-560102
REP BY HIS FATHER SRI RAMESH APPADURAI
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. D VIJAYAKUMAR, ADVOCATE)
AND:
1. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
CENTRAL SECRETARIAT, NEW DELHI-110001
2. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110021
178
3. UNION OF INDIA
REP BY ITS PRINCIPAL SECRETARY,
MINISTRY OF HUMAN RESOURCES DEPARTMENT,
NO.302-C, SHASTRI BHAWAN,
NEW DELHI-110011
4. KARNATAKA EXAMINATIONS AUTHORITY
REPRESENTED BY ITS EXECUTIVE DIRECTOR,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012
5. STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001
... RESPONDENTS
(BY SRI. C SHASHIKANTHA, ASG FOR R1 TO R3;
SRI. N K RAMESH, ADVOCATE FOR R4;'
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-4 TO PERMIT THE PETITIONER TO TAKE UP
THE KARNATAKA COMMON ENTRANCE TEST [CET] 2018 AND
RENDER THE ELIGIBLE FOR ADMISSION TO GOVERNMENT
SEAT AND OR UNDER GENERAL QUOTA AND OTHER
ELIGIBLE CATEGORIES BASED ON THE RANKING AND ALSO
PERMIT THE PETITIONER TO CONSIDER FOR COUNSELING
FOR ENGINEERING COURSES AND OTHER ALIED COURSES
BASED ON THE RANKING OBTAINED FROM CET UNDER
GENERAL QUOTA AND OTHER ELIGIBLE CATEGORIES
BASED ON THE RANKING AND ETC.,
IN W.P. NO. 10306/2018:
BETWEEN:
MOHAMMED JAWAD HUSSAIN
AGED ABOUT 17 YEARS, MINOR
S/O. MOHAMMED ARSHAD HUSSAIN,
NO. 27,9TH MAIN, NIMHANS LAYOUT,
BTM 1ST STAGE, BENGLAURU 560029,
179
REP BY HIS FATHER AND NATURAL GUARDIAN
MOHAMMED ARSHAD HUSSIN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM, BENGALURU 560012,
REP BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU 560012
3. THE STATE OF KARNATAKA
REP BY ADDITIONAL CHIEF SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
DR. BR AMBEDKAR VEEDHI,
BENGALURU 560001
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE FOR R1 TO R2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS 1 TO 3 TO PERMIT THE
PETITIONER TO REGISTER AND APPEAR FOR CET-2018
SCHEDULED TO BE CONDUCTED BY THE KARNATAKA
EXAMINATIONS AUTHORITY ON 18.04.2018 AND 19.04.2018
AS PER THE NOTIFICATION DATED 30.01.2018 ISSUED BY
THE 1ST RESPONDENT KARNATAKA EXAMINATIONS
AUTHORITY AT ANNEXURE-D AND ALLOW HIM TO
PARTICIPATE IN THE COUNSELLING PROCESS FOR SEAT
SELECTION AND ALLOTMENT OF SEATS IN BE/B.TECH
ENGINEERING COURSES FOR THE ACADEMIC YEAR 2018-19
FOR GOVERNMENT SEATS AND ALL OTHER CATEGORIES OF
SEATS FOR ADMISSION TO THE UNDER GRADUATE
ENGINEERING COURSES AND ALLOW HIM TO CHOOSE THE
SEATS, ON THE BASIS OF HIS MERIT AND RANKING IN CET-
2018 AND ETC.,
180
IN W.P. NO. 10674/2018:
BETWEEN:
GANESH SUBRAHMANYA VISWANATH
AGED ABOUT 18 YEARS
S/O DR.BC VISWANATHA,
NO.95, BINNY LAYOUT,
2ND STAGE, 12TH MAIN,
CHBS LAYOUT, VIJAYNAGAR,
BENGALURU-560 040.
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE ADMINSTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560 012.
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA, DR.B R AMBEDKAR VEEDHI,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE R-1
TO 3 TO PERMIT THE PETITIONER TO REGISTER AND
APPEAR FOR CET-2018 SCHEDULED TO BE CONDUCTED BY
THE KARNATAKA EXAMINATIONS AUTHORITY ON 18.04.2018
181
AND 19.04.2018 AS PER THE NOTIFICATION DTD. 30.01.2018
ISSUED BY THE R-1 KARNATAKA EXAMINATIONS AUTHORITY
AT ANNX-D AND ALLOW HIM TO PARTICIPATE IN THE
COUNSELLING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE / B.TECH ENGINEERING
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HIM TO CHOOSE THE SEATS, ON THE
BASIS OF HIS MERIT AND RANKING IN CET-2018.
IN W.P. NO. 10675/2018:
BETWEEN:
ANJALI KADAMBI
AGED ABOUT 17 YEARS,
MINOR, D/O MURLIDHAR RAJAGOPALAN,
NO.459, 10TH CROSS,
GIRINAGAR 2ND PHASE,
BENGALURU-560085
REPRESENTED BY HER FATHER AND
NATURAL GUARDIAN
MURLIDHAR RAJAGOPALAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. AJOY KUMAR PATIL, ADVOCATE)
AND:
1. THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESWARAM,
BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
2. THE ADMINISTRATIVE OFFICER
KARNATAKA EXAMINATIONS AUTHORITY,
SAMPIGE ROAD,
18TH CROSS,
MALLESHWARAM,
BENGALURU-560012
3. THE STATE OF KARNATAKA
REPRESENTED BY ITS ADDITIONAL
CHIEF SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHANA SOUDHA,
DR.B.R.AMBEDKAR VEEDHI,
182
BENGALURU-560001
... RESPONDENTS
(BY SRI. N K RAMESH FOR R1 & R2;
SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTILCE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE R-1
TO 3 TO PERMIT THE PETITIONER TO REGISTER AND
APPEAR FOR CET-2018 SCHEDULED TO BE CONDUCTED BY
THE KARNATAKA EXAMINATIONS AUTHORITY ON 18.04.2018
AND 19.04.2018 AS PER THE NOTIFICATION DTD. 30.01.2018
ISSUED BY THE R-1 KARNATAKA EXAMINATIONS AUTHORITY
AT ANNX-D AND ALLOW HER TO PARTICIPATE IN THE
COUNSELING PROCESS FOR SEAT SELECTION AND
ALLOTMENT OF SEATS IN BE / B.TECH ENGINEERING
COURSES FOR THE ACADEMIC YEAR 2018-19 FOR
ADMISSION TO THE UNDER GRADUATE ENGINEERING
COURSES AND ALLOW HER TO CHOOSE THE SEATS, ON THE
BASIS OF HER MERIT AND RANKING IN CET-2018 AND ETC.,
IN W.P. NO. 8442/2019:
BETWEEN:
RAHUL SURESH
S/O SURESH SUBRAMANIAN
AGED ABOUT 17 YEARS (MINOR)
MINOR, R/AT NO.3414, 1ST FLOOR,
2ND CROSS, WATER TANK ROAD,
INDIRANAGAR 2ND STAGE, BENGALURU,
KARNATAKA-38
REP BY HIS FATHER AND NATURAL GUARDIAN
MR SURESH SUBRAMANIAN
... PETITIONER
(BY PROF.RAVI VARMA KUMAR, SENIOR COUNSEL FOR
SRI. SHAINY K D, ADVOCATE)
AND:
1. STATE OF KARNATAKA
183
BY ITS SECRETARY,
HIGHER EDUCATION DEPARTMENT,
VIDHAN SOUDHA,
BENGALURU01
2. KARNATAKA EXAMINATION AUTHORITY
18TH CROSS ROAD, SAMPIGE ROAD,
MALLESHWARAM WEST,
BENGALURU, KARNATAKA-12
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF OVERSEAS INDIAN AFFAIRS
NORTH BLOCK,
NEW DELHI-110001
OUT OF STATE
4. THE UNION OF INDIA
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS SOUTH BLOCK,
NEW DELHI-110001
OUT OF STATE
... RESPONDENTS
(BY SRI. A S PONNANNA, AAG AND
SMT. PRAMODHINI KISHAN, AGA FOR R1;
SRI. N K RAMESH, ADVOCATE FOR R2;
SRI. C SHASHIKANTHA, ASG AND
SRI. S R DODWAD, CGC FOR R3 & 4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 AUTHORITY TO PERMIT THE PETITIONER
TO APPLY AND APPEAR IN CET-2019 AND TO SELECT THE
SEATS OF HIS CHOICE; TO CONSIDER THAT OCI HAS ALSO
RIGHT TO APPLY FOR CET 2019 THIS IS CONDUCTED BY R-2.
THESE PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDERS/PRELIMINARY HEARING/FINAL
HEARING, THIS DAY, THE COURT PRONOUNCED THE
FOLLOWING:
184
ORDER
Petitioners who happen to be Overseas Citizens of India Cardholders having been so registered under Section 7A of the Citizenship Act, 1955, (hereafter "the 1955 Act") regardless of varying texts of their prayers in the pleadings are invoking the writ jurisdiction of this Court inter alia assailing the vires of Section 2(1)(n) of the Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006 (hereafter "2006 Act") and Rule 5 of the Karnataka Selection of Candidates for Admission to Government Seats in Professional Educational Institutions Rules, 2006 (hereafter "2006 Rules"), to the extent they, by their collective effect, deny to them the right to join professional courses of education by staking claim for Government Seats as inclusively defined under Rule 2(l) of the said Rules and other seats, as well.
2. Impugned Section 2(1)(n) of 2006 Act includes the OCI Cardholders within the definition of "Non-resident Indian" as amended in 2017 and thus, by implication, their educational rights are made co-terminus with those of NRIs; impugned Rule 5 of 2006 Rules goes a step further 185 by prescribing Indian citizenship as a sine qua non to avail the Government Seats, and consequently, the OCI Cardholders have been absolutely debarred from claiming those Seats in professional courses, for the academic year 2019-20 regardless of their CET merit/ranking. This is the concrete and cumulative grievance of the Petitioners, put succinctly.
3. After service of notice, the Respondent - State of Karnataka has entered appearance through its learned Addl. Advocate General Sri. A.S.Ponnanna assisted by Additional Government Advocate Smt. Pramodhini Kishan; the Respondent - Karnataka Examinations Authority has entered appearance through its Panel Counsel Sri. N.K.Ramesh; the Union of India has entered appearance through its learned Assistant Solicitor General of India Sri. C. Shashikantha, assisted by CGC Mr. Sharatchandra R. Dodwad, and CGC Mr. Adiyta Singh; Learned CGC Mr. Birdy Ayappa has also appeared for the Central Government in some of these matters. The State Government has filed its Statement of Objections resisting the writ petitions.
186
4. Learned Senior Advocate Prof. Ravivarma Kumar and Sri. Ajoy Kumar Patil leading the arguments for the petitioners, in substance, submitted:
(a) The Parliament has enacted the Citizenship Act, 1955, under Article 246(1) r/w. Article 11 pursuant to Entry-17 of List-I; Section 7A as amended, empowers the Central Government to register the Persons of Indian Origin as the "Overseas Citizens of India Cardholders";
Section 7B further empowers it to confer on them certain rights, which are not excluded under sub-Section 2 thereof ; the Central Government accordingly had issued a Notification dated 11.04.2005 entitling the OCI Cardholders to certain educational 'facilities' whose gamut has been enhanced by another Notification dated 06.01.2009; these Notifications are in the nature of Delegated Legislations and therefore constitute a Law made by the Centre.
(b) Several States have enacted amendments to their respective Acts and Rules to facilitate OCI Cardholders exercising these educational rights, whereas, the State of Karnataka is treading the path in an opposite direction, to their detriment; all the Petitioners are born 187 and residing in India and have been prosecuting their studies in the State of Karnataka for the past more than 10 years or so; having successfully completed PUC/Class 12, they now intend to join various professional courses in the State by availing Government Seats & other seats, on comparative merits/ranking, on par with Citizens.
(c) Section 2(1)(n) of 2006 Act as amended by Karnataka Act 22 of 2017 equates the OCI Cardholders to Non-resident Indians by definition and consequently their educational rights are unauthorisedly made co-terminus with those of NRIs, so far as their claim for the Government Seats is concerned, when such a parity is already removed by the Central Government Notification, way back in the year 2009 itself.
(d) Rule 5 of 2006 Rules goes a step further and absolutely debars the OCI Cardholders from entering the fray by prescribing Indian Citizenship as a precondition for claiming the Government Seats; all this being repugnant to the delegated legislation vide Central Government Notifications of 2005 & 2009 issued under Section 7B of the 1955 Act, is unconstitutional. 188
(e) Matter pertaining to foreigners falls within the exclusive domain of Parliament vide Article 246, Entry-17 of List-I of the 7th Schedule to the Constitution of India; even otherwise also matters pertaining to education being concurrently with the Centre by virtue of Entry-25 in List- III, the law made by the Parliament and its delegate namely the Central Government vide Notifications dated 2005 & 2009 will have primacy over the State law i.e. Section 2(1)(n) of 2006 Act and Rule 5 of 2006 Rules; therefore to that extent either they should be struck down as being unconstitutional on the Doctrine of Occupied Field/Repugnancy, or held not enforceable against the Petitioners.
(f) That a Division Bench of this Court after considering the matter at length had granted relief to the OCI Cardholders for the preceding academic years although the matter went to the Apex Court where cases were withdrawn; however, the reasoning part of the decision throws a lot of light on the issues being debated here; in fact the questions raised here having been substantially answered in the said decision are no longer res integra.
189
5. Learned Additional Advocate General Mr. Ponnanna assisted by Smt. Pramodini Kishan, AGA and learned Assistant Solicitor General of India Sri. C. Shashikantha ably assisted by Sri. Sharaschandra Dodwad and Sri. Aditya Singh, contended:
(a) That the OCI Cardholders are not Citizens of India; all they are foreigners; the operative concept under the 1955 Act is not "Overseas Citizens of India" as it was earlier by nomenclature, but "Overseas Citizens of India Cardholders" after Parliamentary Amendment; Petitioners confuse one with the other, merely because both the expressions are employed in Sections 7A, 7B & 7C of this Act; thus the very foundation of their case is wrongly laid and Petitioners are not entitle to any relief at the hands of this Court.
(b) That the Central Government has issued the aforesaid 2005 and 2009 Notifications inter alia conferring certain educational rights on the OCI Cardholders is true;
there is no conflict between these Notifications on the one hand and the impugned provisions of State law on the other; the contention that, Section 2(1)(n) of 2006 Act and Rule 5 of 2006 Rules are unconstitutional is incorrect 190 inasmuch as the Central Government Notifications and the impugned provisions can coexist and co-operate without bruising each others shoulders.
(c) That the educational rights of the OCI Cardholders who happen to be foreigners are not on par with those of NRIs who are indisputably Citizens of India; the argument of repugnance between Central Law and the State Law is unfounded since the 2009 Notification itself in so many words makes the rights of the OCI Cardholders subject to local laws. Since ours is a constitutionally ordained Federal Structure, a State cannot be expected to enact laws in the way other States averedly do or have done, depending upon their varying local requirement.
(d) The contention that the Division Bench of this Court by a well considered decision arguably had held in favour of OCI Cardholders now pales into insignificance after withdrawal of their cases, at the Apex Court level, the matter having been left to be decided afresh; the Apex Court at the interim stage of the SLP had agreed with the contention of learned Attorney General for India that the educational rights of OCI Cardholders cannot be better than that of NRIs (citizens) claiming admission under the NRI Quota.
191
6. The learned counsel appearing on either side have argued the matter extensively on several dates. Mr.C. Shashikantha, learned ASG, on request, having accepted notice for the respondent-Union of India in all connected matters that have not been represented by any specific Central Govt. Counsel, has made his submissions on the basis of the Clarificatory letter issued by the Central Government. I have perused the Petition Papers, Statement of Objections & Written Submissions. I have not specifically mentioned in the body of this Judgment about the Rulings cited at the Bar as to, the scheme of constitutional distribution of Legislative Powers inasmuch as the propositions in support of which they were cited are too well settled by now, the non invocability of some of them, notwithstanding.
7. The 1955 Act is enacted by the Parliament pursuant to Article 11 r/w. 246(1) & Entry-17 of List-I (Central List) of 7th Schedule to the Constitution of India; Entry-17 comprises "Citizenship, naturalization and aliens"; all matters regardless of their nomenclature and description, relating to foreigners, fall under the word "aliens"; the new Chapter "OVERSEAS CITIZENSHIP"
comprising Sections 7A, 7B, 7C and 7D has been 192 incorporated by the Parliamentary amendments in series; Sections 7A and 7B with which we are concerned, in the present form have been introduced to this Chapter by Act 1 of 2015 w.e.f. 06.01.2015.
8. Sub-section 1 of Section 7B on the text of which these cases are structured, reads as under:
"7B. Conferment of rights on Overseas Citizen of India Cardholder.-(1) Notwithstanding anything contained in any other law for the time being in force, an Overseas Citizen of India Cardholder shall be entitled to such rights, other than the rights specified under sub-section (2), as the Central Government may, by notification in the Official Gazette, specify in this behalf."
Sub-section 1 which is reproduced above begins with a non obstante clause by employing the term "Notwithstanding"; sub-section 2 enlists the rights that cannot be conferred on the Overseas Citizens of India Cardholders, and this is not much relevant to us. The rights excluded under this sub-section are exhaustively enumerated and therefore, all other rights do avail for conferment on the OCI Cardholders by the delegate of the Parliament namely the Central Government. 193
9. The two Central Government Notifications that constitute the jugular vein of these cases are profitably reproduced verbatim hereunder, for ease of reference:
(i) "NOTIFICATION New Delhi, the 11th April, 2005 S.O. 542(E) - In exercise of the powers conferred by Sub- section (1) of Section 7B of the Citizenship Act, 1955 (57 of 1955) the Central Government hereby specifies the following rights to which the persons registered as Overseas Citizens of India under Section 7A of the said Act shall be entitled, namely:-
(a) grant of multiple entry lifelong visa for visiting India for any purpose;
(b) exemption from registration with Foreign Regional Registration Officer or Foreign Registration Officer for any length of stay in India; and
(c) parity with Non-resident Indians in respect of all facilities available to them in economic, financial and educational fields except in matter relating to the acquisition of agricultural or plantation properties"
(ii) "MINISTRY OF OVERSEAS INDIAN AFFAIRS NOTIFICATION New Delhi, the 5th January, 2009 S.O.36(E).- In exercise of the powers conferred by sub- section (1) of Section 7B of the Citizenship Act, 1955 (57 of 1955), and in continuation of the notifications of the Government of India in the Ministry of Home Affairs number S.O.542(E), dated the 11th April, 2005 and in the Ministry of Overseas Affairs S.O.12(E), dated the 6th January, 2007, the Central Government hereby specifies the following rights to which the persons registered as the overseas citizen of 194 India under Section 7A of the said Act, shall be entitled, namely:-
(a) parity with non-resident Indian in respect of-
(i) entry fees to be charged for visiting the national monuments, historical sites and museums in India;
(ii) pursuing the following professions in India, in pursuance of the provisions contained in the relevant Acts, namely:-
(i) doctors, dentists, nurses and pharmacists;
(ii) advocates;
(iii) architects;
(iv) chartered accountants;
(b) to appear for the All India Pre-Medical Test or such other tests to make them eligible for admission in pursuance of the provisions contained in the relevant Acts."
10. WHETHER DEFINITION OF NON-RESIDENT INDIAN U/s 2(1)(n) OF 2006 ACT IS REPUGNANT TO 2009 NOTIFICATION OF THE CENTRAL GOVERNMENT?
(a) The impugned Section 2(1)(n) of 2006 Act which defines "Non-resident Indian" as amended by Karnataka Act No.22 of 2017 w.e.f. 06.04.2017 reads as under:
"(n) "Non-resident Indian" means a candidate born to a parent of Indian origin and residing outside the country and who has passed the qualifying equivalent examination outside India and includes persons of Indian origin and overseas citizen of India"
Thus, apparently the OCI Cardholders are placed on par with the Non-resident Indians under the amended 195 definition; the expressions "persons of Indian origin" and "Overseas Citizens of India" occuring in this definition, as rightly concurred by the Bar, are construed as referring to the "Overseas Citizens of India Cardholders" in view of later Parliamentary amendments to the 1955 Act.
(b) Admittedly, 2006 Act is enacted by the Karnataka State Legislature under Article 246(2) r/w. Entry-25 of List-III (Concurrent List) of 7th Schedule to the Constitution. By virtue of above inclusive definition of Non- resident Indian, the OCI Cardholders have been equated with the NRI students and consequently their educational rights are made co-terminus with those of NRIs; this was perfectly alright with the Central Government Notification dated 11.04.2005 since it conspicuously had placed the OCI Cardholders on par with the NRIs so far as their educational "facilities" were concerned and that there was no conflict between the two, then.
(c) The educational rights of OCI Cardholders, however, have been progressively widened under paragraph
(b) of the aforesaid Central Government Notification dated 06.01.2009 whereunder the parity that existed between them and the NRIs earlier under 2005 Notification, has been specifically removed, yielding some more rights to 196 them, as a matter of policy; thus, the definition of Non- resident Indian u/S. 2(d) to the extent it ropes in, the OCI Cardholders and places them on par with the NRIs being over-inclusive militates against the additional conferment of educational rights made under this Notification; thus, there is noticeable repugnance between the operational definition of Non-resident Indian and the 2009 Notification guaranteeing educational rights to the OCI Cardholders.
(d) The above view is further strengthened by the text of paragraph (a) in the 2009 Notification which still retains parity with Non-resident Indians inter alia in respect of professional rights of OCI Cardholders whereas such a parity which was brought in by 2005 Notification stands removed when it comes to their educational rights conferred under its paragraph (b); a contra construction as suggested by AAG Mr. Ponnanna and seconded by ASG Mr. Shashikantha amounts to reading the constraints in paragraph (a) of the said Notification into its paragraph (b) which by their very text and context are mutually exclusive; therefore, this contention does not merit acceptance.
11. WHETHER IMPUGNED SECTION 2(1)(n) OF 2006 ACT IS UNCONSTITUTIONAL BECAUSE OF LACK OF LEGISLATIVE COMPETENCE OF THE STATE ?
197
(a) Section 7B(1) of 1955 Act deals with rights of the OCI Cardholders who are not the citizens of this country; these rights may be educational, occupational, professional, proprietary or the like subject to the exclusion by Sub-Section 2 thereof. It is a settled principle of constitutional jurisprudence that the legislative power being plenary in nature, the constitutional provisions yielding such power should be given a very wide interpretation; it also firmly settled that, Entries in the Legislative Lists in 7th Schedule to the Constitution are not sources of the legislative power but are merely topics or fields of Legislation and therefore, they must receive a liberal construction inspired by a broad and generous spirit and not in a narrow pedantic sense, as rightly contended by Prof. Ravivarma Kumar.
(b) The Apex Court in a catena of decisions has held that the expression "with respect to" in employed in Article 246 conceives in, the doctrine of "pith and substance" in the understanding of the exertion of the legislative power, and that wherever the question of legislative competence crops up, the test is whether the legislation, looked at as a whole, is substantial and not mere a remote connection with the entry, the matter may well be taken to be legislation on the 198 topic; keeping this in mind, the nature and subject matter of Sections 7A & 7B of the 1955 Act, the Notifications of 2005 & 2009, the impugned Section 2(1)(n) of 2006 Act and Rule 5 of 2006 Rules need to be analyzed and understood.
(c) The Central Government being the delegate of the Parliament u/S. 7B(1) of 1955 Act, has promulgated the Delegated Legislation vide Notifications of 2005 & 2009 conferring inter alia certain educational rights on the OCI Cardholders; this section and the said Notifications inter alia deal with the foreigners (i.e. OCI Cardholders) and their educational rights, which in substance relate to "aliens" as mentioned in Entry-17 of List-I, going by the doctrine of Pith and Substance; merely because the educational rights of foreigners are involved, one cannot hastily jump to the conclusion that their subject matter relates to "education" in Entry-25 of List-III inasmuch as the bundle of rights bestowed upon the foreigners as a package constitutes the genus and their educational rights separated from such bundle constitute the species; thus, the subject matter of legislation lies exclusively within the domain of the Centre.
(d) The above being the position, the State Legislature lacked competence to enact Karnataka Act No.22 of 2017 199 whereby the words "and includes persons of Indian origin and overseas citizen of India" came to be introduced to the definition of "Non-resident Indian" u/S. 2(1)(n) of 2006 Act; may be that, the Draftsman of this amendment was under an impression that the subject matter relates to "education" under Entry-25 of List-III when the matter essentially and in substance relates to "aliens" (foreigners) in Entry-17 of List-I. The reasons why the matters relating to foreigners are constitutionally entrusted to the Centre are not far to seek.
(e) In the alternative, even if it is assumed for the sake of argument that, the subject Notifications of 2005 & 2009 do relate to Entry-25 of List-III, still the State could not have enacted 2017 amendment to include OCI Cardholders in the definition of "Non-resident Indian"
under the impugned Section 2(1)(n) of 2006 Act, since the field was already occupied by the Central Law (Central Government Notification of 2009) way back in 2009 itself because of Article 254(1) of the Constitution which enacts the doctrine of occupied field whereunder the primacy is bestowed on the Central Law over the State Law, on a demonstrable conflict between them, as in the case here. 200
12. WHETHER RULE 5 OF 2006 RULES PRESCRIBING CITIZENSHIP AS A PRE-CONDITION FOR AVAILING GOVERNMENT SEATS, IS UNENFORCEABLE AGAINST OCI CARDHOLDERS ?
(a) The 2006 Rules are apparently promulgated under Section 14 of the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (hereafter called "the 1984 Act"); this Act like the 2006 Act above, too has been enacted by the State Legislature under Entry-25 of Concurrent List; these Rules are deemed to have been made under the provisions of 2006 Act by virtue of a deeming clause enacted in its Section 24, which reads as under:
"24. Transitory provisions: Any rule, notification or appointment, made or issued under the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984) providing for or relating to any of the matters for the furtherance of which this Act is enacted, before the commencement of this Act and in force on the date of commencement of this Act to the extent they are not inconsistent with the provisions of this Act, shall continue to be in force and effective as if they are made or issued or appointed under the corresponding provisions of this Act unless and until superseded by anything done or any action taken or any rule, notification or appointment made under this Act."201
Apparently, there is no repugnancy between the 2006 Rules promulgated under 1984 Act and the provisions of 2006 Act; therefore, it can be safely assumed that these Rules are validly promulgated by the State Government under 2006 Act, the contra contention having not been substantiated by the Petitioners' side. The argument of Prof. Ravivarma Kumar that the 2006 Rules could not have been promulgated by the State Government inasmuch as they transcend the 1984 Act is not acceptable going by the text, scope and object of the said Act, as rightly analyzed by Mr. Ponnanna.
(b) The impugned part of Rule 5 of 2006 Rules reads as under:
"5. Eligibility for Government Seats- No candidate shall be eligible for admission to Government Seats unless he is a citizen of India......."
(Remaining part of the definition is not relevant for our consideration) Obviously, the text of this Rule makes Indian Citizenship a sine qua non for any student to lay a claim for Government Seats which by definition as given under Rule 2(1)(l) of 2006 Rules means all the seats in the Government colleges, University colleges, 95% of the seats 202 in aided courses in private aided Engineering Colleges and 80% of the seats in private aided Indian System of Medicine and Homeopathy Colleges, and all other seats as may be notified by the State Government; thus, the residue of the seats is too small to be mentioned, as rightly stated by the learned counsel Mr. Ajoy Kumar Patil and confining the OCI Cardholders to them would be defeative of the grant made under the subject Notifications of 2005 & 2009 under Section 7B(1) of the 1955 Act.
(c) Rule 5 to the extent it prescribes citizenship as a precondition for availing admission to Government Seats cannot be enforced against the OCI Cardholders because such prescription denies the educational rights that are conferred on them by the 2009 Notification issued by the Delegate of the Parliament u/s. 7B of 1955 Act; strangely, even whatever lesser Educational Rights that are otherwise available under 2005 Notification which prescribed the parity between them and the NRIs also stand denuded by virtue of this Rule; thus, there is a rank repugnancy between the Central Law i.e. the Notifications of 2005 & 2009 and the State Law i.e., Rule 5; therefore, this Rule cannot be enforced against the OCI Cardholders, although the issue as to its enforceability against other foreigners, 203 not being the subject matter of these Writ Petitions, is left open; it is noteworthy that Rule 5 cannot be held unconstitutional so far as other foreigners since the Central Law occupies the field only qua the OCI Cardholders, going by the assumption that both the Central Law and the State Law are relatable to Entry-25 of List-III.
(d) There is yet another aspect of relevance; under the constitutional scheme of distribution of legislative powers, it is the Parliament in whom is vested all residuary legislative competence, which fact along with other prompted the Constitutional Law jurist Prof. K.C.Wheare to brand our Constitution as "quasi-federal"; it is true that "education" is in the Concurrent List and "aliens" is in the Central List; if the matter was simply "education" we would have had no difficulty; similarly, if the matter was plainly "aliens" again we would have encountered no difficulty; but the matter here is bit complex, in the sense it combines "aliens" & "education"; even if it is assumed that, this matter does not fall within any of the Entries in any Lists, then it is the Parliament which has exclusive Legislative competence by virtue of Article 248 may be r/w Entry-97 of the List-I, as rightly contended by Prof. Ravivarma 204 Kumar; therefore, otherwise also the State could not have enacted the impugned provisions of law to the extent they affected the OCI Cardholders, if not all 'foreigners'.
13. WHETHER OCI CARDHOLDERS ARE INDIAN CITIZENS ?
(a) Parliament has enacted the Citizenship Act, 1955 by virtue of Article 246(1) r/w. Article 11 and Entry- 17 of List-I of 7th Schedule to the Constitution, as already stated above. Section 7B and other kindred provisions are added to this Act by way of amendment, empowering the Central Government to make Delegated Legislation conferring certain rights on the foreigners of Indian origin; accordingly, by the Notification of 2005 certain facilities were extended to them, and by subsequent Notification of 2009, the gamut/extent of the same has been widened. However, the OCI Cardholders by that alone do not become Indian citizens, although the Act provides for applying for the grant of citizenship in certain circumstances.
(b) Merely because the expressions "Overseas Citizens of India" and "Overseas Citizens of India Cardholders" are employed in certain provisions of 1955 Act, or in some State Enactments, one cannot readily conclude that these provisions or the Notifications deal 205 with the subject matter of "citizenship"; obviously they do not; as already explained above, both the subject Notifications of 2005 & 2009 relate to "aliens" in Entry-17 of List-I; the word "foreigner" is defined under Section 2(a) of the Foreigners Act, 1946 to mean "a person who is not a citizen of India"; all "Overseas Citizens of India" or the "Overseas Citizens of India Cardholders" fit into this definition; thus, they are all foreigners is true, regardless of what our hearts treat them as; however, all this is beside the point.
14. THE STAND OF THE CENTRAL GOVERNMENT OFFICIALS AS TO EDUCATIONAL RIGHTS OF OCI CARDHOLDERS:
(a) This Court vide order dated 01.03.2019 had directed the Central Government to make its stand clear, in the matter. Accordingly, it addressed a letter dated 11.03.2019 to the learned ASG Mr. C. Shashikantha who has placed the same on record vide Memo dated 18.03.2019, the relevant part whereof reads as under:
"Clarification
(a) The OCI Cardholders are Foreign Citizens and not Indian citizens. They have been given "parity with NRIs" vide notification dated 11.04.2005 of MHA issued under section 7B of Citizenship Act, 1955. the notification states that OCI 206 Cardholders enjoy only a "parity with Non-Resident Indians in respect of all facilities available with them in economic, financial and educational fields except in matters relating to the acquisition of agriculture or plantation properties".
(b) OCI Cardholder students have been entitled only to "to appear for All India pre-medical test or such other test to make them eligible for admission in pursuance of the provisions contained in the relevant Acts" by Ministry of Overseas Indian Affairs notification dated 05.01.2009. However, the eligibility criteria to in an exam for a particular course and eligibility criteria to apply under different categories of seats in that course are two different things. As brought out in para 5 above, criteria for both may be the same or different"
This letter also mentions about other related subjects; this clarification in substance is consistent with the stand of the State Government, but in conflict with the Court's understanding of subject Notifications of 2005 & 2009, as has been already discussed above. Much credence cannot be lent to the interpretation placed by the Officials of the Central Government on these Notifications, whose, texts are plain and intent is intelligible.
(b) The contention of AAG Mr. Ponnanna that paragraph (b) of 2009 Notification that grants educational rights to the Overseas Citizens of India Cardholders 207 employs the expression "in pursuance of the provisions contained in the relevant Acts" and therefore, the delegate of the Parliament had given these rights subject to State law namely Section 2(1)(n) of 2006 Act and Rule 5 of 2006 Rules appears to be too farfetched, the clarification furnished by the Officials of the Central Government, notwithstanding; accepting such an argument would virtually strike the death knell of all the educational rights conferred on the OCI Cardholders under the subject Notifications; therefore, such a construction that would render the instruments of law as conferring illusory rights on the persons of Indian origin cannot be countenanced.
(c) There is yet another reason for not accepting the contention of learned AAG Mr. Ponnanna that 2009 Notification saves the operation of "relevant Acts" and therefore, the educational rights of OCI Cardholders are subject to impugned State Law, because Section 7B of 1955 Act is enacted with a non abstante clause which necessarily extends to the Delegated Legislation made thereunder namely the subject Notifications of 2005 & 2009. The term "relevant Acts" employed in paragraph (b) of 2009 Notification cannot be construed as the State Law to the extent such law curtails these rights of the OCI 208 Cardholders; an argument to the contrary would demean the text & context of these Notifications, and defeat their very object, as is often said "means defeating the ends".
15. WHETHER OCI CARDHOLDERS BEING THE FOREIGNERS ENJOY MORE RIGHTS THAN NON-
RESIDENT INDIANS WHO ARE CITIZENS?
(a) The contention of Mr. Ponnanna that construing 2009 Notification as bestowing more rights on the OCI Cardholders qua the Non-resident Indians sounds illogical since such a construction would undermine the rights of the true citizens of the country i.e. the NRIs on the face of it appears attractive, but a closure scrutiny dis-covers its fallacy; the truth is that, there have been very many rights that avail to the Non-resident Indians as citizens of this country which non-citizens do not have; sub-section 2 of 7B specifically excludes all important rights from being conferred on the OCI Cardholders.
(b) Secondly, even if, Mr. Ponnanna's argument sounds logical, the same does not come to his aid when the Federal Government in its Legislative Wisdom evolves a policy conferring certain rights on the foreigners; such conferment cannot be legally faltered, either; this Court being a Co-ordinate Branch of the State cannot run a race of opinions with that of its other Co-ordinate Branches, 209 especially in the matters relating to foreigners, which by their very nature essentially fall within their domain and rise from their accumulated wisdom.
16. AS TO DIVISION BENCH DECISION DATED 07.07.2017 IN SOUNDARYA MUTHUMARI CASE:
The Division Bench of this Court in W.P.No.23448/2017 & other connected matters between Soundarya Muthumari Vs. UOI & Ors. had considered the right of OCI Cardholders to avail Government Seats in professional courses. A perusal of this Judgment does not reflect that it involved challenge to the validity of impugned Section 2(1)(n) of 2006 Act or to Rule 5 of 2006 Rules which are the subject matter of present writ petitions. Therefore, irrespective of what happened before the Apex Court in the SLP against the said Judgment, no party can press the same into service for deriving any mileage.
In the above circumstances, these writ petitions succeed in the following terms:
(i) a writ of certiorari issues quashing the impugned Section 2(1)(n) of the Karnataka Professional Educational Institutions (Regulation of Admission & Determination of Fee) Act, 2006, as amended by Karnataka Act No.22 of 2017, to 210 the extent it includes the 'Overseas Citizens of India' or 'Overseas Citizens of India Cardholders' within the definition of "Non-resident Indian";
(ii) a Writ of Declaratio issues to the effect that, the impugned Rule 5 of the Karnataka Selection of Candidates for Admission to Government Seats in Professional Educational Institution Rules, 2006, to the extent it prescribes Indian Citizenship, is not enforceable against the Overseas Citizens of India Cardholders;
(iii) a Writ of Mandamus issues directing the Respondent-State and the Respondent-
Karnataka Examinations Authority to permit the Petitioners to register for CET-2019 as per the Notification dated 31.01.2019 issued by the Respondent-Karnataka Examinations Authority and further to permit their participation in the ensuing counseling of CET-2019 for selection and allotment of seats in BE/B.Tech/B.Arch or such other professional courses in Government Colleges, Private Aided/Un-aided Colleges/ Institutions for the academic year 2019-2020 on the basis of their relative merit and ranking in the imminent CET-2019; and
(iv) the Respondent-Government and the Respondent-Karnataka Examination Authority shall take all steps as are necessary to facilitate and effectuate the aforesaid directions, forthwith 211 and without brooking any delay in the matter, keeping in view the fast approaching CET-2019.
Costs made easy.
Sd/-
JUDGE *Svh/-