Dr Vikram Sidaraddi vs Karnataka Examinations Authority
2024 Latest Caselaw 24826 Kant

Karnataka High Court

Dr Vikram Sidaraddi vs Karnataka Examinations Authority on 14 October, 2024

                                             -1-
                                                       NC: 2024:KHC:41343-DB
                                                       WP No. 24748 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF OCTOBER, 2024

                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                          WRIT PETITION NO. 24748 OF 2022 (EDN-RES)
                   BETWEEN:

                   DR. VIKRAM SIDARADDI
                   S/O LATE DR. SIDDANNA
                   AGED ABOUT 46 YEARS
                   NO.110, MADHAVAN PARK CIRCLE
                   10TH MAIN ROAD
                   JAYANAGAR 3RD BLOCK
                   BENGALURU-560 011.
                                                               ...PETITIONER
                   (BY SRI. SURAJ SAMPATH, ADVOCATE)

                   AND:

                   1.    KARNATAKA EXAMINATIONS AUTHORITY
                         DEPARTMENT OF EDUCATION
Digitally signed         HAVING ITS OFFICE AT SAMPIGE ROAD
by
MADHUSHREE               18TH CROSS, MALLESHWARAM
H                        BENGALURU-560 012
Location: High
Court of                 REP. BY ITS EXECUTIVE DIRECTOR
Karnataka

                   2.  DIRECTORATE OF MEDICAL EDUCATION
                       GOVERNMENT OF KARNATAKA
                       HAVING ITS OFFICE AT GANDHINAGAR
                       ANAND RAO CIRCLE, NEAR CITY RAILWAY STATION
                       BENGALURU-560 009
                       REPRESENTED BY ITS DIRECTOR
                                                           ...RESPONDENTS
                   (BY SRI. N.K. RAMESH, ADVOCATE FOR R1;
                       SRI. M.N. SUDEV HEGDE, AGA FOR R2)
                             -2-
                                    NC: 2024:KHC:41343-DB
                                    WP No. 24748 of 2022




     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO (a) ISSUE A WRIT
OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION DIRECTING THE 1ST RESPONDENT TO UPGRADE
THE   SEAT   OF   Ms.SHRINIDHI   V.S., HAVING    ROLL
No.2705010051 AND APPLICATION No.220410199400 IN KEA
NEET UG 2022 COUNSELLING FROM MBBS - OTHER OR
MANAGEMENT CATEGORY TO MMBS-PVT OR GENERAL MERIT
PAID SEAT CATEGORY IN SDM COLLEGE OF MEDICAL
SCIENCES AND HOSPITAL, DHARWAD BEARING COLLEGE
COURSE CODE MO36MP OR IN THE ALTERNATIVE,
Ms.SHRINIDHI V.S. MAY BE PERMITTED TO PARTICIPATE IN
THE MOP-UP ROUND FOR MBBS-PVT OR GENERAL MERIT PAID
SEAT CATEGORY IN SDM COLLEGE OF MEDICAL SCIENCES
AND HOSPITAL, DHARWAD BEARING COLLEGE COURSE CODE
M036MP, WITHOUT DISTURBING THE SEAT ALREADY
ALLOTTED TO HER IN ROUND 2, AS PER THE PETITIONERS
REPRESENTATION DATED 08.12.2022 PRODUCED VIDE
ANENXURE-A HEREIN AND ETC.

    THIS PETITION, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MRS. JUSTICE ANU SIVARAMAN
            and
            HON'BLE MR. JUSTICE UMESH M ADIGA


                     ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

Learned counsel appearing for the petitioner submits

that a memo has been filed seeking withdrawal of the writ

petition.

2. The memo is taken on record.

NC: 2024:KHC:41343-DB

3. Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

MH/-