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Mr. Pavan P Karajanagi vs State Of Karnataka
2024 Latest Caselaw 24908 Kant

Citation : 2024 Latest Caselaw 24908 Kant
Judgement Date : 16 October, 2024

Karnataka High Court

Mr. Pavan P Karajanagi vs State Of Karnataka on 16 October, 2024

                                              -1-
                                                      NC: 2024:KHC:41696-DB
                                                      WP No. 18820 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                           PRESENT
                           THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                        WRIT PETITION NO. 18820 OF 2023 (EDN-MED ADM)


                   BETWEEN:

                   MR. PAVAN P. KARAJANAGI
                   S/O PRAKASH D.
                   AGED 19 YEARS
                   R/O. VTC: NIVARGI
                   VIJAYAPURA-586 205
                                                                 ...PETITIONER
                   (BY SRI. ABHISHEK MALIPATIL, ADVOCATE)

                   AND:

                   1.    STATE OF KARNATAKA
                         HEALTH AND FAMILY WELFARE DEPARTMENT
                         DEPARTMENT OF MEDICAL EDUCATION
Digitally signed
                         M.S. BUILDING, BENGALURU-560 001
by
CHANNEGOWDA
                         REPRESENTED BY ITS CHIEF SECRETARY
PREMA
Location: High
Court of           2.    DIRECTORATE OF MEDICAL EDUCATION
Karnataka
                         BANGALORE MEDICAL COLLEGE AND
                         RESEARCH INSTITUTE (OLD BUILDING)
                         1ST FLOOR, FORT, K.R. ROAD
                         BENGALURU-560 002
                         REPRESENTED BY ITS DIRECTOR

                   3.    KARNATAKA EXAMAINATIONS AUTHORITY
                         SAMPIGE ROAD, 18TH CROSS
                         MALLESHWARAM
                         BENGALURU-560 012
                         REPRESENTED BY ITS EXECUTIVE DIRECTOR
                                   -2-
                                              NC: 2024:KHC:41696-DB
                                              WP No. 18820 of 2023




                                                     ...RESPONDENTS
(BY SRI. VIKAS ROJIPURA, AGA FOR R1 & R2;
    SRI. N.K. RAMESH, ADVOCATE FOR R3)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
(i) ISSUE A WRIT IN THE NATURE OF MANDAMUS OR ANY
OTHER    APPROPRIATE       WRIT     OR    ORDER      OR    DIRECTION,
DECLARING THE PETITIONER TO BE ENTITLED TO CLAIM THE
RESERVATION        CATEGORY             FOR    THE        'PHYSICALLY
HANDICAPPED - PERSON WITH DISABILITY' AND TO APPEAR
IN     THE    COUNSELLING         PROCESS       OF    THE      -   UG
MEDICAL/DENTAL - 2023 CONDUCTED BY THE RESPONDENT
No.3 KARNATAKA EXAMINATIONS AUTHORITY UNDER THE 'PH
-PWD' CATEGORY AND TO SELECT MBBS/BDS SEATS BY
PERMITTING THE PETITIONER TO SELECT THE RESERVED
CATEGORY IN ACCORDANCE WITH THE INTER-SE MERIT AND
ETC.


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


CORAM:       HON'BLE MRS. JUSTICE ANU SIVARAMAN
             and
             HON'BLE MR. JUSTICE UMESH M ADIGA
                                  -3-
                                         NC: 2024:KHC:41696-DB
                                          WP No. 18820 of 2023




                        ORAL JUDGMENT

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

It is submitted by the learned counsel appearing for

the respondent-KEA that the matter relates to admission

for medical Course for the previous year and that the

petitioner was permitted to participate in the counseling

on the basis of the interim orders granted by this Court. It

is submitted that since the admissions have been

completed, nothing survives for consideration in this writ

petition.

2. Accordingly, writ petition is closed as having

become infructuous.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RAK

 
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