Bobba Koushik vs Karnataka Examinations Authority
2024 Latest Caselaw 24956 Kant

Karnataka High Court

Bobba Koushik vs Karnataka Examinations Authority on 16 October, 2024

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                                                       NC: 2024:KHC:41695-DB
                                                       WP No. 17042 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. 17042 OF 2023 (EDN-MED-ADM)
                   BETWEEN:

                   BOBBA KOUSHIK
                   AGED ABOUT 18 YEARS
                   S/O B. SRINIVAS
                   ROOM No.15, 1ST FLOOR
                   VISION PU COLLEGE FOR BOYS HOSTEL
                   43/3, BANDE BOMMASANDRA
                   BENGALURU-560 077
                                                               ...PETITIONER
                   (BY SRI. M.B. PRABHAKAR, ADVOCATE FOR
                       SRI. AJOY KUMAR PATIL, ADVOCATE)

                   AND:

                   KARNATAKA EXAMINATIONS AUTHORITY
                   SAMPIGE ROAD, 18TH CROSS
Digitally signed
by                 MALLESWARAM
CHANNEGOWDA
PREMA              BENGALURU-560 012
Location: High
Court of
                   REPRESENTED BY ITS EXECUTIVE DIRECTOR
Karnataka                                                     ...RESPONDENT
                   (BY SRI. N.K. RAMESH, ADVOCATE)

                          THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
                   THE CONSTITUTION OF INDIA PRAYING TO (a) CALL FOR
                   RECORDS FROM THE RESPONDENT; AND (b) ISSUE A WRIT OF
                   MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
                   DIRECTION, DIRECTING THE RESPONDENT KEA TO CONSIDER
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                                     NC: 2024:KHC:41695-DB
                                     WP No. 17042 of 2023




THE   REPRESENTATION    SUBMITTED    ON     BEHALF   OF   THE
PETITIONER AT ANNEXURE-H DATED 30.07.2023 AND PERMIT
HIM TO CLAIM THE TELUGU LINGUISTIC MINORITY QUOTA
AND PASS APPROPRIATE ORDERS ON THE REPRESENTATION
OF THE PETITIONER AT ANNEXURE-H 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


                    ORAL JUDGMENT

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

Learned counsel appearing for the respondent-KEA

submits that the matter relates to admission to MBBS.,

Course in 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.

2. In the above view of the matter and in view of

the contentions raised that the petitioner belongs to

Telugu Linguistic Minority, we are of the opinion that no

further orders are required in the Writ Petition. The

NC: 2024:KHC:41695-DB

petitioner shall be permitted to continue his studies on the

basis of the admission granted.

3. Accordingly, writ petition is closed.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RAK