Pulamathi Shreya vs State Of Karnataka
2024 Latest Caselaw 25960 Kant

Karnataka High Court

Pulamathi Shreya vs State Of Karnataka on 23 October, 2024

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                                                       NC: 2024:KHC:42772-DB
                                                       WP No. 28352 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                           PRESENT
                           THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                        WRIT PETITION NO. 28352 OF 2024 (EDN-MED-ADM)


                   BETWEEN:

                   PULAMATHI SHREYA
                   D/O P. PANI PRASAD
                   AGED ABOUT 18 YEARS
                   R/AT. DOOR No.SF-2
                   KAMALA NIWAS
                   NGO COLONY, JEWARGI ROAD
                   KALABURAGI-585 102
                   PRESENTLY R/AT. SF-3
                   AJANTHA PARADISE
                   CHENNAMMANAKERE ACHAKATTU
                   BANASHANKARI III STAGE
                   BENGALURU-560 085
                                                               ...PETITIONER
                   (BY SRI. SRIKANTH M.P., ADVOCATE)
Digitally signed
by
CHANNEGOWDA
PREMA              AND:
Location: High
Court of
Karnataka          1.    STATE OF KARNATAKA
                         BY ITS PRINCIPAL SECRETARY TO GOVERNMENT
                         MEDICAL EDUCATION DEPARTMENT
                         VIKASA SOUDHA
                         DR. AMBEDKAR ROAD
                         BENGALURU-560 001

                   2.    THE DIRECTOR OF MEDICAL EDUCATION
                         1ST FLOOR, FORT, K.R. ROAD
                         BENGALURU-560 002
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                                      NC: 2024:KHC:42772-DB
                                      WP No. 28352 of 2024




3.    THE KARNATAKA EXAMINATION AUTHORITY
      18TH CROSS, SAMPIGE ROAD
      MALLESHWARAM
      BENGALURU-560 012
      REPRESENTED BY ITS EXECUTIVE DIRECTOR

4.    NATIONAL MEDICAL COMMISSION
      POCKET-14, SECTOR-8
      DWARKA PHASE-I
      NEW DELHI-110 077
      ALSO AT:
      SATARKTA BHAWAN
      G.P.O. COMPLEX, BLOCK A, INA,
      NEW DELHI-110 023

5.    BGS MEDICAL COLLEGE AND HOSPITAL
      ADI CHUNCHANAGIRI UNIVERSITY
      NAGARUR, NELAMANGALA
      BANGALORE RURAL DISTRICT
                                              ...RESPONDENTS
(BY SRI. VIKAS ROJIPURA, AGA FOR R1 & R2;
    SRI. N.K. RAMESH, ADVOCATE FOR R3)

       THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF

THE CONSTITUTION OF INDIA, PRAYING TO (a) DIRECT THE

RESPONDENT Nos.1 TO 4 TO CONSIDER THE REPRESENTATION

MADE BY THE PETITIONER DATED 18.10.2024, 20.10.2024

AND    22.10.2024   VIDE   ANNEXURE-H,   J,    L,    M   AND   Q

RESPECTIVELY


       THIS   PETITION,    COMING   ON   FOR        PRELIMINARY

HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS

UNDER:
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                                           NC: 2024:KHC:42772-DB
                                           WP No. 28352 of 2024




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



                                ORAL JUDGMENT

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

Memo is filed by the petitioner seeking to withdraw

the writ petition with liberty to make necessary

representations seeking further relief in respect of any

surviving grievance.

2. It is submitted by the learned counsel for the

petitioner that an order has been passed on 22.10.2024

by the third respondent indicating that an amount of

Rs.19,00,000/- out of Rs.20,00,000/- paid by the

petitioner as Medical Course Fee Deposit shall be refunded

to the petitioner. It is submitted that the refund may be

effected at the earliest.

3. Learned counsel appearing for respondent No.3

submits that the refund will be effected within one week.

4. The Submission is recorded.

NC: 2024:KHC:42772-DB

5. The writ petition is dismissed as withdrawn with

liberty to the petitioner to file any representation seeking

the refund of further amount of Rs.1,00,000/- or for any

other surviving grievance. Respondent No.3-KEA is

directed to refund Rs.19,00,000/- to the petitioner within

one week.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RAK