Karnataka High Court
The Karnataka Examinations Authority vs Mr Ashwani Kumar Manjhi on 20 November, 2025
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RP No. 352 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
REVIEW PETITION NO.352 OF 2023
BETWEEN:
THE KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD
18TH CROSS, MALLESHWARAM
BENGALURU 560 012.
REP. BY ITS EXECUTIVE DIRECTOR
...PETITIONER
(BY SRI. PRAKASH K.M., ADVOCATE)
AND:
1. MR. ASHWANI KUMAR MANJHI
S/O ANIL KUMAR MANJHI
AGED ABOUT 21 YEARS
R/o GAMI TOLA, KATIHAR,
Digitally signed
by BIHAR 854 105.
CHANNEGOWDA
PREMA
Location: High 2. MR. ALOK RAJ
Court of
Karnataka S/O RAJ MANGAL PRASAD
AGED ABOUT 28 YEARS
R/O C/O RAJ MANGAL PRASAD
CHAKDHANAUTI, CHAURASIA COLONY
YUSUFPUR DIGHIKHURD
VAISHALI, BIHAR 844 102.
3. MR. RAMESH GODARA
S/O VEERAMA RAM
AGED ABOUT 20 YEARS
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RP No. 352 of 2023
HC-KAR
R/O C/O VEERAMA RAM
BANKASAR SARLI, BARMER, RAJASHTAN 844 102.
4. MR. RAVI SHANKAR KUMAR
S/O DAYANAND YADAV
AGED ABOUT 24 YEARS
R/O C/O DAYANAND YADAV
SOTIYA, BARHAMPUR, DURBHANGA, BIHAR 847307.
5. MR. AKANKSHA SINGH
D/O OMPAL SINGH
AGED ABOUT 18 YEARS
R/O C/O OMPAL SINGH
2/109, HOUSING BOARD COLONY
DEVIPURA SIKAR, SIKAR, RAJASTHAN 332 001.
6. STATE OF KARNATAKA
HEALTH AND FAMILY WELFARE DEPARTMENT
DEPARTMENT OF MEDICAL EDUCATION
M S BUILDING, BENGALURU 560 001.
REP. BY ITS CHIEF SECRETARY
7. DIRECTOR OF MEDICAL EDUCATION
BANGALORE MEDICAL COLLEGE AND RESEARCH
INSTITUTE, (OLD BUILDINGS)
1ST FLOOR, FORT K. R. ROAD
BENGALURU 560 002.
REP. BY ITS DIRECTOR
8. B.G.S GLOBAL INSTITUTE OF MEDICAL SCIENCES
WF2W+2VM,
DR. VISHNUVARDHAN ROAD
KENGERI, BENGALURU 560 060.
REP. BY ITS PRINCIPAL /DEAN
9. VYDEHI INSTITUTE OF MEDICAL SCIENCES
NO.82, NALLURAHALLI MAIN ROAD
NEAR BMTC, 18TH DEPOT
WHITEFIELD, BENGALURU 560 066.
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RP No. 352 of 2023
HC-KAR
REP. BY ITS PRINCIPAL / DEAN
...RESPONDENTS
(BY SRI. SURAJ NAYAK, ADV. FOR R9;
R1 TO R5 & R8 ARE SERVED;
SMT. PRAMODHINI KISHAN, AGA FOR R6 TO R7)
THIS PETITION IS FILED UNDER ORDER 47 RULE 1 OF
CPC, 1908 PRAYING TO REVIEW THE ORDER DATED
14/02/2023 PASSED BY THIS HON'BLE COURT IN
W.P.NO.26164/2022 ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL)
This review petition is filed seeking review of the order
dated 14.02.2023 passed in WP No.26164/2022.
2. Learned counsel appearing for the petitioner-KEA
submits that the writ petition was disposed of based on the
submission of the learned counsel representing the petitioner
that the original documents shall be returned to the petitioners,
within a period of ten days from today. However, it is further
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HC-KAR
submitted that this Court ought to have recorded that in light
of cancellation of seats, forfeiture of fees and penalty as per
existing Rules would apply. In support of his contention, he
places reliance on the order dated 27.12.2022 passed in Writ
Petition No.25783/2022(EDN-RES).
3. We have perused the order under review.
4. The Co-ordinate Bench taking note of the
submission of the petitioner, the writ petition was disposed of.
This Court has not stated anything with regard to the applicable
Rule and forfeiture of fees. Hence, we do not find any error in
the order calling for review. The review petition therefore fails,
the same is accordingly, dismissed.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE
