BHJOOMIKA N DAUGHTER OF T R KRISHNAMURTHY Vs. KARNATAKA EXAMINATIONS AUTHORITY REPRESENTED BY THE SPECIAL OFFICER

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and perused the records.

(2.) Grievance of the petitioner is that the ranking is not assigned to her baaed on merit in respect of medical, course in the Common Entrance Test-2010 conducted by the respondent.

(3.) The records reveal that the petitioner completed her PUC II Year examination in the year 2010 by getting 50 marks in Physics, 40 marks in Chemistry and 58 marks in Biology, which means she got 148 marks in Physics, Chemistry and Biology put together. RJC II year is the qualifying examination to join medical course. The candidates will haw to appear for Common Entrance Test for getting themselves admitted to medical, engineering and dental course. Therefore, the petitioner appeared for Common Entrance Test held in the year 2010. She got 17 marks out of 60 marks in Physics, 18 marks out of 60 marks in Chemistry and 23 marks out of 60 marks in Biology, Thus it is cleat that she got about 32% of marks in Common. Entrance Test-2010 for the purpose of medical seat. As the got less than 40% marks in Common Entrance Test, her ranking is not declared and consequently the petitioner could not be admitted to medical college. Hence, this writ petition is filed.