NIDA KHANUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioners in these writ petitions are that they have not been allotted/admitted to Post Graduate Medical Course. It is their further grievance that final comprehensive list published by second and third respondent is against the tenor and spirit of the order dated 28.08.2020 passed by this Court in W.P.No.9234/2020 and connected matters. For the purposes of convenience, the grievance of the petitioners in each of the writ petitions are crystallized as under:

(2.) Petitioner claims that she has not been included in the comprehensive list as ordered by this Court in W.P.No.9234/2020 and connected matters and fifth respondent who is less meritorious compared to the petitioner who has been allotted a seat in fourth respondent - Institution in M.D.- Dermatology .

(3.) The comprehensive list prepared by respondents-2 and 3 is not in compliance of order passed in W.P.No.9234/2020 and connected matters and first petitioner had a better ranking and was not provided the seat as per her ranking. It is contended that candidates with lesser ranking have been allotted seat to the stream preferred by the petitioner and as such, the comprehensive list issued is in clear violation of the orders passed by this Court in W.P.No.9234/2020 and connected matters.