KARNATAKA PROFESSIONAL COLLEGES FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayers sought for in W.P.No.9234/2020 and 9239/2020 are one and the same. First petitioner in both the petitions is an Association representing its member colleges namely, Medical and Dental colleges. Other few petitioners are candidates who were admitted into stray vacancy after Mop-up round of Counselling. They have sought for a writ in the nature of certiorari for quashing the communication bearing No.DME/PS/120/2020-21 dated 01.08.2020 (Annexure- A and L), communication bearing No.DME/PGS/60/2020- 21 dated 14.08.2020 (Annexure-A1 and B) respectively issued by second respondent and notification dated 15.08.2020 (Annexure-B and A) respectively issued by third respondent whereunder the extended Mop-up round schedule - 2020 has been announced for conducting offline Counselling and they have sought for declaring that it is impermissible under law for respondents to conduct "fresh Counselling" for the seats to which admissions having already been carried out by the members of first petitioner - Association under the enabling provision of clause 6(d) of consensual agreement.

(2.) In these two writ petitions, short point that arises for consideration is:

(3.) Whereas, in W.P.No.9335/2020 the petitioner who was allotted a seat for the course of MDS Oral Surgery in fourth respondent - college is seeking for a direction to fourth respondent to admit her and for quashing the endorsement dated 07.08.2020 (Annexure- A) issued by the fourth respondent-college rejecting her request for being admitted to the MDS Oral Surgery course.