ASHIK Vs. SELECTION COMMITTEE

JUDGEMENT

(1.) The petitioner was one of the numerous successful applicants for a seat in the I year MBBS., Course in one of the Government Medical Colleges in the State of Karnataka under the Karnataka Medical Colleges (Selection for Admission) Rules, 1979) (hereinafter referred to as the Rules).

(2.) He was selected by the 1st respondent- selection Committee constituted under Rule 6 of the Rules and in terms of Rule 10, allotted to the Government Medical College, Mysore. Aggrieved by the allotment made, the petitioner has approached this Court for relief under Art. 226 of the Constitution, inter alia, contending that the 1st respondent Selection Committee has no power to allot the petitioner, who obtained in II year P.U.C., pass from Bangalore University, to the Medical College which is affiliated to the University of Mysore. He has further contended that in the case of majority of students on representation being made, the 1st respondent-Selection Committee had changed the allocation, whereas in the case of the petitioner the change was not permitted. However, before this matter could be heard, the petitioner was forced to join the Medical College at Mysore and in those circumstances he obtained the permission of the Government for a transfer to the Medical College at Bangalore, as one of the candidates selected and allotted under the Rules to Bangalore Medical College affiliated to Bangalore University was anxious to obtain a transfer to Mysore In this behalf, the petitioner approached the Government who issued an endorsement to the effect that the Government had no objection. But, however, the petitioner approached the Chairman of the 1st respondent-Selection Committee. But the Chairman has not acceded to the request. "1. It is in the light of these facts narrated above, that the contentions advanced for the petitioner must be examined and dealt with.

(3.) Rule 30 of the Rules gives discretion to the Selection Committee to allot se its in different colleges affiliated to different Universities from among the candidates selected at the interview in accordance with the Rules, No material has been placed before this Court to attract the protection of Art. 14 of the Constitution inasmuch as the petitioner is not the only one who is a II Year P. U. C. under - graduate who has been selected by the 1st respondent-Selection Committee and allotted to Mysore Medical College affiliated to Mysore University.