M A MUQTADER SIDDIQI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are the students. They had appeared for the entrance examination held by the Special Officer of the Common Entrance Test cell (2nd respondent ). Keeping in view their merit and rankings, the special Officer, C. E. T. , had allotted BDS seats in the respondents-col-leges for the academic year 2001-02. Since the said colleges were not honouring the allotment made by the Special Officer, C. E. T. , the present set of writ petitions have been preferred for directing the respondents colleges to accept the fees and permit them to attend the classes.

(2.) STATEMENT of objections has been filed by the Special Officer, c. E. T. and the 6th respondent-Dental College viz. , HKDET's Dental college Hospital and Research Institute, Humnabad.

(3.) WE have heard the learned Counsels appearing for the parties.