ANUSHA S.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction to respondent No.2 COMEDK to allot a seat to the petitioner either in respondent No.3 or respondent No.4-Institution for B.E. (Computer Science), under General Merit category.

(2.) The petitioner was allotted a seat at Atria Institute of Technology in the first round of counseling. However, the petitioner was looking for a better option owing to her rank and therefore she chose the option 'reject and upgrade' and opted for fourth respondent-Institution along with third respondent and one another College. Unfortunately, the petitioner was not able to secure a seat in her desired Institutions even after the second round of counseling and the exclusive round of counseling.

(3.) Learned Senior Counsel Sri Shashikiran Shetty appearing for the second respondent-COMEDK submits that in accordance with law after the exclusive round of counseling is over, the left over seats are assigned to the Management of the Institutions. It is also submitted that the fourth respondent-institution has vacant seats which could be allotted to the petitioner.