M S SHAMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is disposed of by the following order at the stage of preliminary hearing after notice to respondents .

(2.) Petitioner Dr. M. S. Shamanna applied for a seat in the post-graduate degree course at the Government Dental College in the State. The selection is governed by the Rules made by the Government of Karnataka, the first respondent herein. The Rules are called the Karnataka Dental College Selection for Post-Graduate Courses Rules, 1980 (hereinafter referred to as the 'the Rules') . Rule-2 of the Rules prescribes eligibility and it is as follows:

(3.) The regulations framed by the University under S. 39 of the Karnataka State Universities Act (here in after referred to as 'the Act') for post-graduate Degree Courses have prescribed the eligibility of candidates for the course in the following manner: