K RADHIKA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this petition is taken up for final hearing at the preliminary hearing stage as it relates to the admission of a student to a professional course.

(2.) this petition is presented by a girl student, who unsuccessfully sought admission to the first year m.b.b.s. course for the academic year 1991-92, claiming a seat reserved for persons who have participated in "any national or international level sports or games/events in terms of clause (c) of sub-rule (1) of Rule 4 of the Karnataka medical colleges (selection of candidates for admission to 1st m.b.b.s.) rules, 1985 (hereinafter referred to as "the rules").

(3.) in the petition, it is stated thus: the petitioner appeared for the iipre-university examination held in the month of march, 1991 with the subjects "physics, chemistry and biology". She was successful at the examination having secured 67.3 per cent in the optional subjects. The petitioner has secured two national awards at the sports festival for women held at Hyderabad between 20-1-1991 and 24-1-1991. The petitioner is a shuttle badminton player. The petitioner has produced a certificate to that effect issued by the department of youth affairs and sports, a copy of which is marked as annexure-a. She had also participated in the year 1988-89 in certain other sports events conducted by the badminton association of India and by the West Bengal badminton association at calcutta. It appears, the petitioner represented the state of Karnataka in the said national sports event. She has produced a copy of the certificate to that effect and the same is produced as annexure-b. The petitioner avers that she has participated in several other events.