K SREEDHAR Vs. KARNATAKA EXAMINATIONS AUTHORITY

JUDGEMENT

(1.) In this Writ Petition a direction is sought to the first Respondent to conduct second round of casual vacancy seat selection process for Engineering Colleges under Common Entrance Test quota as per the original schedule i.e., on 22.08.2012 without postponing the same.

(2.) We have heard the learned Advocates appearing for the parties.

(3.) The first Respondent is the Authority which conducts the counselling to the students aspiring for seats to professional colleges. For the academic year 2012-13 notification came to be issued on 23.06.2012, 11.07.2012 and 23.07.2012 and thereafter on 01.08.2012 notifying that casual vacancy round online seat allotment would be conducted for the candidates who have exercised choice 2 and 3 after the Admission Round seat allotment and also candidates who have not exercised their options in the Admission Round or those who exercised options and did not get any seat allotted as per the schedule notified thereunder, which is extracted herein below for the sake of convenience. It was also notified that the opening seat matrix could be displayed on the K.E.A Website on 03.08.2012.