MASTER MADHU CHANNAIAH Vs. KARNATAKA EXAMINATIONS AUTHORITY SAMPIGE ROAD, 18TH CROSS MALLESHWARAM, BANGALORE-560012 REPTD. BY ITS COMMISSIONER AND SMT RASHMI COMMISSIONER PRE-UNIVERSITY EDUCATION DEPARTMENT KARNATAKA EXAMINATIONS AUTHORITY SAMPI

JUDGEMENT

(1.) SRI N.K. Ramesh, the learned counsel has filed the vakalath for the respondent No. 1. He undertakes to file the vakalath for the respondent No. 2 also. The counter filed on behalf of the respondent Nos. 1 and 2 is taken on record.

(2.) THE petitioner is the applicant for the Common Entrance Test ('C.E.T.' for short) for admission to undergraduate professional courses for the academic year 2012. He claims a seat in the special category of 'Sports'. As per the C.E.T. brochure, the petitioner was required to produce the originals of the special category certificate before 9.5.2012. On the petitioner submitting it to the respondent No. 1 on 25.5.2012, the respondent No. 1 refused to receive the same. Aggrieved by the said refusal, this petition is filed seeking a writ of mandamus to the respondents to receive the petitioner's Sports Certificates at Annexures -D to G.

(3.) HE submits that the C.E.T. results are not yet announced and that therefore no prejudice would be caused to any candidate, if the petitioner's certificates are received. He prays for a direction to the respondent No 1 to receive the petitioner's certificates and forward them to the Commissioner for Youth Services and Sports.