ESHWAR R Vs. KARNATAKA EXAMINATION AUTHORITY CET CELL

JUDGEMENT

(1.) Petitioners in all the petitions are students who completed their II PUC /XII standard from the Karnataka State PU Board/CBSE/ICSE/Equivalent in the year 2021 and intend to take admission into professional undergraduate Engineering and Technical courses for the academic year 2022-23.

(2.) The selection of candidates for admission to seats in professional Educational Institutions is governed by the Karnataka Selection of Candidates for Admission to Government Seats in Professional Educational Institutions Rules, 2006 (for short, "the said Rules of 2006") which have been framed in exercise of powers under Sec. 14 of the Karnataka Educational Institutions (Prohibition of Capitation Fees) Act, 1984.

(3.) Both the State Government and the KEA have contested the petitions and have filed their respective statements of objections and documents.