N. SHREYAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner No.1, who is the aspirant to P.G. seat and has taken NEET - PG 2022 Exams and secured All India Rank of 43445 and eligible for participating in the upcoming counselling and the 2nd petitioner, who is the father of the 1st petitioner, are before this Court seeking the following reliefs:

(2.) It is the case of the petitioners that petitioner No.1 is the domicile of the State of Karnataka and belongs to Tulu- Linguistic Community and has completed MBBS and is completing his internship in the A.J Institute of Medical Sciences and Research Center, Mangalore affiliated to Rajiv Gandhi University of Health Sciences, Bangalore. Petitioner No.1 had availed admission to the MBBS Course in the above said College under the Linguistic Minority Category (Tulu-MU). Petitioner No.1 has taken NEET-PG 2022 Exams for the purpose of Post Graduation and has secured All India Rank of 43445 and is eligible for participating in the upcoming counseling.

(3.) It is further case of the petitioners that petitioner No.1 is eligible to avail seat for the Post Graduation Course under the Linguistic Minority Category (Tulu-MU). The seats for Post graduation Course under the Private Seats Linguistic Minority category are in the institutions viz., (1) A.J Institute of Medical Sciences and Research Center and (2) Srinivas Institute of Medical Sciences and Research Center as both the institutions are registered under Tulu Linguistic Minority Category and provide a certain percentage of reserved seats in the various courses of Post Graduation. However on going through the Karnataka Examination Authority Guidelines of PG-NEET-2021, it is observed that the eligibility to avail reservation under the Linguistic Minority (MU-Tulu) is as under: