NAVODAYA MEDICAL COLLEGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Lack of consensus among the contracting parties to the consensual agreement dtd. 19/1/2022, in interpreting and implementing its terms has brought this lis before the court.

(2.) These two writ petitions are filed under Article 226 of the Constitution of India, by a linguistic minority educational institution seeking a writ of certiorari as well as a writ of mandamus. The petitioner is praying to quash the revised seat matrix for admission to postgraduate and undergraduate courses in medicine for the academic year 2021-2022. The petitioner also seeks a writ of mandamus against the third respondent - Karnataka Education Authority to direct the third respondent to hold counselling for admission to a postgraduate and undergraduate course in Medicine by allowing eligible Telugu linguistic minority students in the entire State of Karnataka to apply for postgraduate and undergraduate seats in Medicine in the petitioner's institution.

(3.) In addition, the petitioner has also sought a declaration that respondent/State has no authority to classify the seats reserved for Telugu Linguistic minority students in the petitioner's institution, as the seats available for admission only to Telugu linguistic minority students from the Hyderabad-Karnataka region. However, the claim regarding this prayer is not considered as a similar question is pending consideration in W.P. no.20201/2014 and connected matters.