ANKIT KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought for issuance of writ in the nature of mandamus directing respondent No.3 to consider the representations dtd. 20/12/2022 at Annexures-E, E1, E2, E3 and to accept the surrender of medical seat allotted to petitioners.

(2.) It is the case of the petitioners that respondent No.3 has withheld the original documents submitted by petitioners at the time of second round of counselling. It is submitted that the petitioners desire to participate in the counselling process elsewhere in other states and hence, desire to obtain the original documents that have been submitted.

(3.) Learned Senior counsel appearing for the petitioners submits that in terms of Clause 4.2.4 of the University Grants Commission Notification of October2018, there is an embargo on taking the certificates into institutional custody under any circumstance or pretext.