SMRUTHI C. RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a direction to the respondents to expeditiously decide the representation dtd. 9/2/22 submitted by the petitioner.

(2.) Facts giving rise to filing of this writ petition briefly stated are that the petitioner is a Doctor who is posted as Assistant Professor since the year 2016, in the Department of Obstetrics and Gynecology, Shimoga Institute of Medical Sciences, a Government Hospital. The petitioner participated in the National Eligibility cum Entrance Test- Super Specialty examination, which was held on 10/1/2022. The petitioner along with the other Government Doctors submitted a representation on 9/2/2022 to respondents No.1 and 2 requesting them to make a provision for reservation for any in-services candidates in Super Specialty DM/ M.Ch through NEET- Super Specialty 2021. However, the aforesaid representation has not been considered. In the aforesaid factual background, this petition has been filed.

(3.) Learned Senior counsel for the petitioner submitted that date of counseling is likely to be announced shortly. Therefore, a time bound direction be given to respondent No.1 to decide the representation, which has been submitted by the petitioner. On the other hand, learned Government Advocate has submitted that the representation has been submitted on 9/2/2022 only and the respondents be granted six months time to decide the same.