UJJWAL.S.P. Vs. KARNATAKA EXAMINATION AUTHORITY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The petitioner has completed his Pre-University in PCMB combination with 84% marks and had taken up Common Entrance Test during June 2022 for admission to professional courses. Petitioner in the meanwhile also took up the process of admission to Farm Science at respondent No.4-college under the agricultural family quota. In order to avail of the said quota, the petitioner was required to submit various documents to establish that he belongs to agricultural family viz., income certificate, agricultural certificate and family certificate.

(3.) The petitioner having submitted online application on the website of respondent No.1, he was permitted to take up Common Entrance Test No.22, however the petitioner did not submit the requisite documents online bearing the Revenue Department Number and as such, the petitioner uploaded the said documents on 5/7/2022. By that time, there was delay caused and as such, the said documents could not be accepted and/or acted upon. The petitioner uploaded the documents on the website on 11/7/2022. The practical examination being scheduled for 12/7/2022, the petitioner was not permitted to take up the examination, as such approached this Court seeking for the aforesaid reliefs, and this Court vide order dtd. 11/7/2022 permitted the petitioner to take up the practical examination.