A N RADHAKRISHNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner Dr. A. N. Radhakrishnan has prayed for a writ of Certiorari, quashing the selection of respondents 3 and 4 and their consequent admission to Bangalore Dental College for Post Graduate Course Seats.

(2.) Sri S.L.Simha, learned counsel appearing for the 3rd respondent has raised a preliminary objection in regard to the locus standi of the petitioner to challenge the selection of the 3rd respondent. That is, the petitioner being a person not eligible to apply for the seats for which the two respondents have been selected, cannot claim to have been discriminated against the said respondents. He has drawn my attention to sub-rule (3) of R. 2 of the Karnataka Dental College (Selection for Post Graduate Courses) Rules, 1981 (hereinafter referred to as the ('Rules') which reads as follows :-

(3.) A plain reading of the Rule so-called definitely is indicative that possession of a post graduate degree in any one of the specialities in dentistry would be a disqualification for applying for that course again, while the post graduate Diploma holders are inhibited a little less in asmuch as they can only seek for a seat in the same speciality in which they are holding diploma, in the degree course.