SATYAKI KHOBRAGADE Vs. STATE KARNATAKA

JUDGEMENT

(1.) The captioned petition is filed seeking for the following reliefs:

(2.) Petitioner No.6-College along with students have knocked the doors of the writ Court feeling aggrieved by the inaction on the part of respondent No.1-State in not considering the communication dtd. 10/5/2022 sent by the petitioner No.6-College seeking reconciliation of B.A.M.S. candidates for the academic year 2021-22. Petitioner No.6-College claims that college has an affiliation with an intake capacity of 100 seats, out of which 40 seats are allotted under Government quota. Five students allotted by the KEA under Government quota did not turn up to pursue the course which led to cancellation of their admission and therefore, a request was made by the petitioner No.6-College vide communication dtd. 10/5/2022 seeking permission from respondent No.1- State to replace the seats allotted from KEA to be filled up under management quota. Though the representation is submitted on 10/5/2022, the respondent No.1-State has not acted on the said request and therefore, the respondent No.2-Univesrity has declined to approve the admissions of these five students.

(3.) Heard learned counsel appearing for the petitioners, learned counsel for respondent No.2- University and learned AGA for the State. Perused the records.