ANUSH GOWDA V. Vs. KARNATAKA EXAMINATION AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking for the following reliefs:

(2.) Facts giving rise to filing of this writ petition briefly stated are that, the petitioner had appeared in NEET undergraduate Examination for the admission to MBBS Course for Academic year 2022-23. A list of eligible candidates who claimed admission under the sports quota was published on 19/9/2022. Thereafter, a revised list was published on 18/10/2022. The petitioner in the aforesaid list was placed at Sl.No.19. The petitioner thereafter submitted a representation on 19/11/2022 and filed a writ petition before this Court namely W.P.No.24950/2022. In the aforesaid writ petition, the petitioner prayed for the following reliefs:

(3.) The aforesaid writ petition was dismissed by this Court by order dtd. 14/12/2022 on the ground of delay and latches and inaction on part of the petitioner does not entitle him for grant of any relief under the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India.