SANDESH C. PATIL Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The Writ Petition is filed seeking four distinctive reliefs made in the petition. On 12/4/2023, a memo was filed to the effect that the prayer No.(a) is not pressed.

(2.) Facts in brief;

(3.) The petitioner alleges that respondents No.2 and 3, in collusion with respondent No.5 have not offered the actual seats, in high demand subjects, available in respondent No.5 college, for counseling. It is contended that the procedure prescribed under Ss. 6 and 7 of the Karnataka Professional Educational Institutions (Regulation of Admission and determination of fee) Act, 2006 (for short 'Act, 2006') for allotment of seats and fixation of fees, is not followed. It is also urged, assuming that the procedure is followed, as contemplated in the Act, 2006, still the process itself is illegal, as the same is contrary to regulation 9A of Medical Council of India Regulation, 2000.