S. SRIHARI Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner has completed his Pre-University exam and to pursue professional course has applied for Common Entrance Test (CET)-2023. While submitting online application seeking allotment of Engineering course, petitioner claims that through oversight, he has not disclosed that he is physically handicapped and instead of sticking 'YES', through oversight, he has ticked 'NO' in the requisite Column No.2. The petitioner having realized that through oversight has not properly ticked in Column No.2 approached the Medical Examination Authorities requesting to undergo medical examination to assess his disability. The petitioner further sought necessary correction in his online application.

(3.) The grievance of the petitioner before this Court is that the concerned Authorities have not permitted the petitioner to undergo medical examination to assess his physical disability to enable the petitioner to seek allotment of seat under the category of 'physically disabled persons'. Therefore, captioned petition is filed seeking mandamus against the Respondent-Authorities to make necessary correction in the online application and also to permit the petitioner to undergo physical examination under the designated Doctor of the 2nd Respondent- Authority.