MAHADEVAPPA RAMPURE MEDICAL COLLEGE Vs. STATE OF KARNATAKA MEDICAL EDUCATION, MINISTRY OF HEALTH & FAMILY WELFARE

JUDGEMENT

(1.) BY consent of learned counsel for the parties, petitions are heard for final disposal at this stage.

(2.) PETITIONER No.1 is Medical College. Remaining petitioners are the students of 1st year MBBS Course admitted by petitioner No.1, for the academic year 2013 -14. They seek the following reliefs in writ petitions:

(3.) RESPONDENT No.2 -University, by their letter/communication dated 13.06.2014, rejected the admissions given to petitioner Nos.2 to 5 for the reasons stated therein. The relevant portion of the letter dated 13.06.2014 reads thus: