MEGHANA KURUVALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is the Overseas Citizen of India cardholder and registered as such under Sec. 7A of the Citizenship Act, 1955, by filing this petition under Article 226 of the Constitution, has amongst other prayers, advanced the prayer to consider her case for admission to the Bachelor of Medicine and Bachelor of Surgery as well as to the Bachelor of Dental Surgery courses for the academic year 2024-25 in the State of Karnataka, under Article 371J of the Constitution, and under the Karnataka Educational Institutions (Regulation of Admission in Hyderabad Karnataka Region) Order, 2013 for the seats earmarked for the students of Hyderabad-Karnataka Region.

(2.) In addition to the aforementioned principal prayer to be grouped together with the category of students under Article 371J of the Constitution for admission in the Hyderabad-Karnataka or Kalyana Karnataka quota, the other attendant prayers are made to set aside Clause 6 of Notification dtd. 9/1/2024 issued by respondent No.2-Karnataka Examination Authority which clause inter alia contemplates that 'no candidate shall be eligible for admission to the Government seats unless he is citizen of India' and that 'eligibility for Overseas Citizen of India/Person of Indian Origin candidates shall be as per the directions of the Government'. It is further prayed to set aside clause 6.1 of the Information Bulletin issued by respondent No.1-State of Karnataka and respondent No.2-Karnataka Examination Authority (KEA) dtd. 10/1/2024 to the extent it provides similarly.

(3.) The case of the petitioner inter alia is that although the petitioner is an Overseas Citizen of India (OCI) Cardholder, she has studied for the last six years in Ballari, State of Karnataka, that she has completed her 10th standard examination from Ballari and further that she has appeared for the 2nd Pre University Certificate examination, the result of which is awaited.